Section 33 in Gujarat Road Safety Authority Act, 2018
33. Power of State Government to give directions.
- The State Government having regard to-(a)the desirability of effective enforcement of the provisions of this Act or any other law for the time being in force to control and regulate the road traffic,(b)the desirability to reduce vehicle density on public road,(c)the desirability of preventing the road accidents,(d)the desirability of preventing the deterioration on the road system, may, from time to time, by notification in the Official Gazette, issue directions to the Authority,-(i)regarding control of the purchase of second vehicle,(ii)regarding prevention and regulation of the use of the vehicles more than age of 15 years and manner for the scrap thereof,(iii)regarding fixing time of the use or prohibiting use of the of the vehicle on the public road in the specific area or areas,(iv)regarding the appointment of any public or private agency after following due process by the Authority; for the purpose of road safety measure in specific area or areas, to remove traffic nuisance, detect traffic offence, accept composition fee, recover fine or penalties, recover cost of the damage caused by traffic nuisance, regularize any other measure related to road safety in the benefit of public at a large,(v)regarding fixing of service charge as may be levied by such agency.(vi)any other direction as the State Government may deem fit to give to ensure road safety:Provided that the rate of compounding fees, penalties or fine shall be specified under the respective laws or rules made thereunder:Provided further that compounding fees, penalties, fine or cost shall be deposited in the Government treasury by such agencies. However, such agencies may be entitled to retain service charge with itself.Explanation. - For the purpose of clause (i), "second vehicle" means the second number of vehicle purchased by the person who owned one vehicle.
