Section 19 in The Land Ports Authority of India Act, 2010
19. Power of Authority to charge fees, rent, etc.—
The Authority may, determine and charge such fees or rent, not being a statutory levy under any other Act, as may be provided by regulations, separately for each integrated check post,—(a)for the cargo handling, warehousing, parking of trucks or for any other service or facility offered in connection with transport operations;(b)for the parking of passenger vehicles and other amenities given to the passengers and visitors; and;(c)for the availing of facilities and other services provided by the Authority.
