Land Ports Authority of India Act, 2010

Chapter V Finance, Accounts and Audit

Section 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.