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.

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