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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.    |
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