The ARUNACHAL PRADESH (TOURISM TRADE REGISTRATION AND REGULATION) ACT, 2016

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THE ARUNACHAL PRADESH (TOURISMTRADE REGISTRATION
AND REGULATION) ACT, 2OI 6
(ACT NO. 4 0F 2016)
(Received the ossent of the Governor on 28th April, 2016
ond published in the Arunochol Prodesh E.O. Gozette
No. 192 Vol. XXlll doted l2th Moy, 2016)
An
Ad
to provide for registrotion ond regulotion of Tourism trode onC
businesses ond motters connected therewith ond incidentol thereto :
BE it enocted by the Legislotive Assembly ofArunochol Prodesh in
the Sixty-Seventh Yeor of the Republic of lndio.
Chopter - I
Preliminory
l. Shorttitle, extent ond commencement : (l ) ThisAct moy
be colled the Arunochol Prodesh Tourism (Trode Registrotion ond
Regulotion) Act, 2016.
(2) ltextends to the whole ofthe Stote ofArunochol Prodesh.
(3) lt sholl come into force on the dote of its publicotion in the
Officiol Gozette.
2. Definitions : lnthisAct, unless the context otherwise requires;
(o) 'Adventure sports"meons on outdoor octivity undertoken
for sports or recreotion on lond or in woter or in the oir, os
the cose moy be, which sholl include woter sports, oero
sports, trekking, rofting, skiing, heli-skiing, Bungee
jumping ond hot oir bollooning with on inherent risk to the
life or limb ol the porticipont or ony other sports os moy
notified by the Government rrom time to time ;
(b) 'Adventure sports operotor" meons ony person or
orgonizotion or enterprise, os the cose moy be, engoged
in or of{ering to engoge for odventure sports on commerciol
bosis i.e. for the purpose of troining, recreotion or sports ;
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(c) tertificote of registrotion"meons o certificote issued under
this Act ;
(d)'CompetentAuthority"meons the Secretory Deportment
of Tourism, Government ofArunochol Prodesh.
(e) Government" meons the Government of Arunochol
Prodesh ;
(f) Guide" meons o person who engoges himself os o poid
guide for the tourists ;
(g) 'l-ocol outhority"meons the Municipol Corporotion or
Municipol Council or Contonment Boord or Nogor
Ponchoyot or Grom Ponchoyot or in other coses, the
district odministrotion or such outhority os moy be
prescribed by the Government ;
(h)'lr,'lolprodice"includescheoting, touting, impersonotion,
obstruction in ollowing free choice for stoy or trovel
orrongement, chorging rent or remunerotion higher thon
thot fixed under this Act, foilure to disploy the renl list,
foilure to give cosh memos, willful foilure to execute on
order within the stipuloted period ond occording to the
terms ogreed upon, Ioilure to provide occommodotion
to the tourists when ovoiloble, foilure to provide promised
Jocilities ond providing substondord equipment ond
untroined personnel by the odventure sports operotor;
Explonotion : The expression touting" meons coercing for
occommodotion, tronsportotion, sightseeing or pestering for ony porticulor
premises, estoblishment or ony other services connected with tourism
with the considerotion of personol benelit ;
(i) 'Officiol Gozette" meons the Gozette ol Arunochol
Prodesh ;
0) ?rescribed" meons prescribed by rules mode under this
Act;
(k)'RegistrotionAutrority"meonsthe outhority notified os such
by the Stote Government under the Ad ; provided thot
different outhorities moy be notified for different oreos
ond lor different provisions ofthisAc!
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(l) 'Tourism unit"meons ony estoblishment providing focilities
ond services to the tourists ond includes hotel, resorts,
motels, time shore units, oportments, houseboots, motor
corovons, guest houses, yotri niwoses, restouronts ond
bors, omusement porks, theme porks, woter sports
centers, oerosports centers, golf courses, hondicroft villoge
complexes, comps, river cruises, loke cruise proiects,
odventure sports complexes, troining institutes for
odventure sports or tourism industry doing business for o
monetory considerotion ond ony other type of
estoblishment os moy be notified bythe Governmentfrom
time to time ;
(m) 'Tourism unit operotor"meons ony person who owns, runs
or operotes o tourism unit ond includes o person
monoging or operoting fre offoirs on beholf of ttre proprietor;
(n) 'Tourist"meons o person or group of persons, including
pilgrims visiting the Stote ofArunochol Prodesh ; ond
(o) 'Trovel ogentfiour operotor" meons o person engoged in
the business of moking trovel orrongements for holidoy
pockoges ior tourists for monetory considerotion.
Chopter - 2
Registrotion of Tourism Units, Trovel Agentsflour Operotors,
Guides ond Adventure Sports Operotors
3. Registrotion of the tourism unit : (l) Every person
intending to operote o tourism unit sholl, before operoting the tourism
unit, opply for registrotion to the prescribed outhority in the prescribed
monner :
Provided thot ony person olreody operoting o tourism unit on the
dote of commencementof thisAct shollopplyfor regiskotion within ninety
doys from the dote of commencement of this Act :
Provided further thot if ony person, operoting o tourism unit, mokes
ony oddition or olterotion in tre lourism unil sholl oppV for fresh registotion
within ninety doys ,rom the dote of such odd;tion or olterotion.
(2) Every opplicotion mode under sub-section (l) sholl be
disposed oI within o period of sixty doys from the dote of
receipt of opplicotion.
(3) No person sholl operote o tourism unit unless it is
registered in occordonce with the provisions of fiis Ad.
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4. Registrotion of the trovel ogent/tour operotor or
guide: (l) No person sholl corryon the business of o trovel ogenV
tour operotor or o guide unless he is registered in occordonce with the
provisions of this Ad :
Provided thot no person sholl be eligible to be registered os o guide,
unless he possesses such quolificotions os moy be prescribed :
Provided further thot notwithstonding ony prescribed quolificotion
the persons who ore working os guides, on the dote of commencement
of this Ad, sholl ipso-focto be registered os guides.
(2) Every person intending to oct os o tovel ogenvtour operotor
or o guide sholl, before he commences to oct os such,
opply for registrotion to the prescribed outhority in the
prescribed monner :
Provided thot ony person octing os trovel ogent/tour operotor or o
guide on the dote of commencement of this Act sholl opply for registrotion
within ninety doys from the dote of commencement of this Act.
(3) Every opplicotion mode under this Section sholl be
disposed of within o period of sixty doys from the dote of
receipt of opplicotion.
5. Registrotion of the odventure sporls operotor : (1) No
person sholl corry on the business of odventure sports unless he is
registered in occordonce with the provisions of this Act.
(2) Every person intending to operote on odventure sports
institute or to oct os on odventure sports operolor sholl,
before he commences to od os such, opplyfor registrotion
to the prescribed outhority in the prescribed monner.
(3) Notwithstonding onything contoined in subsection (2), ony
person olreodyocting os on odventure sports operotor sholl
opply for registrotion within ninety doys from the dote of
commencement of this Act.
(4) Everyopplicotion mode undertlris section shollbe disposed
of within o period of sixty doys from the dote of receipt of
opplicotion.
6. Certificote of registrotion of the tourism unit, trovel ogent/
tour operotor, guide ond odventure sports operotor : The regulotion
outhority sholl, unless registrotion is refused under section 7, direct the
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nome ond porticulors of the tourism unit or trovel ogenvtour operotor or
guide or odventure sports operotor, os the cose moy be, couse to be
entered in the register mointoined lor the purpose ond sholl issue o
certificote of registotion to the tourism unit or tle tovel ogenvtour op€rotor
or the guide or the odventure sports operotor, os the cose moy be, in the
prescribed form.
7. Refusol to register the tourism unit, trovel ogent/tour
operotor, guide ond odventure sporB operotor : The prescribed
outhority moy refuse registrotion ofthe tourism unit or trovel oqent/tour
operotor or guide or odventure sports operotor, os the cose moy be,
under this Act on ony of the following grounds :
(o) if ttre tourism unit operotot tour operotor, or fte trovel ogent/
tour operotor orthe guide orthe odventure sports operotor,
os the cose moy be, is convicted of ony offence under
Chopters-XlV ond XVI of the lndion Penol Code, I 860
(45 of 1860) or under ony of the provisions of this Act or
ony offence punishoble under ony low providing for
prevention of hoording, smuggling or profiteering or
odulterotion of lood or drugs or corruption ond two yeors
hove not elopsed since the terminotion oI the sentence
imposed upon him ;
(b) if the tourism unit operotor or the trovel ogenvtour operotor
or the guide or the odventure sports operotor, os the cose
moy be, hos been declored on insolvent by o court of
competent jurisdiction ond hos not been dischorged ;
(c) if the nome o{ tourism unit operotor or o trovel ogenvtour
operotor or o guide or on odventure sports operotor, os the
cose moy be, hos been removed from the register on the
grounds mentioned in clouses (c), (d), (e) or (g) of section
8 ond three months hove not elopsed since the dote of
such removol ;
(d) if the premises of the tourism unit do not conform to the
prescribed stondord ;
(e) if the trovel ogent or o guide or on odventure sports
operotor does not possess ony of the prescribed
quolificotions;
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(f) if the tourism unit operotor foils to produce the proof thot
he stucture of tre tourism unit hos been built in occordonce
with the building bye-lows mode under the provisions of
the Arunochol Prodesh Urbon ond Country Plonning
Act,2007 (No.3 of 2008) Building bye-lows or under ony
other locol lows in force ; ond
(g) if in the opinion of the prescribed outhority, there is ony
sufficient ground to be recorded in writing, for relusing
registrotion ;
8. Removol of nome of tourism unit, trovel ogent/tour
operotor, guide ond odventure sports operotor from the
register : The registrotion outhority moy, by order, in writing, remove
the nome oftourism unit or trovelogent/tour operotor orguide or odventure
sports operotor, os the cose moy be, from the register ond concel the
certificote of registrotion issued under section 7, on ony ol the following
grounds, nomely :-
(o) if the tourism unit operotor or the trovel ogenvtour operotor
the guide or the odventure sports operotor, os the cose
moy be, ceoses to operote the tourism unit or ceoses to
oct os o trovel ogenvtour operotor or o guide or on odventure
sports operotor for which he is registered ;
(b) if the tourism unit operotor or the trovel ogenvtour operotor
or the guide or the odventure sports operotor, os the cose
moy be, is convicted of ony offence under Chopters XIV
ond XVI of the lndion Penol Code, I860 or under ony of the
provisions of this Act or of ony offence punishoble under
ony low providing lor the prevention of hoording, smuggling
or profiteering or odulterotion of lood or drugs or corruption
ond two yeors hove not elopsed since the completion of
the sentence imposed upon him ;
(c) if the tourism unit operotor or the trovel ogenvtour operotor
or the guide or on odventure sports operotor, os the cose
moy be, is declored insolvent by o court of competent
jurisdiction ond hos not been dischorged;
(d) if the tourism unit operotor or the trovel ogenvtour operotor
or the guide or on odventure sports operotor, os the cose
moy be, foils to comply with ony of the provisions of this
Act or rules fromed thereunder ;
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(e) if the tourism unit operotor or the trovel ogent/operotor or
the guide or on odventure sports operotor, becomes o
nuisonce for the inmotes in his tourism unit os well os
odjoining building(s) ;
(0 if ony comploint of molproctice is received ond proved
ogoinst the tourism unit operotor or the trovel ogenvtour
operotor or the guide or on odventure sports operotor, os
the cose moy be ;
(g) if ony locol outhority mokes o report in writing to the
Deportment of Tourism obbut unouthorized construction/
modificotion of Building in the tourism unit in
controvention of Building bye-lows ;
(h) if the fire deportment comploints to the Deportment of
Tourism obout the lock of fke sofety mechonism in the
tourism unit building ;
(i) if ony locoloufrority or Government civilengineering ogency/
deportment mokes o report in writing ofter thorough
insp€ction obout the building sofety ;
(j) if the tourism unit operotor or the trovel ogen{tour operotor
or the guide or the odventure sports operotor, os the cose
moy be, hos obtcined the certificote of registrotion by
misrepresentotion or froud ;
(k) if the odventure sports operotor does not mointoin
equlpments, monpower ond other focilities occordihg to
prescribed stondords for sofety ; ond
(l) if the odventure sports operotor does not toke the
precoutions regording sofety meosures, os moy be
prescribed ;
Provided thot before removing the nome of ony tourism unit or the
trovel ogenutour operotor or the guide or the odventure sports operotor,
os the cose moy be, from the register under this section, the registering
outhority sholl issue o notice to such tourism unit operotor or the trovel
ogenvtour operotor or the guide or on odventure sports operotot os the
cose moy be, indicoting the grounds on which it is proposed to toke
odion ofter giving him on opportunity of being heord.
9. Clossificotion of Tourist units : (l) For clossificotion of
hotels, the Stote Government will follow the stondord operoting procedures
issued by Ministry of Tourism, Government of lndio lrom time to time.
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(2) The Stote LevelTourism Development Committee under
the choirmonship oI the Chief Secretory will oversee the
implementotion of the Sondord Operoting Procedures
issued by Ministry of Tourism Government of lndio.
10. Fixotion of fore rotes : Under this Act, the competent
outhority sholl be competent to notify from time to time such fore rotes,
os moy be specified which moy be chorged lor the services rendered to
o person engoging him os such.
( I ) The competent outhority sholl notify the foir rotes, os moy
be specified by the lrovel ogent/tour operotor or by the
guide, which moy be chorged for the services rendered to
o person engoging him os such.
(2) The competent outhority sholl, notify the fore rotes, os
moy be specified by the odventure sports operotor
commensurote with the stondord ofthe odventures sports
ond other locilities, which moy be chorged by him from
the tourists or from the customers.
l l. Revision of fore rotes : The prescribed outhority sholl,
from time to time. by notificotion, revise the foir rotes notified under
section 10.
12. Disploy of informotion : Where under sections l0 ond I I
the prescribed outhority hos notified or revised the fore rotes, or even
in cose where the prescribed outhority hos not notified the fore rotes, the
tourism unit operotor or the trovel ogenvtour operotor or the guide or the
odventure sports operotor, os the cose moy be, sholl disploy o notice oI
the fore rotes, the number of lodgers to be occommodoted in eoch
room ot o conspicuous ploce in the tourism unit, business premises of
the trovel ogenvtour operotor, the guide or the odventure sports operotor
ond on ogent of the tourism unit operotor sholl olso keep o copy certified
by the prescribed outhority, of such informotion on his person.
I 3. Chorges recoveroble in excess of fore rotes : (1) Not-
withstonding ony ogreement to the controry, no tourism unit operotor
or trovel ogenvtour operotor or guide or odventure sports operoto[ os
the cose moy be, sholl chorge ony omount in excess of the loir rotes
notified.
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(2) Any sum poid by the lodger or by o customer in excess of
the fore rotes fixed sholl be refundoble to the lodger orto o
customer by the tourism unit operotor or the trovel ogenv
tour operqtor or *le guide or fre odventure sports operotor,
os the cose moy be, through the prescribed outhority.
14. No eiectment to be mode if fore poid : No tourism unit
operqtor or tovel ogenutour operotor or guide or odventure sports operotor,
os lhe cose moy be, sholl evid or refuse ony service to o lodger or to o
customer so long he poys or is reody ond willing to poy the fore rotes
notified ond observes ond implements the other conditions of his
ogreement in so for os they ore consistent with the provisions ofthisAct.
15. When tourism unit operotor moy recover
possession : (l) Notwithstonding onything contoined in this Act, o
tourism unit operotor sholl be entitled to recover possession of the
occommodotion provided by him on obtoining on order from the prescribed
outhority to the effect thot ;
(o) the lodger hos been guilty of o conduct which constitutes
o nuisonce or onnoyonce to ony other lodger; or
(b) he lodger hos foiled to poy $e occommodotion chorges ; or
(c) the lodger hos foiled to vocote the occommodotion on
terminotion of the period of the ogreement in respect
thereof :
Provided thot before issuing on order under this seaion, the
prescribed outhority moy conduct o summory enquiry ond sholl poss on
oppropriote order in o summory monner :
Provided further thot ony porty oggrieved by on order of the
prescribed outhority moy prefer on oppeol before the District Mogistrote
of the concerned district who sholl dispose it off in o summory monner.
(2) lf he lodger ogoinst whom tre order hos been possed under
sub-section (l ) does not comply with the soid order, the
prescribed outhority moy toke ossistonce from the police
forthe implementotion of the order ond every police officer
sholl render the ossistonce for the implementotion of the
soid order.
16. Tourism unit operotor, trovel ogent/tour operotor, guide
ond odventure sports operotor to present detoiled bills : Every
tourism unit operotor or trovel ogenvtour operotor or guide or odventure
sports operotor, os the cose moy be, sholl present detoiled bills to the
lodgers ond other customers ond sholl give receipt in ocknowledgement
of oll poyments.
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'17. When thetourism unit operotor moy honour confirmotion
of booking otoporticulor rote: lf o tourism unit operotor confirms o
booking, ot o porticulor rote, he sholl, even il occommodotion ot higher
rotes olone is ovoiloble ot the time of orrivol of the person for whom
occommodotion stonds booked, be honoured ot the booked rote.
18. Power of entry, inspection, seizure ond supply of
stotisticol doto by tourism unit operotor etc., : (l) The prescribed
outhority or ony officer outhorized by the Government moy, in order to
ensure thot ony ofthe provisions oI thisAd is not being implemented by
the tourism unit operotor or tovel ogenvtour operotor or guide or odventure
sports operotor, os the cose moy be, enter the tourism unit or business
premises of the trovel ogent/tour operotor or guide or odventure sports
operotor ond inspect oll occounts, registers, documents ond other books
with or without prior notice.
(2) lf the prescribed outhority or ony officer outhorized by the
Government hos reosons to suspect thot ony tourism unit
operotor or rovelogenVtour operotororguide or odventure
sports operotor, os the cose moy be, is ottempting to evode
or hos evoded ony of the provisions of this Act, such
outhority or office moy, {or reosons to be recorded, seize
such occounts, registers, documents or other books of
such operotor or trovel ogent or guide or odventure
sports operotor, os the cose moy be, os moy be necessory
ond sholl gront o receipt of the some ond retoin the some
so long os moy be necessory for exominotion thereol or
forthe purpose ol ony proceedings under thisAct.
(3) Every tourism unit operotor or trovel ogenvtour operotor or
guide or odventure sporG operotor sholl supply stotisticol
doto regording inflow of tourists ond the employees
employed by the unit concerned by the tenth of eoch
following month to the prescribed outhority.
19. Trovel ogent^our operotor, guide ond odventure sports
operotor not to demond tips etc. : The trovel ogenvtour operotor or
guide or odventure sports operotor, os the cose moy be, shollnotdemond
tips, grotuity, presents or commission other thon the rotes os moy be
fixed ond notified by Governmenl from time to time, from ony person
engoging him or from ony tourism unit operotor in whose tourism unit
such person resides or intends to reside.
20. lnsuronce : The odventure sports operotor sholl provide
insuronce cover os moy be prescribed to persons ovoiling ofhis seMces.
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Chopter - 3
Appeol ond Revision
21. Appeol : (1) Subject to the provisions of sub-seaion (2),
on oppeol sholl lie from every order oI the Registrotion outhority possed
under sections 7, 8 ond I 5 of this Act to the oppellote outhority os moy
be specified by the Government by o notificotion.
(2) Every such oppeol os stoted in sub,section ('l)sholl be
prefened witfrin ninety doys from the dote of communicotion
of fre order. On receipt of ony oppeol, *re oppellote oufrority
sholl, ofter giving the oppellont o reosonoble opportunity of
being heord ond ofter moking such inquiry os it deems
proper, poss such order os it moy deem tit, ofter recording
the reosons thereof.
Provided thot the oppellote outhority moy entertoin the oppeol ofter
the expiry of the soid period of ninety doys if it is sotisfied thot $e oppellont
wos prevented by sufficient couse from preferring the oppeol in time.
Chopter - 4
Offences ond Penolty
22. Penolty for deloult in registrolion : Any person corrying
on the business of o tourism unit or trovel ogent/tour operotor or guide or
odventure sport or ony other business connected with tourist trode, os
the cose moy be, without o proper registrotion under this Act or in
controvention of ony of the provisions of this Act, sholl be punishoble
with imprisonment for o term not exceeding six months or with fine not
exceeding ten thousond rupees or with both, ond if the breoch is o
continuing one \,vith o minimum iine o{ rupees two hundred per doy ond
moximum of two thousond rupees per doy till the defoult continues.
23. Penolty tor folse stotement : lf ony person who is required
to moke o stotement under this Act, willfully mokes o folse
stotement or suppresses o moteriol foct with the intention to misleod
the prescribed outhority, he sholl be punishoble with imprisonment for o
term which moy extend to three months or with fine not exceeding two
thousond rupees or with both.
24. Cerlificote not to be ossigned without permission : Any
person who lends tronsfers or ossignsthe certificote of regiskotion issued
under this Act, without the permission in writing of the prescribed
outhority, sholl be punishoble with imprisonment for o term which moy
extend to six months or with Iine not exceeding ten thousond rupees or
with both.
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25. Certificote to beshown to persons on demond : (l) Any
person registered under thisAct sholl ot oll times, on demond, produce
ond show his certificote of registrotion to ony of the following persons,
nomely :
(o) The prescribed outhority or ony other officer duly
outhorized by him in this beholf;
(b) Any outhority outhorized by the Government or
ony officer outhorized by the Director Tourism,
Arunochol Prodesh ; ond
(c) Any bonofide customer.
(2) Any person who refuses on demond to show his certificote
to, or ollowed to be reod by, ony of the persons outhorized
to demond it, sholl be punishoble with fine not exceeding
five thousond rupees.
26. Penolty for molproctice : Any person who commits o
molproctice or controvenes ony other provision of this Act for which no
specific penolty hos been provided, sholl be punishoble witr imprisonment
for o term which moy exlend to three months or with fine not exceeding
ten thousond rupees or with both.
27. Penolty for loilure by Hotel, Lodge, Guest house ond
Home stoy owners to verify lnner Line Permit before giving rooms
to Non-Arunocholee citizens : Any Hotels, Lodge, Guest house ond
Home stoy owner who willfully or otherwise, foils to verify lnner
Line Permit of Non-Arunocholee citizens before giving the rooms on
rent will be punishoble under sedion I 88 of Indion Penol code.
28. Obstructing lowful outhorities : lf ony person willfully
obstructs or offers ony resistonce to, or otherwise interferes with the
dischorge ofthe fundions ofthe prescribed outhority or ony other officer
outhorized by it, exercising ony power, or performing ony duties conferred
or imposed upon it or him by or in pursuonce of this Act or the rules
mode thereunder, he sholl be lioble to punishment with imprisonment
which moy extend to six months or with fine not exceeding ten thousond
rupees or with both.
29. Power oI court to try coses summorily : Alloffences under
this Act sholl be tried in o summory monner by o Chief Judiciol Mogistrote.
30. lnstitution of proceedings : No prosecution sholl be
instituted ogoinst ony person lor ony offence under this Acl, except on o
comploint mode by the prescribed outhority orthe officer outhorized by it
orthe Government in this beholf.
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31. Compounding of otfences : (1) The prescribed outhority
moy occept from ony person who is reosonobly suspected of hoving
committed on offence under this Act, o sum of money by woy of
compounding of such offence ond moy out of the money so received,
compensote the person ogoinst whom the offence hos been committed
to the extent the prescribed outhority deems reosonoble.
(2) On the compounding of offence, no further proceedings in
respect thereof sholl be token ogoinst the occused ond if
ony proceeding hos olreody been instituted ogoinst him in
o court, the compounding of offence sholl hove the efJect
of ocquittol.
Chopter - 5
Miscelloneous
32. Notificotion ol chonges : (l) Whenevero tourism unitfor
which o certificote of registrotion is held by o person devolves by
inheritonce or otherwise upon ony other person or undergoes o chonge
in respect of ony porticulor entered in the register under this Act, such
person sholl, within thifi doys of the dote of such devolution or chonge,
notify in writing the loct to the prescribed outhority.
(2) The prescribed outhority sholl moke necessory chonges
in the register mointoined for the purpose ond in the
certifi cote of registrotion.
(3) Notwithstonding onything contoined in sub-section (2), the
outhority moy remove from the register the nome of the
person in whose {ovour the certificote wos issued ond
concel the certificote of registrotion, if the successor is
not eligible to be registered under this Act.
33. Return of the certificote of registrotion : When o certificote
of registrotion is concelled under thisAd, the person holding the ce4ificote
sholl, within seven working doys from the dote of service in the monner
prescribed in the order of concellotion, return it to the prescribed outhority.
34. Duplicote certificote : lf o certificote of registrotion issued
under this Act is lost, domoged or destroyed, the prescribed outhority
sholl, on on opplicotion mode in this beholf by thot person holding such
certificote ond on poyment of the prescribed fee, issue q duplicote
certificote.
35. Renewol of certificote : The tourism unit operotor or trovel
ogenvtour operotor or guide or odventure sports operotor, os the cose
moy be, registered under this Act sholl get renewed the registrotion
20
certificote ofter o period of one yeor from the dote of issuonce of registrotion
certificote by the prescribed outhority ond sholl olso poy renewol license
fee os moy be prescribed.
36. Certificote of registrotion to be kept exhibited : The
certificote of registrotion sholl be kept by o person holding it in o
conspicuous ploce otthe principol ploce of his business ond if he hos no
principol ploce of business, he sholl keep it on his person.
37. lndemnity : No suit, prosecution or other legol proceedings,
whotsoever sholl lie ogoinst the Government or ony person in respect of
onything which is in good foith done or intended to be done under this
Act.
38. Power of extend provisions of the Act : The Government
moy, by notificotion in the Officiol Gozette, direct thot oll or ony of the
provisions of this Act or of the rules mode thereunder sholl, with such
exceptions, odoptotions or modificotions sholl mutotis mutondis, opply
to persons doing the business in the Stote ofArunochol Prodesh of outdoor
photogrophy, renting ponies, mules or horses to tourists, operoting
corovon tours ond home stoy os moy be specified in the notificotion ond
the competent outhority moy fix the rotes to be chorged for the services
to be rendered.
39. Power to moke rules : (1) The Government moy, by
notificotion in the OfficiolGozette, moke rules for corrying out the purposes
of this Act.
(2) ln porticulor ond without prejudice to the generolity of the
foregoing power, such rules moy provide for ;
(o) the mointenonce of registers, books, ond forms by
tourism unit operotors, trovel ogents/tour operotor,
guides ond odventure sports operotors for the conduct
of the business;
(b) form of opplicotion for registrotion ond certificote of
registrotion ;
(c) the fee for the registrotion, renewol ond issuonce of
duplicote certificote ;
(d) the monner of giving notices under this Act ;
(e) clossificotion of tourism units;
(0 quolificotions for registotion os tourism unit operotor,
trovelogenvtour operotor, guide ond odventure sporb
operotor;
2l
(g) sofety meosures ond stondords to be odopted in
the condud of odventure sporG ond focilities to be
provided ;
(h) stondords for mointenonce of hygiene ond
cleonliness, woste disposol ond minimum {ocilities in
vorious types of tourism units ;
(i) monner of publicotion of the nomes ond oddresses of
the tourism unit, trovel ogent, guide ond odventure
sports operotor removed Jrom the register;
0 monner in which the fore rotes sholl be disployed,
type of tickets ond receipts to be issued, submission
ond moinlenonce o{ occounts ond stotement thereof
to the prescribed outhorities ond collection ond
deposit of license Iee, renewol fee ond other dues ;
(k) Procedure for odmission to troining institutes, stondord
of syllobus, stoff, equipment ond buildings; ond the
ploce where prescribed outhority sholl hold enquiry
under this Act ond oll motters expressly required to
be prescribed under this Act.
(3) Every rule mode under this Act sholl be loid before the
Legislotive Assernbly of Arunochol Prodesh while it is in
session for o totol period of ten doys which moy be
comprised of in one session or in two or more successive
sessions ond if before expiry of the session immediotely
following ttre session or the successive sessions oforesoid,
the Legislotive Assembly mokes ony modificotion in the
rule or resolves thotthe rule should not be mode, the rule
sholl thereofter hove effect only in such modified form or
be of no elfect os the cose moy be, so, however, thot ony
modilicotion or onnulment sholl be without prejudice to
the volidity of onything previously done under thot rule.
40. Power to remove difficulty : lf ony difficulty orises in giving
effea to the provisions oI this Act, the Government moy, by generol or
speciolorder published in the Officiol Gozette, moke such provisions not
inconsistent witfr the provisions of this Act os oppeor to it to be necessory
or expedient for the removol of the difficulty.

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