Section 30 in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020
30. Appointment of Tourist Guide and licensing.
(1)The Ambaji Pilgrimage Tourism Authority may, for the Pilgrimage Tourism development area, from time to time, appoint as many tourist guides as required and specify their functions.(2)The Ambaji Pilgrimage Tourism Authority shall appoint the tourist guides in the manner as may be determined by it.(3)The Ambaji Pilgrimage Tourism Authority shall issue necessary license to the tourist guides containing therein the terms and conditions of such license.(4)It shall be competent for the Ambaji Pilgrimage Tourism Authority to cancel the licenses of any tourist guide if he breaches any of the terms and conditions of the licenses.(5)No person having not been granted the license, shall act as a tourist guide.(6)Whoever acts as a tourist guide without having the license, shall, on conviction, be punishable with imprisonment which may extend to one month.
