Section 28 in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020
28. Prohibition of certain activities in Pilgrimage Tourism development area.
(1)No person shall, within the Pilgrimage Tourism development area commit or cause to commit or attempt to commit any act of touting or malpractice against any pilgrim or engage in begging or in unauthorized hawking at any pilgrimage tourist destination and shall be dispersed by any personnel authorized by the Ambaji Pilgrimage Tourism Authority;(2)Whoever contravenes the provisions of sub-section (1) shall, on conviction, be punishable with imprisonment for a term which may extend to one month or with fine which may extend to five thousand rupees or with both.
