Section 25(2) in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013
(2)The person referred to in sub-section (1) is entitled to collect and retain fees at such rate, for services or benefits rendered by him as the State Government may, by notification in the Official Gazette, specify having regard to the expenditure involved in development, building, maintenance, management and operation of the whole or part of such Special Area, interest on the capital invested, reasonable return, the number of Tourists, Tourist activities and the period of such agreement.
