Section 2(1) in Andhra Pradesh Tourism Authority (Constitution, Functions and Powers) Rules, 2016
(1)In these rules, unless the context otherwise requires,-(i)"Authority" means the Andhra Pradesh Tourism Authority constituted under Section 6 of the Ordinance;(ii)"Chairman" means the Chairman of the Authority;(iii)"erstwhile department" means department of tourism;(iv)"hand" means the Tourism Fund established under Section 20;(v)"projects and programmes" means, the annual projects programmes approved by the Authority for development and promotion of tourism in the State;(vi)"section" means a section under the Ordinance;(vii)"tourism site" means any site having tourism potential declared under Rule 8(3)(a);(viii)"tourism enterprise" means all or any of the following:(a)any business which provides national or international carriage for passengers;(b)any business which, either wholly or in part, provides or arranges services for visitors to Andhra Pradesh by way of transport, accommodation, tours or guides, whether or not such services are provided within or outside Andhra Pradesh;(c)any business which, either wholly or in part, distributes for the purpose of trade or retails tourism-related products; and(d)any other undertaking, including any convention, exhibition, show, fair, publicity campaign or theme park, intended wholly or in part for the benefit of, or for the purpose of attracting, visitors to Andhra Pradesh.
