Section 5(a) in Jharkhand Tourist Places (Protection and Maintenance) Act, 2015
(a)No person, company, association or firm or any tourist attraction place run/manage by private body or any other body shall cause any public nuisance or carry out any activity, process, operation, etc, including the operation of or plying of vessels, boats, etc. that causes public nuisance or omit to prevent or remove the public nuisance, which damages or deteriorates or is likely to damage or deteriorate or has damaged or deteriorated the tourism potentiality of any tourist place or zone, declared as such, under section 3 of this Act.
