Section 7 in Rajasthan Tourism Trade (Facilitation and Regulation) Act, 2010
7. Registration of paying guest accommodation.
(1)No person shall allow or use his house as a paying guest accommodation unless he is registered with the Department of Tourism, in accordance with the paying guest scheme framed by that Department.(2)Whoever contravenes the provisions of sub-section (1) or the provisions contained in the scheme framed thereunder, he shall be liable to be imposed with a penalty of rupees five hundred by the prescribed authority for first contravention and in case of second violation he shall be liable to be imposed with the penalty of rupees one thousand by the said authority.(3)Where the contravention continues even after imposition of penalties under sub-section (2), the person contravening the provisions of sub-section (1) shall, on conviction, be liable to be fined with fine which may extend to rupees two thousand or with imprisonment which may extend to seven days or with both.
