Section 81(12) in Delhi Motor Vehicles Rules, 1993
(12)Fixation of Rates. - The licensing authority may by notification in the official Gazette fix the reasonable maximum rates which may be charged by a tour operator/travel agent/excursion agent or guide for the service rendered by him to a person engaging him as such. Such rate list duly attested by the licensing authority shall be displayed along with the licence and also carried by the agent while on duty.
