Section 8 in The Goa, Daman and Diu Registration of Tourist Trade Rules, 1985
8. Maintenance of register by Travel Agents.
- Every travel agent shall, from the date of his registration, maintain a register approved by the prescribed authority, containing the following particulars, namely:-(i)Serial Number.(ii)Date and time.(iii)Number and names of the tourists received.(iv)Name of the place of their destination.(v)Duration of their stay.(vi)Name of the travel agent.(vii)Name of the hotel/houseboat/tent/private accommodation (name with locations) to which transferred.(viii)Number of the tourists in a party.(ix)Amount paid as advance.(x)Method of recovery of the balance amount.(xi)Bill number and date.(xii)Receipt number and date.(xiii)Name of the approved Tourist Guide.(2)Every travel agent shall display on a notice board at the entrance of his office or at the reception counter, the following information:-(i)Printed tariff without any mutilations or over-writing.(ii)Printed itinerary without any mutilations or over-writing.
