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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(1) in Rajasthan Tourism Trade (Facilitation and Regulation) Act, 2010

(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.