Section 14(11) in The Goa, Daman and Diu Registration of Tourist Trade Rules, 1985
(11)Any other business which the applicant is carrying on in any tourist area in the Union Territory of Goa, Daman and Diu or outside the Union Territory.(Signature of the Applicant)Place:-Dated:-Note: (i) The dealer should append an annexure indicating therein the articles regarding which he wants to be registered.(ii)The application should be supported by a certificate verifying the above particulars from the Municipal Council/Village Panchayat.Application Form for Registration of a Hotel-keeperForm II(See rule 3)To,(The prescribed Authority)Sir,I/ We request that I/We may be registered as a hotel-keeper and my/our hotel known as (...) situated at ... may be registered under the Goa, Daman and Diu Registration of Tourist Trade Act, 1982. The other particulars of the hotel are as under:-
