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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Goa - Subsection

Section 3(1) in The Goa, Daman and Diu Registration of Tourist Trade Rules, 1985

(1)An application for registration by a person intending to carry on the business as a dealer or hotel-keeper or a travel agent under the Act shall be submitted to the prescribed authority in Form I, Form II or Form III, as the case may be, alongwith a treasury challan under which fees as laid down hereunder have been paid.
  Category   Fees
(i) Dealer ... ... ... Rs. 200/- per year.
(ii) Hotel-keeper ... ... ... Rs. 600/- per year for "A" Category.
      Rs. 400/- per year for "B" Category.Rs. 300/-per year for "C" Category.Rs. 200/- per year for"D" Category.
Explanation.-The criteria fixed for thecategorisation of the hotels are contained in Annexure "A"to these rules.
(iii) Travel Agents ... ... ... Rs. 300/- per year for travel agents conforming to thestandards laid down in rule 9.
      Rs. 200/- per year for other travel agents like excursionagents, tourist guides, etc.