Section 5 in The Goa, Daman and Diu Registration of Tourist Trade Rules, 1985
5.
-16/81/WET. - Whereas certain draft rules, which the Government of Goa, Daman and Diu proposed to make in exercise of the powers conferred by sub-section (1) of section 42 of the Goa, Daman and Diu Registration of Tourist Trade Act, 1982 (10 of 1982), were published as required by sub-section (3) of section 42 of the said Act in the Official Gazette No. 9, Series I dated 31-5-1984 under Notification No. 5-16/81/WET dated 24-4-1984 of the Works, Education and Tourism Department, Government of Goa, Daman and Diu inviting objections and suggestions from all persons likely to be affected thereby on or before the expiry of 30 days from the date of the publication of the said Notification in the Official Gazette;And whereas the said Gazette was made available to the public on 31-5-1984;And whereas the suggestions and objections received from the public on the said draft have been considered by the Government.Now, therefore, in exercise of the powers conferred by sub-section (1) of section 42 of the Goa, Daman and Diu Registration of Tourist Trade Act, 1982 (10 of 1982), the Lieutenant Governor of Goa, Daman and Diu hereby makes the following rules.
