Section 2(1) in Jharkhand Tourism Development and Registration Act, 2015
(1)The Government may by notification direct that all or any of the provisions of this Act shall not, subject to such terms and conditions as it may specify, apply generally;(i)to a premises used for a public purpose of a charitable nature or to any class of premises used for such purposes;(ii)to a premises held by a public trust for a religious or charitable purpose let out at a nominal rent;(iii)to a premises held by a public trust for a religious or charitable purpose and administered by a local authority; and(iv)to a rest house, dak bungalow, circuit house, inspection hut, sarai or any institution or premises managed or run by the Government or a local authority.
