Section 3 in The Delhi Prevention of Touting and Malpractices Against Tourists Act, 2010
3. Prohibition of malpractice and touting, etc.
- No person shall-(a)commit any act of touting or malpractice against any tourist;(b)abet commission of any act of touting or malpractice against any tourist;(c)attempt to commit any act of touting or malpractice against any tourist.
