Section 2(e) in The Jammu and Kashmir, Registration of Tourist Trade Act, 1978
(e)'hotel' means any premises or part of premises including a house-boat, restaurant, dhaba, [bar, guest house, tourist lodge, camp hotel or a tent ] [Substituted by Act No. V of 2011, dated 13th April, 2011.] where lodging with or without board or any kind of eatables or beverages is provided for a monetary consideration;
