Section 18(1) in Arunachal Pradesh (Tourism Trade Registration and Regulation) Act, 2016
(1)The prescribed authority or any officer authorized by the Government may, in order to ensure that any of the provisions of this Act is not being implemented by the tourism unit operator or travel agent/tour operator or guide or adventure sports operator, as the case may be, enter the tourism unit or business premises of the travel agent/tour operator or guide or adventure sports operator and inspect all accounts, registers, documents and other books with or without prior notice.
