Section 12(1) in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017
(1)Subject to the provisions of this Act, the Board may carry on such activities as appear to the Board to be advantageous, necessary or convenient for it to carry on for or in connection with the discharge of its functions under this Act and, in particular, the Board may exercise one or more of the powers in regard to the following matters,-(a)tourism matters including planning and development, notification of special tourism zones, development regulation in special tourism zones, infrastructure development, registration and classification of tourism enterprises/hotels/tour operators/ travel agencies, tourism promotion, tourist police for safety and security of tourists, investment promotion, formulation and implementation of incentive policy, research etc;(b)creativity and culture matters including protection, preservation, development, promotion, creating awareness and enabling enjoyment of culture, art and creativity of Telugu people;(c)Heritage matters including protection, preservation, conservation, regulation, of tangible or intangible heritage; and(d)such other powers as may be prescribed.
