Section 10 in Arunachal Pradesh (Tourism Trade Registration and Regulation) Act, 2016
10. Fixation of fare rates.
- Under this Act, the competent authority shall be competent to notify from time to time such fare rates, as may be specified which may be charged for the services rendered to a person engaging him as such.(1)The competent authority shall notify the fair rates, as may be specified by the travel agent/tour operator or by the guide, which may be charged for the services rendered to a person engaging him as such.(2)The competent authority shall, notify the fare rates, as may be specified by the adventure sports operator commensurate with the standard of the adventures sports and other facilities, which may be charged by him from the tourists or from the customers.
