Section 26 in The Goa, Daman and Diu Registration of Tourist Trade Act, 1982
26. Penalty for malpractice.
- If any dealer, hotel-keeper, travel agent or any other person to whom this Act may be made applicable, commits a malpractice or contravenes any other provisions of this Act or the Rules made thereunder in a tourist area for which no specific penalty has been provided, he shall be punishable with imprisonment which may extend to six months or with fine which may extend to Rs. 1,000.
