Section 39 in Arunachal Pradesh (Tourism Trade Registration and Regulation) Act, 2016
39. Power to make rules.
(1)The Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for;(a)the maintenance of registers, books, and forms by tourism unit operators, travel agents/tour operator, guides and adventure sports operators for the conduct of the business;(b)form of application for registration and certificate of registration;(c)the fee for the registration, renewal and issuance of duplicate certificate;(d)the manner of giving notices under this Act;(e)classification of tourism units;(f)qualifications for registration as tourism unit operator, travel agent/tour operator, guide and adventure sports operator;(g)safety measures and standards to be adopted in the conduct of adventure sports and facilities to be provided;(h)standards for maintenance of hygiene and cleanliness, waste disposal and minimum facilities in various types of tourism units;(i)manner of publication of the names and addresses of the tourism unit, travel agent, guide and adventure sports operator removed from the register;(j)manner in which the fare rates shall be displayed, type of tickets and receipts to be issued, submission and maintenance of accounts and statement thereof to the prescribed authorities and collection and deposit of license fee, renewal fee and other dues;(k)Procedure for admission to training institutes, standard of syllabus, staff, equipment and buildings ; and the place where prescribed authority shall hold enquiry under this Act and all matters expressly required to be prescribed under this Act.(3)Every rule made under this Act shall be laid before the Legislative Assembly of Arunachal Pradesh while it is in session for a total period of ten days which may be comprised of in one session or in two or more successive sessions and if before expiry of the session immediately following the session or the successive sessions aforesaid, the Legislative Assembly makes any modification in the rule or resolves that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect as the case may be, so, however, that any modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
