Section 39 in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020
39. Information on Pilgrimage Tourism.
(1)Any person who is engaged in any Pilgrimage Tourism activity or Pilgrimage Tourism trade within the Pilgrimage Tourism development area shall get himself registered before the Ambaji Pilgrimage Tourism Authority in the manner as may be determined by it.(2)The Ambaji Pilgrimage Tourism Authority shall maintain information of all registrations made under sub-section (1) in the manner as may be determined by it.
