Section 20 in Jharkhand Tourism Development and Registration Act, 2015
20. Notifying the fair rates.
(1)The prescribed authority shall, notify the fair rates or service charges, if any, commensurate to the standard/class of the tourism units and quality of food, accommodation and service, as specified by the tourism unit, which may be charged during "season" and "off-season" periods for boarding or lodging or for both from the tourists:Provided that in case of dispute with regard to the rates to be charged, the decision of the committee constituted under Section 19, shall be final:Provided further that the rates for lodging shall be notified with reference to each room or specified accommodation and the number of the lodgers to be accommodated.(2)The prescribed authority shall notify the fair rates, as may be specified by the travel agent or by the guide, which may be charged for the services rendered to a person engaging him as such.(3)The prescribed authority shall, notify the fair rates, as may be specified by the adventure sports operator commensurate to the standard of the adventure sports and other facilities, which may be charged by him from the tourists or from the customers.
