Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(4) in Rajasthan Tourism Trade (Facilitation and Regulation) Act, 2010

(4)The Officer Incharge of the Department of Tourism at the tourist destination shall deploy the Tourist Assistance Force at various places in the tourist area in consultation with the Deputy Superintendent of Police incharge of that local area. The officers of these two departments shall ensure that necessary assistance is provided to the tourists and they are protected against harassment. In case of a dispute between the officers of two departments the matter shall be referred to the District Magistrate and whose direction thereon shall be final and binding upon them.