Section 35 in Jharkhand Tourism Development and Registration Act, 2015
35. Penalty for default in registration.
- Any person, carrying on the business of a tourism unit or travel agent or guide or adventure sport or any other business connected with tourist trade, as the case may be, without a proper registration under this Act or in contravention of any of the provisions of this Act, shall be punishable with simple imprisonment for a term not exceeding six months or with fine not exceeding Rs. 50,000.00 or with both, and if the breach is continuing with a minimum fine of Rs. 500.00 per day and maximum of Rs. 2,000.00 per day till the default continues.
