Section 15 in The Jammu and Kashmir, Registration of Tourist Trade Act, 1978
15. [ Fixation of rates. [Substituted by Act No. V of 2011, dated 13th April, 2011.]
- The Government shall, by notification in the Government Gazette, fix the rates and service charges in respect of hotels which may be charged by the hotel-keeper for boarding or lodging or both from persons staying therein or from other customers:Provided that such rate and service charges shall be fixed on the recommendations of a committee, the composition whereof shall be such, as may be prescribed:Provided further that while recommending the rate and service charges, such committee shall take into account the standard of the hotel, the accommodation and services provided by and the quality of food served by it to the customers.]
