Section 20 in Rajasthan Tourism Trade (Facilitation and Regulation) Act, 2010
20. Guidelines for maintenance of good hygienic conditions at heritage sites.
(1)The State Government besides formulating policy on heritage tourism under Section 19 shall have powers to issue special or general directions, from time to time, with regard to manner in which the liquid or solid waste, if any, generated by hotels, restaurants, kiosks, tea shops or stalls etc. near the heritage sites shall be disposed off.(2)All activities pertaining to displaying of advertisements, erection of display hoardings etc. near the heritage precincts or sites shall be regulated by the rules or regulations framed by the State Government or the concerned local authorities.(3)Whoever contravenes the directions given under sub-section (1) shall be liable to be imposed with a fine not exceeding rupees five thousand by the prescribed authority:Provided that before imposition of fine, the prescribed authority shall hold enquiry and afford opportunity of hearing to the person concerned before passing orders for imposition of fine.(4)Whoever further contravenes the directions issued under sub-section (1) even after imposition of fine or fines under sub-section (3), shall, on conviction, be punished with simple imprisonment for a term which may extend to three months or, with a fine which may extend to rupees twenty five thousand or with both.(5)The contravention of provisions of sub-section (2) shall be dealt with by the concerned local authorities in accordance with law for the time being in force in the local area comprising the heritage sites or precincts.Chapter XI Public-Private participation in the Tourism Industry.
