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State of Goa - Act

The Goa, Daman and Diu Registration of Tourist Trade Rules, 1985

GOA
India

The Goa, Daman and Diu Registration of Tourist Trade Rules, 1985

Rule THE-GOA-DAMAN-AND-DIU-REGISTRATION-OF-TOURIST-TRADE-RULES-1985 of 1985

Published on 30 March 1985
Commenced on 30 March 1985
[This is the version of this document from 30 March 1985.]
[Note: The original publication document is not available and this content could not be verified.]

The Goa, Daman and Diu Registration of Tourist Trade Rules, 1985Published vide Notification No. 5-16/81/WET, dated 30.3.1985

5.

-16/81/WET. - Whereas certain draft rules, which the Government of Goa, Daman and Diu proposed to make in exercise of the powers conferred by sub-section (1) of section 42 of the Goa, Daman and Diu Registration of Tourist Trade Act, 1982 (10 of 1982), were published as required by sub-section (3) of section 42 of the said Act in the Official Gazette No. 9, Series I dated 31-5-1984 under Notification No. 5-16/81/WET dated 24-4-1984 of the Works, Education and Tourism Department, Government of Goa, Daman and Diu inviting objections and suggestions from all persons likely to be affected thereby on or before the expiry of 30 days from the date of the publication of the said Notification in the Official Gazette;And whereas the said Gazette was made available to the public on 31-5-1984;And whereas the suggestions and objections received from the public on the said draft have been considered by the Government.Now, therefore, in exercise of the powers conferred by sub-section (1) of section 42 of the Goa, Daman and Diu Registration of Tourist Trade Act, 1982 (10 of 1982), the Lieutenant Governor of Goa, Daman and Diu hereby makes the following rules.

1. Short title and commencement.

(1)These rules may be called the Goa, Daman and Diu Registration of Tourist Trade Rules, 1985.

(2)They shall come into force at once.

2. Definitions.

- In these rules, unless the context otherwise requires,-

(a)"Act" means the Goa, Daman and Diu Registration of Tourist Trade Act, 1982 (10 of 1982);

(b)"Form" means a form appended to these rules;

(c)"Register" means the register of dealers, the register of travel agents or the register of hotel-keepers, as may be relevant in the context under these rules;

(d)"Section" means a section of the Act.

(e)All words used but not defined herein shall have the meanings respectively assigned to them in the Act.

3. Registration of dealers, hotel-keepers and travel agents.

(1)An application for registration by a person intending to carry on the business as a dealer or hotel-keeper or a travel agent under the Act shall be submitted to the prescribed authority in Form I, Form II or Form III, as the case may be, alongwith a treasury challan under which fees as laid down hereunder have been paid.

	Category		Fees
(i)	Dealer	... ... ...	Rs. 200/- per year.
(ii)	Hotel-keeper	... ... ...	Rs. 600/- per year for "A" Category.
			Rs. 400/- per year for "B" Category.Rs. 300/-per year for "C" Category.Rs. 200/- per year for"D" Category.
Explanation.-The criteria fixed for thecategorisation of the hotels are contained in Annexure "A"to these rules.
(iii)	Travel Agents	... ... ...	Rs. 300/- per year for travel agents conforming to thestandards laid down in rule 9.
			Rs. 200/- per year for other travel agents like excursionagents, tourist guides, etc.

(2)The prescribed authority shall, on receipt of the application alongwith the treasury challan, acknowledge or cause the acknowledgement of the receipt thereof indicating the date of their receipt.

(3)On receipt of the application, the prescribed authority shall scrutinise it and if registration is not refused under section 5 or section 9 or section 16, as the case may be, it shall enter or cause the contents of the application entered in the register. It shall in case of tourist boats and launches, travel and excursion agents intimate the applicant for causing a spot inspection by an Inspecting Team or an Officer on any convenient date. After inspection, if the inspecting team, or the Officer is satisfied that its up-keep is of the requisite standard, a certificate of registration in Form IV or Form V or Form VI, as the case may be, shall be issued to the applicant.

(4)If the prescribed authority proposes to refuse to register the applicant as a dealer, a hotel-keeper or a travel agent under section 5, section 9 or section 16, as the case may be, he shall serve upon the applicant a notice indicating the grounds on which the registration is proposed to be refused and asking the applicant to submit his objection, if any, either by himself or through his authorised agent regarding the contemplated order or refusal within a period of ten days from the date of receipt of the notice.

(5)If the prescribed authority does not receive a reply to the notice issued under sub-rule (4) within the stipulated time, or after considering the objection, or if the applicant requests to be heard in person, after hearing him, is of the opinion that the objections or submissions made by the applicant are not satisfactory, he shall pass an order refusing registration and communicate the order to the applicant. Sub-rule (1) of rule 3 has been substituted by (Amendment) Rules, 1998 (O. G. Series I No. 52 dated 25-3-1998). The same has earlier been amended by (Amendment) Rules, 1996.

(6)Every certificate shall be valid for a period of one year from the date of its issue. An application for renewal of the certificate shall be submitted in Form I, Form II or Form III, as the case may be, and the foregoing provisions, mutatis mutandis, shall apply. Every such application shall be accompanied by a treasury challan under which the prescribed fee has been paid.

4. Cancellation of Certificate.

(1)If, at any time, after a person is registered as a dealer, a hotel-keeper, or a travel agent under the Act, the prescribed authority is satisfied that the dealer, the hotel-keeper or the travel agent has incurred any of the disqualifications mentioned in section 6, section 10, or section 17, as the case may be, he may serve a notice on him indicating the grounds on which it is proposed to remove his name from the register and requiring him to show cause within fifteen days from the date of receipt of such notice as to why his name should not be removed from the register and the certificate be cancelled.

(2)If the prescribed authority after considering his reply, or if the applicant requests to be heard in person, after hearing him, is of the opinion that the explanation tendered or submissions made by the dealer, the hotel-keeper or the travel agent, as the case may be, is not satisfactory, he shall pass an order removing his name from the register and cancel his certificate of registration and direct him to surrender the certificate for cancellation. Every such order shall be communicated to the dealer, the hotel-keeper or the travel agent, as the case may be.

(3)On surrender of the certificate, it shall be marked with the sign of cross in red colour endorsing thereon, "Removed under Order No. ... dated ..." and the endorsement shall then be recorded on the relevant page of the register.

5. Notice to be sent by registered post.

- Every notice or order issued or communicated under the foregoing rules shall be sent by registered post acknowledgement due at the address of the dealer, the hotel-keeper of the travel agent, as shown in the application form and such notice or order, as the case may be, shall be deemed to have been communicated when so despatched.

6. Order to be published in Official Gazette.

- Every order passed by the prescribed authority under these rules shall be published in the Official Gazette.

7. Maintenance of books and registers by dealer.

- Every dealer shall, from the date of his registration, maintain the following books and registers in such form as may be prescribed and approved by the prescribed authority or such other Officer as may be authorised by him in this behalf, namely:-

(1)Register or order book in Form X.

(2)Bill Book duly numbered.

(3)Cash memo book duly numbered.

(4)Receipt book showing receipts of amount, paid or advances received, alongwith the dates.

8. Maintenance of register by Travel Agents.

- Every travel agent shall, from the date of his registration, maintain a register approved by the prescribed authority, containing the following particulars, namely:-(i)Serial Number.(ii)Date and time.(iii)Number and names of the tourists received.(iv)Name of the place of their destination.(v)Duration of their stay.(vi)Name of the travel agent.(vii)Name of the hotel/houseboat/tent/private accommodation (name with locations) to which transferred.(viii)Number of the tourists in a party.(ix)Amount paid as advance.(x)Method of recovery of the balance amount.(xi)Bill number and date.(xii)Receipt number and date.(xiii)Name of the approved Tourist Guide.

(2)Every travel agent shall display on a notice board at the entrance of his office or at the reception counter, the following information:-

(i)Printed tariff without any mutilations or over-writing.

(ii)Printed itinerary without any mutilations or over-writing.

9. Classification of travel agents.

- The prescribed authority may, after giving a reasonable opportunity of being heard, by an order, classify the travel agents as belonging to class "A", class "B", class "C" or class "D" having due regard to the capital amount invested, location, general condition, conduct, tourist vehicles owned, reputation/amenities, efficiency, recognition by Airlines/Carriers acting for the promotion of the tourist traffic in the Union Territory, active involvement in the publicity of the tourism, etc. within and outside the Union Territory of Goa, Daman and Diu.

10. Information to be displayed on notice board.

(1)Every hotel-keeper shall display on a notice board in respect of his hotel at the entrance of the hotel or at the reception counter, the following information, namely:-

(a)Total accommodation available.

(b)Tourist register in Form XI.

(c)Accommodation reserved by previous booking.

(d)Accommodation available on a particular day.

(e)Rates of eatables/extra bedding, room service, etc. provided by the hotel.

(2)Every hotel-keeper shall maintain the following books and registers duly prescribed and approved by the prescribed authority, namely:-

(a)Complaint book.

(b)Tourist register in Form XI.

(c)Cash memo.

(d)Bill book duly numbered.

(e)Receipt book duly numbered.

(f)Register of advance booking with advance money received.

(g)The name of the person or concern with the address from where order is received.

11. Classification of hotels.

- The prescribed authority shall, having due regard to the location, standard, structure, quality of food, accommodation facilities, service amenities and general conditions, etc. and after holding an inspection of the hotel in the presence of the hotel-keeper, and holding such inquiry as deemed fit and after hearing the hotel-keeper, classify the hotels in different categories.

12. Issuance of duplicate certificate.

- If the certificate issued under these rules is lost, damaged or destroyed and the certificate holder desires to have a duplicate, he shall submit an application in Form XII with a fee of rupees ten and the prescribed authority, after holding such enquiry as he deems fit, and after hearing him as to the genuineness of his statement, may issue a duplicate certificate to the applicant. If the prescribed authority refuses to issue a duplicate certificate he shall inform the decision to the applicant in writing indicating the grounds for such refusal.

13. Reservation and allotment of mooring sites.

- An application for reservation and allotment of boats shall be submitted to the prescribed authority in Form XIII with the fee as may be notified in the Official Gazette from time to time.

14. Registration of persons carrying on business of plying boats etc.

(1)Every person intending to carry on in a tourist area the business of putting or plying for hire boats, tourist taxis, motor-launches surf-rides, water-skiing, camping, equipment and porters shall have to register himself for carrying on such business.

(2)[ An application for registration shall be submitted to the prescribed authority in Form XIV, with a treasury challan under which fees as laid down hereunder are paid. The certificate of registration shall be in Form VI.

(1)	Tourist boat and launches.	...	...	Rs. 200/-
(2)	Tourist Taxi.	...	...	Rs. 120/-
(3)	Tents and tent equipment dealer.	...	...	Rs. 80/-
(4)	Camping agency.	...	...	Rs. 80/-
(5)	Porter.	...	...	Rs. 40/-]

[Sub-rule (2) of rule 14 has been substituted by Amendment Rules, 1988 (O. G. Series 1 No. 52 dated 26-3-1988). Earlier the same has been amended by Amendment Rules, 1996.]

(3)[ Every porter registered under sub-rule (2) shall wear a shirt having blue colour and a badge issued by the prescribed authority, while carrying on business in the specified tourist area.] [Sub-rule (3) inserted by Second Amendment Rules, 1986 (O. G. Series I No. 37 dated 11-12-1986).]

(4)[] [Sub-rules (3) and (4) renumbered as '(4)' and '(5)'.] the rates for hiring tourist boats and launches, tents and tent equipment, camp and camping equipment, shall be fixed by the prescribed authority from time to time and such rates shall be published in the Official Gazette. The person engaged in any of the aforesaid business shall display the said rates at the entrance of his office or at the reception counter or at the place from where the boat, taxi etc. are kept for hiring.

(5)[] [substituted by the Amendment Act 7 of 2011.] The provisions of rule 3 relating to registration and renewal of registration and rule 4 relating to cancellation of registration shall, mutatis mutandis, apply to registration, renewal of registration and cancellation of registration under the rule.Annexure "A"(Part A) Criteria for Classification of Accommodation Sophisticated accommodation "A" CategoryLocation and building. - The hotel should be located in an area suitable for the stay of upper middle class tourists having adequate parking place for vehicles, a lawn or a roof garden for the use of the guests.Guest rooms and bath rooms. - The following amenities shall be provided in all the rooms to be occupied by the guests:-

(a)Attached bath rooms with long baths, shower, running hot and cold water and adequate supply of soap, toilet paper and towels.

(b)Proper lighting and fans.

(c)Telephone (except in seasonal hotels where there should be a call in each room and a telephone connection on each floor).

(d)A vaccum flask for drinking water.

(e)Proper furniture.

(f)Comfortable beds with foam rubber mattresses or Coir mattresses.

(g)Necessary linen and blankets.

(h)Minimum carpets area standards prescribed for bathroom/bedroom, etc.

Air-conditioned-single	...	...	140 sq. ft.
Non-Air-conditioned-single	...	...	160 sq. ft.
Air-conditioned-double	...	...	180 sq. ft.
Non-Air-conditioned-double	...	...	220 sq. ft.
Bath rooms (if fitted with showers)	...	...	40 sq. ft.
(45-50 sq. ft. if fitted with bath tub)

Public rooms. - The following facilities should be provided in the public rooms.

(a)Properly staffed Reception and Information Counters with 24 hours service.

(b)Well-appointed lounge provisions for book stalls, money changing book, safe deposit, left luggage facilities.

(c)Adequate number of hits (if needed).

(d)Good quality crockery, cutlery, glass-ware and linen.

(e)Clean hygienic, well equipped and well maintained kitchen and pantry with a cold storage.

(f)Provision of cloak rooms for ladies and gents separately.

(g)Bar facilities.

(h)Provisions of dance and a chamber music.

Service. - The following services should be made available:-

(a)Hygienic and clean washing of cooking utensils, crockery, and glass-ware.

(b)Provision of services of experienced and smart staff wearing clean uniform.

(c)Provision of dry cleaning and laundry services.

(d)Supervisory staff coming into contact with the guests, should understand English and senior staff should possess a good knowledge of English.

Annexure "A"(Part B) Medium Class Accommodation ("B" Category)Location and building. - The hotel should be located in an area suitable for the stay of middle income group tourists.Guest room and bath rooms. - The following amenities should be provided in all the rooms to be occupied by guests:-

(a)Attached bath rooms with running hot and cold water, showers, proper sanitary fittings and adequate supply of toilet paper and towels.

(b)Proper lighting and fans.

(d)Proper furniture and comfortable beds with foam mattresses.

(e)General telephone.

(f)Call-bell in each room.

(g)Minimum carpet area standards prescribed for bath room/bedroom.

Single	...	...	...	...	110 sq. ft.
Double	...	...	...	...	168 sq. ft.
Bath rooms	...	...	...	...	40 sq. ft.

Service. - The following should be made available:-

(a)Provision for hygienic washing of utensils, crockery, cutlery and glass-ware.

(b)Provision of laundry service.

(c)Provision of smart and experienced staff wearing clean uniforms.

(d)Senior staff coming into contact with the guests should possess working knowledge of English.

(e)A clean hygienic kitchen well-equipped and well maintained with pantry.

(f)Reception counter with telephone facilities.

Annexure "A"(Part C) Economy Class Accommodation ("C" Category)Locality and building. - Suitable locality and building to cater to lower income group tourists:-Guest rooms. - The following amenities should be provided in all rooms to be occupied by guests.

(a)The rooms should have capacity ranging from two to ten beds. In case of floor accommodation the numbers should not exceed 50 in any one room/hall.

(b)There must be common sanitary fitted lavatories and bath rooms fitted with running water, separately for ladies and gents, one each for 6 beds.

(c)Rooms should be properly ventilated, furnished and lighted.

(d)Fans should be provided in all rooms.

(e)A common restaurant.

(f)Minimum carpet area standards prescribed for bath rooms/bed rooms - 40 square feet for each bed and 28 square feet in case of floor accommodation.

Service. - The following service should be provided.

(a)Clean crockery, outlay and furniture.

(b)Hygienic washing of utensils under running water having regular outlet of water.

(c)The Manager and the staff should be conversant with English.

(d)Reception Counter.

Annexure "A"(Part D) Paying Guest Accommodation ("D" Category)Locality and building. - Suitable locality and building to cater to middle and lower income group tourists:-Guest rooms. - The following amenities should be available:-

(a)The rooms should have capacity ranging from 2 to 6 beds.

(b)There must be adequate sanitary fittings like lavatories/bath rooms with running water, one each for 6 beds.

(c)Rooms should be properly ventilated, furnished and lighted.

(d)Fans should be provided in all rooms.

(e)Minimum carpet area standards prescribed for bath room/bed room - 40 sq. ft. per bed.

Application Form for Registration as a DealerForm I(See rule 3)To(The Prescribed Authority)Sir,I/ We request that I/We may be registered as a dealer within the meaning of Goa, Daman and Diu Registration of Tourist Trade Act, 1982 for ... in respect of the articles mentioned in the Annexure to this application. The other particulars of my/our business are mentioned below:-

(1)Name of the dealer with full address in the tourist area.

(2)Name of the business concern.

(3)Permanent residential address.

(4)Name of the proprietor/proprietors.

(5)Name of the Agent/Agents/Employee(s).

(6)Nature of business.

(7)Date of establishment of the business concern.

(8)Date of submission of the application.

(9)Tourist area in which the applicant is desirous to carry on the business.

(10)Whether the applicant is a permanent resident of Goa, Daman and Diu.

(11)Any other business which the applicant is carrying on in any tourist area in the Union Territory of Goa, Daman and Diu or outside the Union Territory.(Signature of the Applicant)Place:-Dated:-Note: (i) The dealer should append an annexure indicating therein the articles regarding which he wants to be registered.

(ii)The application should be supported by a certificate verifying the above particulars from the Municipal Council/Village Panchayat.

Application Form for Registration of a Hotel-keeperForm II(See rule 3)To,(The prescribed Authority)Sir,I/ We request that I/We may be registered as a hotel-keeper and my/our hotel known as (...) situated at ... may be registered under the Goa, Daman and Diu Registration of Tourist Trade Act, 1982. The other particulars of the hotel are as under:-

(1)Name of the person with full address intending to operate a hotel or is already operating a hotel.

(2)Name of hotel.

(3)Name of the tourist area where the hotel is to be run or is being run.

(4)Name of the proprietor/proprietors.

(5)Name of the Manager with full permanent address.

(6)Name of the agent/agents/employee/employees.

(7)Whether the applicant is a permanent resident of the Union Territory of Goa, Daman and Diu.

(8)Any other business which the applicant is carrying on in any tourist area in the Union Territory or outside the Union Territory.

(9)Whether the building wherein the hotel is operated is owned by the applicant or is rented out or leased.

(10)In case of a leased building, the period of lease to be mentioned with specified dates.

(11)(Signature of the Applicant)Place:-Dated:-Note:- The hotel-keeper should produce the prescribed registers at the time of presenting this application for approval and fixing official seal:From:Address:Dated:Application Form for Registration of Travel AgentForm III(See rule 3)To(The prescribed Authority)Sir,I/We request that I/We may be registered as a Travel Agent/Excursion Agent within the meaning of Goa, Daman and Diu Registration of Tourist Trade Act, 1982 for ............. area.The particulars required for the purpose are given herein below:-

1. Name of the Firm and its registered address.

2. Year when the firm was established.

3. Whether the firm is a proprietor/partnership/private or public limited concern.

4. Month and date when the firm was registered.

5. Capital standing in Bank.

6. Names of Director/Directors/Partner(s) etc.

7. Details of interest, if any, in other business of the Director(s), Partner(s) etc.

8. Names of Bankers (attach reference from the Bank).

9. Names of Auditors (A balance sheet and profit and loss statement pertaining to the travel business, as prescribed under Company law must be submitted by each applicant).

10. Income-tax Clearance Certificate from the appropriate authorities.

11. All other activities undertaken by the firm, besides travel arrangements.

12. (i) Volume of tourist traffic handled upto the date of application showing foreign and internal tourist traffic separately.

(ii)Clientele, any special tourist parties, their size, frequency of visits, etc.

(iii)Amenities arranged for foreign tourists.

(iv)Steps taken to promote home tourists traffic and details of the parties handled, if any.

(v)Promotion/publicity activities, undertaken (with documentary proof).

13. Branches of the firm in the country, the staff employed at the headquarters and branches.

14. Particulars of foreign firms, if any, with the details of tourist traffic business connections.

15. Name of the guide approved by Directorate of Tourism, Government of Goa, Daman and Diu, Panaji-Goa, having been employed with their address.

16. Registration Number and date of Airlines/Carriers (with certified copy attached).

Your faithfully( )Signatures of the Director(s)Partner(s) etc.Place:-Dated:-Form IV(See rule 3)Certificate of Registration of "Dealer"This is to certify that ... son of ... resident of ... dealer in ... has / have been registered under the Goa, Daman and Diu Registration of Tourist Trade Act, 1982 to carry on the business as a dealer in the following notified articles in ... area/areas. The certificate is valid upto ...Names of the notified articles.

1. ...

2. ...

3. ...

4. ...

5. ...

6. ...

( )Prescribed AuthorityPlace:-Dated:-EndorsementThis registration is hereby renewed uptoPlace:-Dated:-( )Prescribed AuthorityForm V(See rule 3)Certificate of "Hotel"This is to certify that ... son of ... resident of ... has/have been registered under the Goa, Daman and Diu Registration of Tourist Trade Act, 1982 to operate the said hotel/hotels ...

(a)Name of the Hotel.

(b)Area where the hotel is operated.

(c)This Certificate is valid upto ...

Place:-Dated :-( )Prescribed AuthorityEndorsementThis registration is hereby renewed uptoPlace:-Dated:-( )Prescribed AuthorityForm VI(See rules 3 and 14)Certificate of Registration of "Travel Agent" or "Excursion Agent" or "Tourist boat and launches", "Tourist Taxis", "Tents and tent equipment dealer", "Camping Agency", "Porter".This is to certify that ..., son of..., resident of ... has/have been registered under the Goa, Daman and Diu Registration of Tourist Trade Act, 1982 (Act 10 of 1982), to carry on the business of Travel Agent/Excursion Agent/Tourist boat and launches/Tourist Taxi/Tents and tent equipment dealer/Camping agency/Porter/Tourist Guides in the State of Goa.This Certificate is valid upto ........Place:Dated:( )Prescribed Authority[Form VII] [Form 'VI' has been substituted by (Amendment) Rules, 1996 (O. G. Series I No. 8 dated 23-5-1996).](See rule 4)Notice under rule 4 of the Goa, Daman and Diu Registration of Tourist Trade Rules, 1983.Shri ...Son of ...Resident of ...Registration No. ...To,Whereas it has come to the notice of the undersigned that:

(i)You have ceased to be a dealer within the meaning of the Goa, Daman and Diu Registration of Tourist Trade Act, 1982 and the rules framed thereunder.

(ii)You have been convicted of an offence of ... under section ... Chapters XIV and XVI of the Indian Penal Code, 1860 vide, order dated ... passed by the Court.....

(iii)You have been convicted of an offence of ... under section ... of the ... Act vide order dated ... passed by the Court ...

(iv)You have been convicted under section ... of the Goa, Daman and Diu Registration of Tourist Trade Act, 1982 and rules framed thereunder for an offence of ... vide order dated .... of the Court ...

(v)You have been declared an insolvent by the Court ... vide order dated ... and have not been discharged.

(vi)the following complaints of malpractice have been received against you.

And whereas your name is liable to be removed from the register under section 6 of the Goa, Daman and Diu Registration of Tourist Trade Act, 1982.Now, therefore, notice is hereby given to you to show cause within fifteen days from the date of its receipt as to why your name should not be removed from the register and the certificate cancelled on the grounds specified above. If no reply is received within the said period, it will be assumed that the grounds mentioned in the notice are correct and on such assumption, an order shall be passed by me removing your name from the register and the certificate shall stand cancelled.( )Prescribed AuthorityForm VIII(See rule 7)Notice under rule 4 of the Goa, Daman and Diu Registration of Tourist Trade Rules, 1984.To,Shri ...Son of ...Resident of ...Registration No. ...Whereas it has come to the notice of the undersigned that:

(i)You have ceased to operate the hotel within the meaning of the Goa, Daman and Diu Registration of Tourist Trade Act, 1982 and the rules framed thereunder.

(ii)You have been convicted of an offence of ... under section ... Chapter XIV and XVI of the Indian Penal Code, 1860 vide order dated ... passed by the Court ....

(iii)You have been convicted of an offence of ... under section ... of the ... Act vide order dated ... passed by the Court ...

(v)You have been declared an insolvent by the Court ... vide order dated ... and have not been discharged.

(vi)the following complaints of malpractice have been received against you.

And whereas your name is liable to be removed from the register under section 6 of the Goa, Daman and Diu Registration of Tourist Trade Act, 1982.Now, therefore, notice is hereby given to you to show cause within fifteen days from the date of its receipt as to why your name should not be removed from the register and the certificate cancelled on the grounds specified above. If no reply is received within the said period, it will be assumed that the grounds mentioned in the notice are correct and on such assumption, an order shall be passed by me removing your name from the register and the certificate shall stand cancelled.( )Prescribed Authority(Indicate in detail only the ground which is applicable at the time of issue of the notice).Form IX(See rule 7)Notice under rule 4 of the Goa, Daman and Diu Registration of Tourist Trade Rules, 1983.To,Shri ...Son of ...Resident of ...Registration No. ...Whereas it has come to the notice of the undersigned that:

(i)You have ceased to act as a Travel Agent within the meaning of the Goa, Daman and Diu Registration of Tourist Trade Act, 1982 and the rules framed thereunder.

(ii)You have been convicted of an offence of ... under section ... Chapters XIV and XVI of the Indian Penal Code, 1860 vide order dated ... passed by the Court ....

(iii)You have been convicted of an offence of ... under section ... of the ... Act vide order dated ... passed by the Court ...

(v)You have been declared an insolvent by the Court ... vide order dated ... of the Court and have not been discharged.

(vi)The following complaints of malpractice have been received against you.

And whereas your name is liable to be removed from the register under section 6 of the Goa, Daman and Diu Registration of Tourist Trade Act, 1982.Now, therefore, notice is hereby given to you to show cause within fifteen days from the date of its receipt as to why your name should not be removed from the register and the certificate cancelled on the grounds specified above. If no reply is received within the said period, it will be assumed that the grounds mentioned in the notice are correct and on such assumption, an order shall be passed by me removing your name from the register and the certificate shall stand cancelled.( )Prescribed Authority(Indicate in detail only the ground which is applicable at the time of issue of the notice).Form X(Order Book)(See rule 7)Firm .... Place ...

Date of placing of order	Name and address of the persons placing the order	Full description of the articles/ being orderedwith size, quality, design, colour, etc.	Permanent address of the person placing order	Present address in the Union Territory	Date by which the goods are to be despatched	Total value of the goods ordered	Amount paid in advance in foreign/ Indian currency	Balance, if any, Payable in foreign/ Indiancurrency and the time when payable	Brief record of terms and conditions, if any,between the customer and the firm	Signature of the Customer and the owner forrepresentative of the firm with date.
1	2	3	4	5	6	7	8	9	10	11
								( )( )

[Form XI] [Form 'XI' Substituted by Amendment Rules, 1996 (O. G. Sr. I No. 8 dated 23-5-1996).](Tourist Register)(See rule 10)

Sr. No.	Name of the Guest	Full address within India/ abroad	Passport No., date of issue and expiry	No. of Guests accommodated and number of roomsoccupied	Date of arrival and time	Date of departure and time	Accommodation charges per day	Period of stay
1	2	3	4	5	6	7	8	9

Signature of Guest during arrival	Total amount charged on accommodation	Charges paid in Foreign/ Indian Currency	Bill/Receipt No. and Cash Memo with date	Amount of Luxury Tax collected	Signature of Receptionist/ Manager on duty	Particulars of the encashment certificate withdate	Signature of the Guest during departure	Remarks
10	11	12	13	14	15	16	17	18

Form XII(See rule 12)From:Address:Dated:Application for Duplicate CertificateTo,............Sir,I/We submit that my/our Registration Certificate issued under No. ... dated ... has been lost/damaged/destroyed. I, therefore, request that duplicate certificate may kindly be issued in my favour. The other particulars of my business are as under:-................................Form XIII(See rule 13)I/We request that I/We may be alloted one mooring site/ghat in ... area for mooring my/our boat as required within the meaning of Goa, Daman and Diu Registration of Tourist Trade Act, 1982. Necessary particulars in this regard are mentioned below:-

1. Name of the Owner.

2. Name of the boat.

3. Present Address.

4. Period for which the boat is intended to be moored.

5. Name of the tourist, if any, occupying the boat at the time of applying.

( )Signature of the Applicant[Form XIV] [Form 'XIV' has been inserted by Amendment Rules 1996 (O. G. Series I No. 8 dated 23-5-1996). Form XIV has earlier been inserted vide First Amendment Rules, 1986.](See rule 14)To,The Prescribed Authority,I/We ... request that I/We, may be registered as a Tourist boat/Launch Owner/Tourist Taxi Operator/Tent equipment dealer/Camping agent/Porter, within the meaning of the Goa, Daman and Diu Registration of Tourist Trade Act, 1982 (Act 10 of 1982), for the year ...The other particulars of the trade are as under:-

(1)Name of the person with full address intending to operate or is already operating as.

(2)Name of the tourist area where the business is to be conducted.

(3)Name of the proprietor.

(4)Whether the applicant is a permanent resident of Goa.

(5)Whether the applicant has necessary licence/permit to ply tourist taxi or tourist boat/launch. If so, documentary evidence be produced.

(6)Whether the applicant has life saving equipment (in case of motor-launches).

(7)Whether the applicant has undergone a guide training course conducted by the Government of India Tourist Office/Government of Goa, Department of Tourism. If so, documentary evidence and two passport size photographs be produced.Notifications

5.

/16/81-WET/VOL. III. - In exercise of powers conferred by sub-section (1) of section 20 and section 21 of the Goa, Daman and Diu Registration of Tourist Trade Act, 1982 (Act No. 10 of 1982), the Government of Goa, Daman & Diu hereby appoints the Secretary (Finance) to the Government of Goa, Daman & Diu as the Appellate Authority, and the Chief Secretary to the Government of Goa, Daman and Diu as the Revisional Authority for the purpose of the said Act.

4.

/9/87-III(T)/Vol I. - In exercise of the powers conferred by sub-rule (2) of rule 1 of the Goa Registration of Tourist Trade (Amendment) Rules, 1998 (hereinafter called the "said Rules"), the Government of Goa hereby appoints the 20th day of July, 1998, as the date on which the said Rules shall come into force.

5.

/16/81-WET-Part file. - In exercise of the powers conferred by clause (j) of section 2 of the Goa, Daman and Diu Registration of Tourist Trade Act, 1982 (10 of 1982), the Government of Goa, Daman and Diu hereby notifies the Director of Tourism, Government of Goa, Daman and Diu as the prescribed authority for all the provisions of the said Act for the whole of the Union Territory of Goa, Daman and Diu.

5.

/16/81-WET-Part file. - In exercise of the powers conferred by clause (k) of section 2 of the Goa, Daman and Diu Registration of Tourist Trade Act, 1982 (10 of 1982), the Government of Goa, Daman and Diu hereby notifies the whole of the Union Territory of Goa, Daman and Diu to be a tourist area for the purposes of the said Act.

5.

/16/81-WET-Part file. - In exercise of the powers conferred by clause (h) of section 2 of the Goa, Daman and Diu Registration of Tourist Trade Act, 1982 (10 of 1982), the Government of Goa, Daman and Diu hereby notifies the handicrafts and curios to be the notified articles for the purposes of the said Act.

5.

/16/81-TIT/Vol. III. - In exercise of the powers conferred by clause (h) of section 2 of the Goa, Daman and Diu Registration of Tourist Trade Act, 1982 (10 of 1982), and in partial modification of notification No. 5/16//81-WET-Part file dated July 8, 1985, the Government of Goa hereby notifies only the undermentioned types of handicrafts to be the notified articles for the purpose of the said Act, namely:-

1.

) Articles made of coir, fibre, shells, jute, bamboo, clay brass, bronze and lacquer.

2.

) Wood carvings.

3.

/29/99-IND. - The Government of India with a view to develop Tourism in the State, have recommended that the Tourism may be declared as an Industry by the State Government. The Goa Chamber of Commerce and Industries have also urged the Government that since Tourism continues to be the second most important Industry in Goa, contributing substantially to Goa's economy and providing employment, and as Goa is a well known destination famous for its sunny climate and pristine beaches, the same may be awarded a status of the Industry. The Tourism is in fact playing an important role in all round growth and development of this State and it is also an employment incentive and major foreign exchange earned for the country.The Government of Goa after considering all the aspects in the matter and in order to achieve proper and planned growth of tourism activities in the State as well as all round growth and development of this Country hereby declares and accords Tourism the status of an Industry subject to the following conditions, namely:-

(i)The work of registration and other related matter connected with the management of Tourism Industry shall continue to be looked after by the Tourism Department.

(ii)No benefits such as Sales Tax Exemption Scheme as applicable as present to other industries shall be extended to the Tourism Industry.

(iii)Tourism Industry will continue to be levied Sales Tax and Luxury Tax as at present.

(iv)Water and power tariff levied on Industrial units will also apply in respect of Tourism Industry.

The following tourism project shall be automatically included and treated as Industry for all statutory purposes except those as specified above:

(a)Hotels and Resorts;

(b)Motels;

(c)Arts & Crafts Village;

(d)Amusement Parks;

(e)Heritage Hotels;

(f)Convention Centres;

(g)Development of Hill Stations;

(h)Projects approved by Classification committees of Tourism Department of the Government of India or State Government.

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State of Goa - Act