Section 3(2) in Rajasthan Tourism Trade (Facilitation and Regulation) Act, 2010
(2)After considering the recommendation of the Committee referred to in sub-section (1), the State Government shall declare standards and norms for recognition and registration of service providers and general principles governing such recognition and registration by framing and publishing a scheme of recognition and registration for general information. The scheme shall also classify the norms and standards, contravention of which shall be deemed minimal, graver or gravest for the purposes of Section 4.
