Section 3(3) in The Goa, Daman and Diu Registration of Tourist Trade Rules, 1985
(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.
