Section 18 in Arunachal Pradesh (Tourism Trade Registration and Regulation) Act, 2016
18. Power of entry, inspection, seizure and supply of statistical data by tourism unit operator etc.
(1)The prescribed authority or any officer authorized by the Government may, in order to ensure that any of the provisions of this Act is not being implemented by the tourism unit operator or travel agent/tour operator or guide or adventure sports operator, as the case may be, enter the tourism unit or business premises of the travel agent/tour operator or guide or adventure sports operator and inspect all accounts, registers, documents and other books with or without prior notice.(2)If the prescribed authority or any officer authorized by the Government has reasons to suspect that any tourism unit operator or travel agent/tour operator or guide or adventure sports operator, as the case may be, is attempting to evade or has evaded any of the provisions of this Act, such authority or office may, for reasons to be recorded, seize such accounts, registers, documents or other books of such operator or travel agent or guide or adventure sports operator, as the case may be, as may be necessary, and shall grant a receipt of the same and retain the same so long as may be necessary for examination thereof or for the purpose of any proceedings under this Act.(3)Every tourism unit operator or travel agent/tour operator or guide or adventure sports operator shall supply statistical data regarding inflow of tourists and the employees employed by the unit concerned by the tenth of each following month to the prescribed authority.
