Section 61 in Himachal Pradesh Registration of Tourist Trade Act, 1988
61. Power of the Government to apply the Act to other persons.
- The Government may, by notification in the Official Gazette, direct that all or any of the provisions of this Act or of the rules made thereunder shall, with such exceptions, adaptations or modifications as may be considered necessary, apply to persons doing the business in a tourist area of outdoor photography or of letting or plying for hire house-boats, dongas, bathing-boats, shikaras, automobile vehicles, tangas, dandispithus, ponies or to such other persons as may be specified in the notification and the prescribed authority may fix the rates to be charged for the services to be rendered.
