Section 45 in The Jammu and Kashmir, Registration of Tourist Trade Act, 1978
45. [ Fixation of rates, commission and other services. [Substituted by Act No. V of 2011, dated 13th April, 2011.]
- The Government shall, by notification in the Government Gazette, fix the rates which may be charged for hiring of boats, ponies, river rafts, adventure sports equipment, guides, ski patrols, high altitude porters and trekking porters:Provided that such rates shall be fixed on the recommendation of a committee, the composition whereof shall be such, as may be prescribed:Provided further that while recommending the rates, such committee shall take into account the standard of the equipment and quality of the service provided by the service provider.]
