Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 10(2) in Arunachal Pradesh (Tourism Trade Registration and Regulation) Act, 2016

(2)The competent authority shall, notify the fare rates, as may be specified by the adventure sports operator commensurate with the standard of the adventures sports and other facilities, which may be charged by him from the tourists or from the customers.