Section 20(1) in Jharkhand Tourism Development and Registration Act, 2015
(1)The prescribed authority shall, notify the fair rates or service charges, if any, commensurate to the standard/class of the tourism units and quality of food, accommodation and service, as specified by the tourism unit, which may be charged during "season" and "off-season" periods for boarding or lodging or for both from the tourists:Provided that in case of dispute with regard to the rates to be charged, the decision of the committee constituted under Section 19, shall be final:Provided further that the rates for lodging shall be notified with reference to each room or specified accommodation and the number of the lodgers to be accommodated.
