Section 2(l) in Arunachal Pradesh (Tourism Trade Registration and Regulation) Act, 2016
(l)"Tourism unit" means any establishment providing facilities and services to the tourists and includes hotel, resorts, motels, time share units, apartments, houseboats, motor caravans, guest houses, yatri niwases, restaurants and bars, amusement parks, theme parks, water sports centers, aero-sports centers, golf courses, handicraft village complexes, camps, river cruises, lake cruise projects, adventure sports complexes, training institutes for adventure sports or tourism industry doing business for a monetary consideration and any other type of establishment as may be notified by the Government from time to time;
