Section 9 in The Goa, Daman and Diu Registration of Tourist Trade Rules, 1985
9. Classification of travel agents.
- The prescribed authority may, after giving a reasonable opportunity of being heard, by an order, classify the travel agents as belonging to class "A", class "B", class "C" or class "D" having due regard to the capital amount invested, location, general condition, conduct, tourist vehicles owned, reputation/amenities, efficiency, recognition by Airlines/Carriers acting for the promotion of the tourist traffic in the Union Territory, active involvement in the publicity of the tourism, etc. within and outside the Union Territory of Goa, Daman and Diu.
