Section 9 in Rajasthan Tourism Trade (Facilitation and Regulation) Act, 2010
9. Regulation of certain tourism trade related activities.
- The Commissioner shall, from time to time, make regulations with the prior approval of the State Government to regulate tourism trade related activities like amusement parks, facilities at rope ways at the sites of embarkation and disembarkation, elephant/camel/horse safari, tourist villages, resorts, rural tourism, handicrafts, and other facilities like restaurants, cafeterias in the tourist area or a tourist destination, for the purpose of regulating such services with the object of providing quality facilities and services to the tourists and to the local populace as also to ensure safety and good health of people using such services and for that purpose such regulations may include norms, standards, criteria and terms and conditions for setting up, running and continuing such services or activities.Provided that if the regulation made under this section relates to any matter with respect to which there is a provision in any other law, rule, regulation or bye-law of the local authority in relation to public health, sanitation, licensing or with regard to safety, such regulation shall be subject to such law, rule, regulation or bye-law.Chapter III Recovery of Dues.
