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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Himachal Pradesh - Subsection

Section 16(a) in Himachal Pradesh Registration of Tourist Trade Act, 1988

(a)fix the reasonable maximum rates and service-charges, if any, commensurate with the standard of the hotel and quality of food, accommodation and service, which may be charge by the hotel-keeper during "season" and "off-season" periods for board or lodge or for both from persons staying therein or from other customers;