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State of Rajasthan - Section

Section 15 in Rajasthan Tourism Trade (Facilitation and Regulation) Act, 2010

15. Statistical information.

(1)Each and every service provider whether licensed, recognized or registered as service provider of any category under the provisions of this Act or not, shall be duty bound to furnish such statistical information or statistical data and at such intervals and in such form to such authority as may be prescribed.
(2)If any person, who is required to furnish the statistical information in terms of sub-section (1), fails to furnish such statistical information within the period as may be prescribed, he shall, upon first non-compliance, be liable to be imposed with a penalty which may extend to rupees one thousand and upon second or subsequent non¬compliance, be liable to be imposed by the said authority with a penalty which may extend to rupees two thousand.
(3)Where any non-compliance of the provisions of sub-section (1) is reported to the prescribed authority by any officer of the Department of Tourism, the prescribed authority shall, before imposing penalty under sub-section (2), call upon the defaulting person to show cause as to why a penalty as provided under said sub-section should not be imposed and after showing cause by the defaulting person where the prescribed authority is satisfied that delay in furnishing the statistical information was not deliberate and the said person was prevented by cause beyond his control, he may condone the delay and in case he is not satisfied with the reasons put forth by the defaulting person he may, by order, impose a penalty assigning reasons therefor in the order.
(4)Where any person bound to furnish statistical information in terms of the provisions contained in sub-section (1), continues to contravene the provisions of said sub-section even after the imposition of penalties under sub-section (3), shall, on conviction, be punished with simple imprisonment for a term which may extend to two months or with fine or with both.Chapter – VIII Declaration of Tourism trade as Industry.