Section 4(2) in Arunachal Pradesh (Tourism Trade Registration and Regulation) Act, 2016
(2)Every person intending to act as a travel agent/tour operator or a guide shall, before he commences to act as such, apply for registration to the prescribed authority in the prescribed manner:Provided that any person acting as travel agent/tour operator or a guide on the date of commencement of this Act shall apply for registration within ninety days from the date of commencement of this Act.
