Section 3(1) in Arunachal Pradesh (Tourism Trade Registration and Regulation) Act, 2016
(1)Every person intending to operate a tourism unit shall, before operating the tourism unit, apply for registration to the prescribed authority in the prescribed manner:Provided that any person already operating a tourism unit on the date of commencement of this Act shall apply for registration within ninety days from the date of commencement of this Act:Provided further that if any person, operating a tourism unit, makes any addition or alteration in the tourism unit, shall apply for fresh registration within ninety days from the date of such addition or alteration.
