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State of Goa - Section

Section 14 in The Goa, Daman and Diu Registration of Tourist Trade Rules, 1985

14. Registration of persons carrying on business of plying boats etc.

(1)Every person intending to carry on in a tourist area the business of putting or plying for hire boats, tourist taxis, motor-launches surf-rides, water-skiing, camping, equipment and porters shall have to register himself for carrying on such business.
(2)[ An application for registration shall be submitted to the prescribed authority in Form XIV, with a treasury challan under which fees as laid down hereunder are paid. The certificate of registration shall be in Form VI.
(1) Tourist boat and launches. ... ... Rs. 200/-
(2) Tourist Taxi. ... ... Rs. 120/-
(3) Tents and tent equipment dealer. ... ... Rs. 80/-
(4) Camping agency. ... ... Rs. 80/-
(5) Porter. ... ... Rs. 40/-]
[Sub-rule (2) of rule 14 has been substituted by Amendment Rules, 1988 (O. G. Series 1 No. 52 dated 26-3-1988). Earlier the same has been amended by Amendment Rules, 1996.]
(3)[ Every porter registered under sub-rule (2) shall wear a shirt having blue colour and a badge issued by the prescribed authority, while carrying on business in the specified tourist area.] [Sub-rule (3) inserted by Second Amendment Rules, 1986 (O. G. Series I No. 37 dated 11-12-1986).]
(4)[] [Sub-rules (3) and (4) renumbered as '(4)' and '(5)'.] the rates for hiring tourist boats and launches, tents and tent equipment, camp and camping equipment, shall be fixed by the prescribed authority from time to time and such rates shall be published in the Official Gazette. The person engaged in any of the aforesaid business shall display the said rates at the entrance of his office or at the reception counter or at the place from where the boat, taxi etc. are kept for hiring.
(5)[] [substituted by the Amendment Act 7 of 2011.] The provisions of rule 3 relating to registration and renewal of registration and rule 4 relating to cancellation of registration shall, mutatis mutandis, apply to registration, renewal of registration and cancellation of registration under the rule.Annexure "A"(Part A) Criteria for Classification of Accommodation Sophisticated accommodation "A" CategoryLocation and building. - The hotel should be located in an area suitable for the stay of upper middle class tourists having adequate parking place for vehicles, a lawn or a roof garden for the use of the guests.Guest rooms and bath rooms. - The following amenities shall be provided in all the rooms to be occupied by the guests:-
(a)Attached bath rooms with long baths, shower, running hot and cold water and adequate supply of soap, toilet paper and towels.
(b)Proper lighting and fans.
(c)Telephone (except in seasonal hotels where there should be a call in each room and a telephone connection on each floor).
(d)A vaccum flask for drinking water.
(e)Proper furniture.
(f)Comfortable beds with foam rubber mattresses or Coir mattresses.
(g)Necessary linen and blankets.
(h)Minimum carpets area standards prescribed for bathroom/bedroom, etc.
Air-conditioned-single ... ... 140 sq. ft.
Non-Air-conditioned-single ... ... 160 sq. ft.
Air-conditioned-double ... ... 180 sq. ft.
Non-Air-conditioned-double ... ... 220 sq. ft.
Bath rooms (if fitted with showers) ... ... 40 sq. ft.
(45-50 sq. ft. if fitted with bath tub)      
Public rooms. - The following facilities should be provided in the public rooms.
(a)Properly staffed Reception and Information Counters with 24 hours service.
(b)Well-appointed lounge provisions for book stalls, money changing book, safe deposit, left luggage facilities.
(c)Adequate number of hits (if needed).
(d)Good quality crockery, cutlery, glass-ware and linen.
(e)Clean hygienic, well equipped and well maintained kitchen and pantry with a cold storage.
(f)Provision of cloak rooms for ladies and gents separately.
(g)Bar facilities.
(h)Provisions of dance and a chamber music.
Service. - The following services should be made available:-
(a)Hygienic and clean washing of cooking utensils, crockery, and glass-ware.
(b)Provision of services of experienced and smart staff wearing clean uniform.
(c)Provision of dry cleaning and laundry services.
(d)Supervisory staff coming into contact with the guests, should understand English and senior staff should possess a good knowledge of English.
Annexure "A"(Part B) Medium Class Accommodation ("B" Category)Location and building. - The hotel should be located in an area suitable for the stay of middle income group tourists.Guest room and bath rooms. - The following amenities should be provided in all the rooms to be occupied by guests:-
(a)Attached bath rooms with running hot and cold water, showers, proper sanitary fittings and adequate supply of toilet paper and towels.
(b)Proper lighting and fans.
(c)40% of the beds can be in big rooms with 5 to 10 beds.
(d)Proper furniture and comfortable beds with foam mattresses.
(e)General telephone.
(f)Call-bell in each room.
(g)Minimum carpet area standards prescribed for bath room/bedroom.
Single ... ... ... ... 110 sq. ft.
Double ... ... ... ... 168 sq. ft.
Bath rooms ... ... ... ... 40 sq. ft.
Service. - The following should be made available:-
(a)Provision for hygienic washing of utensils, crockery, cutlery and glass-ware.
(b)Provision of laundry service.
(c)Provision of smart and experienced staff wearing clean uniforms.
(d)Senior staff coming into contact with the guests should possess working knowledge of English.
(e)A clean hygienic kitchen well-equipped and well maintained with pantry.
(f)Reception counter with telephone facilities.
Annexure "A"(Part C) Economy Class Accommodation ("C" Category)Locality and building. - Suitable locality and building to cater to lower income group tourists:-Guest rooms. - The following amenities should be provided in all rooms to be occupied by guests.
(a)The rooms should have capacity ranging from two to ten beds. In case of floor accommodation the numbers should not exceed 50 in any one room/hall.
(b)There must be common sanitary fitted lavatories and bath rooms fitted with running water, separately for ladies and gents, one each for 6 beds.
(c)Rooms should be properly ventilated, furnished and lighted.
(d)Fans should be provided in all rooms.
(e)A common restaurant.
(f)Minimum carpet area standards prescribed for bath rooms/bed rooms - 40 square feet for each bed and 28 square feet in case of floor accommodation.
Service. - The following service should be provided.
(a)Clean crockery, outlay and furniture.
(b)Hygienic washing of utensils under running water having regular outlet of water.
(c)The Manager and the staff should be conversant with English.
(d)Reception Counter.
Annexure "A"(Part D) Paying Guest Accommodation ("D" Category)Locality and building. - Suitable locality and building to cater to middle and lower income group tourists:-Guest rooms. - The following amenities should be available:-
(a)The rooms should have capacity ranging from 2 to 6 beds.
(b)There must be adequate sanitary fittings like lavatories/bath rooms with running water, one each for 6 beds.
(c)Rooms should be properly ventilated, furnished and lighted.
(d)Fans should be provided in all rooms.
(e)Minimum carpet area standards prescribed for bath room/bed room - 40 sq. ft. per bed.
Application Form for Registration as a DealerForm I(See rule 3)To(The Prescribed Authority)Sir,I/ We request that I/We may be registered as a dealer within the meaning of Goa, Daman and Diu Registration of Tourist Trade Act, 1982 for ... in respect of the articles mentioned in the Annexure to this application. The other particulars of my/our business are mentioned below:-
(1)Name of the dealer with full address in the tourist area.
(2)Name of the business concern.
(3)Permanent residential address.
(4)Name of the proprietor/proprietors.
(5)Name of the Agent/Agents/Employee(s).
(6)Nature of business.
(7)Date of establishment of the business concern.
(8)Date of submission of the application.
(9)Tourist area in which the applicant is desirous to carry on the business.
(10)Whether the applicant is a permanent resident of Goa, Daman and Diu.
(11)Any other business which the applicant is carrying on in any tourist area in the Union Territory of Goa, Daman and Diu or outside the Union Territory.(Signature of the Applicant)Place:-Dated:-Note: (i) The dealer should append an annexure indicating therein the articles regarding which he wants to be registered.
(ii)The application should be supported by a certificate verifying the above particulars from the Municipal Council/Village Panchayat.
Application Form for Registration of a Hotel-keeperForm II(See rule 3)To,(The prescribed Authority)Sir,I/ We request that I/We may be registered as a hotel-keeper and my/our hotel known as (...) situated at ... may be registered under the Goa, Daman and Diu Registration of Tourist Trade Act, 1982. The other particulars of the hotel are as under:-
(1)Name of the person with full address intending to operate a hotel or is already operating a hotel.
(2)Name of hotel.
(3)Name of the tourist area where the hotel is to be run or is being run.
(4)Name of the proprietor/proprietors.
(5)Name of the Manager with full permanent address.
(6)Name of the agent/agents/employee/employees.
(7)Whether the applicant is a permanent resident of the Union Territory of Goa, Daman and Diu.
(8)Any other business which the applicant is carrying on in any tourist area in the Union Territory or outside the Union Territory.
(9)Whether the building wherein the hotel is operated is owned by the applicant or is rented out or leased.
(10)In case of a leased building, the period of lease to be mentioned with specified dates.
(11)(Signature of the Applicant)Place:-Dated:-Note:- The hotel-keeper should produce the prescribed registers at the time of presenting this application for approval and fixing official seal:From:Address:Dated:Application Form for Registration of Travel AgentForm III(See rule 3)To(The prescribed Authority)Sir,I/We request that I/We may be registered as a Travel Agent/Excursion Agent within the meaning of Goa, Daman and Diu Registration of Tourist Trade Act, 1982 for ............. area.The particulars required for the purpose are given herein below:-