Section 22(1) in The Goa, Daman and Diu Registration of Tourist Trade Act, 1982
(1)Any person carrying on the business of a dealer, hotel-keeper or travel agent without proper registration under this Act or in violation of any of the provisions of this Act or the Rules made thereunder shall be punishable by the prescribed authority with fine which may extend to Rs. 2,000.Explanation. - A person who has made an application within the prescribed period and which is pending disposal shall not be a defaulter for the purposes of this section.
