Section 8(3) in Jharkhand Tourism Development and Registration Act, 2015
(3)The Authority shall :(a)be responsible for planning, development and maintenance of the tourist place/zone amenities thereto and allotment of land, execution of lease, rent, charges and matters connected thereto.(b)provide and maintain the tourism related services such as information, reservations, guidance, parking, toilets, cleanliness of tourist spots, environmental upgradation, publicity etc.;(c)assist the local body in maintaining the sanitation and infrastructural facilities at the tourist spots;(d)build and maintain parks, lakes and recreation centres, fountains or any other such facility, which may enhance the tourism value of the area;(e)take up developmental measures for various sections of tourism industry and those engaged in allied activities;(f)regulate the construction, expansion, maintenance and operation of all tourism units and allied activities, subject to the general superintendence and control of the Department, in such a manner so that the tourism activities become environmentally and culturally sustainable;(g)prepare a tourism master plan for its area and all tourism units and establishment performing tourism related activities shall conform to the said master plan and the Authority may order to modify or close down the tourism units or establishment not conforming to the master plan;(h)regulate all such activities and services in the notified tourist place, which commensurate with the religious sentiments of the tourists visiting such notified tourist place so as to promote tourism in such place; and(i)have the powers of the Commissioners of Municipality as specified in Section 196, 197, 198, 200, 201 and 202 of the Jharkhand Municipal Act, 2000 (Adopted) for purposes of removal of encroachment on roads, house gullies and land in the development area and properties of the Authority.(j)perform such other duties and functions as may be entrusted to it from time to time by the Department or the Government.
