Section 19 in Himachal Pradesh Registration of Tourist Trade Act, 1988
19. Display of information.
- Where under section 16 or section 17 the prescribed authority has fixed or revised the fair rates, the percentage of accommodation or the number of lodgers, or even in case where the prescribed authority has not fixed rates, etc., the hotel-keeper shall display a notice of the fair rates, the percentage of accommodation, the number of lodgers at a conspicuous place in the hotel and agent of the hotel-keeper shall also keep a copy certified by the prescribed authority of such information on his person.
