Section 25(3) in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013
(3)A person referred to in sub-section (1) shall have powers to regulate and control the Tourist related activities in accordance with the provisions not contrary to this Act, Rules, Regulations and Scheme as may be framed under this Act forming subject-matter of any such Public Private Partnership agreement, for proper management thereof.Chapter - IX Supplemental Provisions
