Section 13 in Jharkhand Tourism Development and Registration Act, 2015
13. Registration of the tourism unit.
(1)Every person intending to operate a tourism unit shall before operating the tourism unit, apply for registration to the prescribed authority in the prescribed manner:Provided that any person already operating a tourism unit on the date of commencement of this Act, shall apply for registration within ninety days from the date of commencement of this Act;Provided further that any person, operating a tourism unit makes any addition or alteration in the tourism unit, shall apply for fresh registration within ninety days from the date of such addition or alteration.(2)Every application made under sub-section (1) shall be disposed of within a period of ninety days from the date of receipt of application, failing which the application shall be deemed to have been accepted for registration.(3)No person shall operate a tourism unit unless it is registered in accordance with the provisions of this Act.
