Section 25 in Jharkhand Tourism Development and Registration Act, 2015
25. No ejectment to be made if fair rates paid.
- No tourism unit operator or travel agent or guide or adventure sports operator, as the case may be, shall evict or refuse any service to a lodger or to a customer so long as he pays or is ready and willing to pay the fair rates notified and observes and implements the other conditions of his agreement in so far as they are consistent with the provisions of this Act.
