Section 5 in Andhra Pradesh Tourism Authority (Constitution, Functions and Powers) Rules, 2016

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(1)The functions of the Authority shall include the following:

(i)General:

(a)to develop and promote the State as a major travel and tourist destination;

(b)to develop and promote tourism industry in the State of Andhra Pradesh;

(c)to develop and promote unique tourism experiences in the State of Andhra Pradesh;

(d)to develop/facilitate development of new tourism products/experiences at

(e)to implement tourism marketing and promotion activities at domestic and international level;

(f)to coordinate marketing and promotion conducted by any agency - Government or non-governmental- at domestic and international level;

(g)to provide infrastructure for accessing tourism sites and special tourism zones;

(h)to facilitate maintenance of the tourism sites and special tourism zones;

(i)to enhance the tourism and hospitality sector's contribution to the State economy,

(j)to prepare and implement master plans for lands entrusted to the Authority;

(k)to register and classify tourism enterprises;

(l)to ensure safety and security of tourists;

(m)to conduct annual national/international festivals and events;

(n)to adopt State-of-the-art tourism technology; and

(o)to exercise licensing and regulatory functions in respect of such tourism enterprises as the Authority may determine.

(ii)Conduct research:

(a)to carry out studies, scientific and applied research or investigation;

(b)to systematically collect data useful for formulating policies; and

(c)to facilitate training of students, teachers and researchers;

(iii)Advise Government and issue guidelines:

(a)to ensure that relevant information is made available to Government while making policies and laws;

(b)to advise the Government on matters relating to tourism and hospitality; and

(c)to provide information and issue guidelines, to the public and to tourism entities.

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