Section 8 in Rajasthan Tourism Trade (Facilitation and Regulation) Act, 2010
8. Licensing of Guides.
(1)The prescribed authority shall issue licences in the manner as may be prescribed to such number of guides as the State Government may determine from time to time.(2)Notwithstanding anything in any Rajasthan law, the Guides licensed by the prescribed authority shall be allowed free entry into all monuments and places of tourist interest situated within the State of Rajasthan under the control of any of the following, namely:-(a)Department of Archaeology and Museums, Government of Rajasthan; or(b)Forest Department, Government of Rajasthan; or(c)Any other Department or instrumentality of the State Government: orProvided that necessary permission shall have to be obtained by the Guides in respect of the monuments and places which are under the control of the following, namely:-(i)Archaeological Survey of India; or(ii)any private trust; or(iii)any other agency, which is not controlled by the State Government.(3)The State Government shall frame rules for licensing of Guides and no person shall act as a Guide on payment of remuneration in lieu of providing services as a Guide unless he is licensed by the prescribed authority under sub-section (1) in accordance with the rules made under this Act.(4)Whoever is found to be acting as a Guide, without obtaining licence from the prescribed authority, shall be liable to be imposed with a fine not exceeding rupees one thousand upon the matter being reported to the prescribed authority by any member of the Tourist Assistance Force or any officer of the Department of Tourism and the prescribed authority shall hold enquiry and afford opportunity of hearing to the person concerned before passing orders for imposition of fine.(5)Whoever is found to be acting as a Guide, at any tourist destination, without obtaining licence from the prescribed authority, even after once fined for such an offence under sub-section (4), shall be liable to be arrested without warrant by any Police Officer not below the rank of Sub-Inspector.(6)Any person arrested under sub-section (5) shall be produced before the Judicial Magistrate having jurisdiction and such person shall, on conviction, be punished with simple imprisonment for a term which may extend to fifteen days or with a fine which may extend to rupees two thousand or with both.
