Section 4(1) in Arunachal Pradesh (Tourism Trade Registration and Regulation) Act, 2016
(1)No person shall carry on the business of a travel agent/ tour operator or a guide unless he is registered in accordance with the provisions of this Act:Provided that no person shall be eligible to be registered as a guide, unless he possesses such qualifications as may be prescribed :Provided further that notwithstanding any prescribed qualification the persons who are working as guides, on the date of commencement of this Act, shall ipso-facto be registered as guides.
