Section 40 in Arunachal Pradesh (Tourism Trade Registration and Regulation) Act, 2016
40. Power to remove difficult.
- If any difficulty arises in giving effect to the provisions of this Act, the Government may, by general or special order published in the Official Gazette, make such provisions not inconsistent with the provisions of this Act as appear to it to be necessary or expedient for the removal of the difficulty.(2)The competent authority shall, notify the fare rates, as may be specified by the adventure sports operator commensurate with the standard of the adventures sports and other facilities, which may be charged by him from the tourists or from the customers.
