Section 24 in The Jammu and Kashmir, Registration of Tourist Trade Act, 1978
24. [ Fixation of rates. [Substituted by Act No. V of 2011, dated 13th April, 2011.]
- The Government shall, by notification in the Government Gazette, fix the rates which may be charged by a travel agent guide or the services rendered by him to person engaging him as such except in case of a travel agent whose rates have been approved by a competent authority of the Central Government.Provided that such rates shall be fixed on the recommendations of a committee, the composition whereof shall be such, as may be prescribed:Provided further that while recommending the rate such committee shall take into account6 the quality of the services provided by the travel agent or the guide.][25. Omitted] [Section 25 omitted by Act VI of 1982.].
