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State of Goa - Section

Section 3 in The Goa, Daman and Diu Registration of Tourist Trade Rules, 1985

3. Registration of dealers, hotel-keepers and travel agents.

(1)An application for registration by a person intending to carry on the business as a dealer or hotel-keeper or a travel agent under the Act shall be submitted to the prescribed authority in Form I, Form II or Form III, as the case may be, alongwith a treasury challan under which fees as laid down hereunder have been paid.
  Category   Fees
(i) Dealer ... ... ... Rs. 200/- per year.
(ii) Hotel-keeper ... ... ... Rs. 600/- per year for "A" Category.
      Rs. 400/- per year for "B" Category.Rs. 300/-per year for "C" Category.Rs. 200/- per year for"D" Category.
Explanation.-The criteria fixed for thecategorisation of the hotels are contained in Annexure "A"to these rules.
(iii) Travel Agents ... ... ... Rs. 300/- per year for travel agents conforming to thestandards laid down in rule 9.
      Rs. 200/- per year for other travel agents like excursionagents, tourist guides, etc.
(2)The prescribed authority shall, on receipt of the application alongwith the treasury challan, acknowledge or cause the acknowledgement of the receipt thereof indicating the date of their receipt.
(3)On receipt of the application, the prescribed authority shall scrutinise it and if registration is not refused under section 5 or section 9 or section 16, as the case may be, it shall enter or cause the contents of the application entered in the register. It shall in case of tourist boats and launches, travel and excursion agents intimate the applicant for causing a spot inspection by an Inspecting Team or an Officer on any convenient date. After inspection, if the inspecting team, or the Officer is satisfied that its up-keep is of the requisite standard, a certificate of registration in Form IV or Form V or Form VI, as the case may be, shall be issued to the applicant.
(4)If the prescribed authority proposes to refuse to register the applicant as a dealer, a hotel-keeper or a travel agent under section 5, section 9 or section 16, as the case may be, he shall serve upon the applicant a notice indicating the grounds on which the registration is proposed to be refused and asking the applicant to submit his objection, if any, either by himself or through his authorised agent regarding the contemplated order or refusal within a period of ten days from the date of receipt of the notice.
(5)If the prescribed authority does not receive a reply to the notice issued under sub-rule (4) within the stipulated time, or after considering the objection, or if the applicant requests to be heard in person, after hearing him, is of the opinion that the objections or submissions made by the applicant are not satisfactory, he shall pass an order refusing registration and communicate the order to the applicant. Sub-rule (1) of rule 3 has been substituted by (Amendment) Rules, 1998 (O. G. Series I No. 52 dated 25-3-1998). The same has earlier been amended by (Amendment) Rules, 1996.
(6)Every certificate shall be valid for a period of one year from the date of its issue. An application for renewal of the certificate shall be submitted in Form I, Form II or Form III, as the case may be, and the foregoing provisions, mutatis mutandis, shall apply. Every such application shall be accompanied by a treasury challan under which the prescribed fee has been paid.