Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Goa - Subsection

Section 14(2) in The Goa, Daman and Diu Registration of Tourist Trade Rules, 1985

(2)[ An application for registration shall be submitted to the prescribed authority in Form XIV, with a treasury challan under which fees as laid down hereunder are paid. The certificate of registration shall be in Form VI.
(1) Tourist boat and launches. ... ... Rs. 200/-
(2) Tourist Taxi. ... ... Rs. 120/-
(3) Tents and tent equipment dealer. ... ... Rs. 80/-
(4) Camping agency. ... ... Rs. 80/-
(5) Porter. ... ... Rs. 40/-]
[Sub-rule (2) of rule 14 has been substituted by Amendment Rules, 1988 (O. G. Series 1 No. 52 dated 26-3-1988). Earlier the same has been amended by Amendment Rules, 1996.]