Section 38(1) in Jharkhand Tourism Development and Registration Act, 2015
(1)Any person registered under this Act shall at all times, on demand, produce and show his certificate of registration to any of the following persons, namely :(a)the prescribed authority or any other officer duly authorised by it in this behalf;(b)any authority authorised by the Government or any officer authorised by the Director, Tourism, Jharkhand; and(c)any bonafide customer.
