Section 14(1) in Jharkhand Tourism Development and Registration Act, 2015
(1)No person shall carry on the business of a travel agent or a guide unless he is registered in accordance with the provisions of this Act.Provided that no person shall be eligible to be registered as a guide, unless he possesses such qualifications as may be prescribed.Provided further that notwithstanding any prescribed qualification, the persons who are working as guides, on the date of commencement of this Act, shall ipso facto be registered as guides.
