Section 53 in Jharkhand Tourism Development and Registration Act, 2015
53. Power to make rules.
(1)The Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for :(a)The State Government may, by notification in the Official Gazette, make rules to carry out the purposes of this Act for a Tourism Development Authority and in particular provide for;(i)removal of encroachments on lands belonging to the Authority;(ii)removal of unauthorized structures;(iii)demotion of buildings which may interfere with the planning or which may have been erected in contravention of the Regulations of the Authority;(iv)the submission of reports and returns by the Authority to the State Government on matters relating to the duties, power responsibilities of the Authority;(v)the issue of directions by the State Government laying down broad principles for the fulfillment of aims and objects of the Act.(b)the maintenance of registers, books and forms by tourism unit operators, travel agents, guides and adventure sports operators for the conduct of the business;(c)the form of application for registration and certificate of registration.(d)the fee for the registration, renewal and issuance of duplicate certificate;(e)the manner of giving notices under this Act;(f)classification of tourism units;(g)qualification for registration as tourism unit operator, travel agent, guide and adventure sports operator;(h)safety measures and standards to be adopted in the conduct of rts and facilities to be provided;(i)standards for maintenance of hygiene and cleanliness, waste disposal and minimum facilities in various types of tourism units;(j)manner of publication of the names and addresses of the tourism unit, travel agent, guide and adventure sports operator removed from the register;(k)manner in which the fair rates shall be displayed, type of tickets and receipts to be issued, submission and maintenance of accounts and statement thereof to the prescribed authorities and collection and deposit of license fee, renewal fee and other dues;(l)procedure for admission to training institutes, standard of syllabus, staff, equipment, and buildings; and(m)the place where prescribed authority shall hold enquiry under this Act and all matters expressly required to be prescribed under this Act.(3)All rules made under this section shall be subject to the condition of previous publication.
