Section 47 in The Jammu and Kashmir, Registration of Tourist Trade Act, 1978
47. [ Powers and duties of the District Magistrate and Police in respect of offences under this Act. [Section 47 substituted by Act VI of 1982, section 19.]
(1)Every Police Officer shall give immediate information to the Deputy Superintendent of Police of the area and to the prescribed authority of an offence coming to his knowledge which has been committed against this Act or against any rule made thereunder.(2)The [District Magistrate of the area or an officer of the Tourism Department not below the rank of Deputy Director, Tourism] shall have power to declare any person indulging in touting, out of bounds from places like airport, Railway Station, Bus Stand, Tourist Reception Centre and Picnic Area for such period which shall not be less than three months but may extend to six months.]
