Section 18 in Himachal Pradesh Registration of Tourist Trade Act, 1988
18. Fixation of rates pending such fixation by the prescribed authority.
- Till such time the prescribed authority has not fixed fair rates, the percentage of accommodation and the number of lodgers, as required under section 16, the hotel-keeper shall fix and notify these to the prescribed authority by the 31st March each year and separate rater will be fixed for "season" and "off-season" periods.
