Section 22 in Arunachal Pradesh (Tourism Trade Registration and Regulation) Act, 2016
22. Penalty for default in registration.
- Any person carrying on the business of a tourism unit or travel agent/tour operator or guide or adventure sport or any other business connected with tourist trade, as the case may be, without a proper registration under this Act or in contravention of any of the provisions of this Act, shall be punishable with imprisonment for a term not exceeding six months or with fine not exceeding ten thousand rupees or with both, and if the breach is a continuing one with a minimum fine of rupees two hundred per day and maximum of two thousand rupees per day till the default continues.
