Section 2 in Himachal Pradesh Registration of Tourist Trade Act, 1988
2. Exemptions.
(1)This Act shall not apply to a hotel, tourist rest house, dak bungalow, sarai, inn or any institution or premises managed or run by the Government or a local authority.(2)The State Government may direct that all or any or the provisions of this Act shall not, subject to such conditions and terms as it may specify, apply generally-(i)to premises used for a public purpose of a charitable nature or to any class of premises used for such purposes;(ii)to premises hold by a public trust for a religious or charitable purpose and let out at a nominal rent; or(iii)to premises held by a public trust for a religious or charitable purpose and administered by a local authority.(3)The State Government may, also by order, direct that all or any of the provisions of Chapter-III shall not apply to such hotels or institutions, or such class of hotels or institutions, subject to such terms and conditions, if any, as may be specified in the order.
