| [Goa Act No. 10 of 1988] | [21st May, 1988] |
An Act further to amend the Gob, Daman and Diu Registration of Tourist Trade Act, 1982.
Be it enacted by the Legislative Assembly of Goa in the Thirty-ninth Year of the Republic of India as follows:-
1. Short title and commencement.- This Act may be called the Goa Registration of Tourist Trade (Amendment) Act, 1988.
(2) It shall come into force at once.
2. Amendment of section 2.- In section 2 of the Goa, Daman and Diu Registration of Tourist Trade Act, 1982 (Act 10 of 1982), for clause (c), the following clause shall be substituted, namely;-
"(c) ‘dealer’ means a person carrying on in a tourist area the business of selling any notified articles, whether wholesale or retail, and whose stocks/turnover of the said notified articles exceeds 50% of their total stocks/turnover, and includes his agent or employee transacting Business on his behalf."