Himachal Pradesh Registration of Tourist Trade (Amendment) Act, 1995*
| [Himachal Pradesh Act No. 10 of 1995]1 | [29th July, 1995] |
An Act to amend the Himachal Pradesh Registration of Tourist Trade Act, 1988 (Act No. 9 of 1988).
Be it enacted by the Legislative Assembly of Himachal Pradesh in the Forty-sixth Year of the Republic of India, as follows:-
1. Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For Statement of objects and Reason see R.H.P. Extra., dated 7-4-1995, p. 1569 and 1573.
* Received the assent of the Governor, Himachal Pradesh on the 29th July, 1995 and was published in Hind and English in R.H.P. Extra., dated 2-8-1995, p. 3205-3206 and 3207-3203
1. Short title.- This Act may be called the Himachal Pradesh Registration of Tourist Trade (Amendment) Act, 1995.
2. Amendment of section 3.- In section 3 of the Himachal Pradesh Registration of Tourist Trade Act, 1988 (9 of 1988) (hereinafter called the principal Act),-
(i) in clause (j) the words or providing accommodation during the season on daily/monthly rent to persons other than tourists shall be omitted.
(ii) For clause (o) the following shall be substituted, namely:-
"(o) "season" means the period from 15th April to 30th June; and from 15th September to 15th January; and the rest of the period will constitute "off season"; and
(iii) in clause (r) the words "from any part of India or outside India" shall be omitted.
3. Amendment of section 10.- In section, 10 of the principal Act, the following sub-section (4) shall be added, namely:-
"(4) No person shall operate a hotel in a tourist area unless it is registered in Accordance with the provisions of this Act."
4. Amendment of section 12.- In section 12, after clause (f) of the principal Act the following clause (g) shall be added, namely:-
"(g) if the hotel-keeper fails to produce the proof that the structure of the hotel has been built-up in accord bye-laws made under the provisions of the Himachal Pradesh Town and Country Planning-Act, 1977 (12 of 1977), or of the Himachal Pradesh Panchayati Raj Act, 1994 (4 of 1994), or of the Himachal Pradesh Municipal Act, 1994 (13, of 1994) or of the Himachal Pradesh Municipal Corporation Act, 1994 (12 of 1994), as in force in the area."
5. Amendment of section 13.- In section 13 of the principal Act, for clause (h), the following clause shall be substituted, namely:-
"(h) if the hotel-keeper makes structural changes in the hotel without the approval of the Development Authority constituted under the Himachal Pradesh Town and Country Planning Act, 1977 (12 of 1977) of any other local authority concerned,"
6. Amendment of section 16.- In section 16 of the principal Act, in clause (a), for the words "board or lodge or for both from persons staying therein or from other customers", the word "lodge" shall be substituted.
7. Amendment of section 42.- In section 42 of the principal Act, the Explanation shall be deleted.
8. Omission of section 55.- Section 55 of the principal Act shall be omitted.