.(
I
I
'REGO. GOA - 5 ,
Panaji.30th March. 1985 IChaitra 9.19071 SERIBS I No. 52'
OFFICIAL GAZETTE
GOVERNMENT OF . GOA, . DAMAN AND DIl)
, .. :
EXTRftOR DI N f\ ftV
GOVERNMENT OF GOA. DAMAN
AND DIU
Tourism. Information and Transport Department
Notification
5-16-S1/WET
In exercise of the powers' conferred bysuh-sec-
tion (3) of· section 'Lof the Goa, Daman and Diu
Registration of Tourist. Trade Act, 1982 (Act 10
of 1982), the Government of Gpa, ,Daman and Diu
hereby appoints the first day of April,1985 as the
date on which the provisions of the said Act shall
come into force in the Union territory of Goa,
Daman and Din.
By order arid in the name' of the Lieutenant
Governor of Goa, Damari and Diu.
, . .
P. R. J08hi, Under Secretary (S. T. E.).
Panaji, 27th March; 1985.
N otifica.Uon ,
5-16/81/WET
Whereas certain dr3.ft rules, which thE> Government
of Goa, Daman and Diu proposed to niake in exerciSE>
of the powers conferred by SuMlection (1) of sectiOn
. 42 of the Goa, Daman and Diu Registration of Tourist
Trade Act, 1982 (10 of 1982), were published as
required by sub-section (3) of section 42 of thE> said
Act in the Official Gazette No.9, Series I 'dated
31-5-1984 under Notification No. 5-16/81/WET dated
24-4-1984 of the Works, Education and Tourism
Department, Government of Goa, Daman and Diu
inviting objections and suggestions from all. persons
likely to be affected thereby on or ·before the expiry
of 30 days from the date of the publication of the
,said Notification in the Official Gazette; .
And Whereas. the said Gazette was· made available
to the public on 31-5-1984;
. ,
And Whereas the suggestions and objections re-
ceived from the public on the said draft have been
considered by the Government.
Now, therefore, in exercise of the powers conferred
by sub-SE>ction (1) of SE>ction 42 of the Goa, Daman
and Diu Registration of Tourist Trade Act, 1982
(10 of 1982), the Lieutenant Governor'of Goa, Daman
and Diu herel?Y makes the following rules:
1. Short titre :wd commencement. -(1) These
rules may be called the Goa, Daman and Diu Regis..-
tration of Tourist Trade Rules, 1985. . .
(2) They shall come into force O'!t once.
, 2. Definitions. - In these rules, unless the context
Otherwise requires.:-
(a) 'Act; means the Goa, Daman and Diu Regis-
tration of Tourist Trade Act, 1982 (10 of 1982) ;
(b) 'Form' means a FOrm appended to' these
rules; ,
(cj" 'Register' means the register of dealers, the
register of travel agents or the register of hotel-
-keepers, as may be relevant in the contro¢ under
these rules ;
(d) 'Section' means a SE>ction of the Act.
(e) All words used but not, defined herein shall
hav~ the meanings respectively assigned to them
in the Act. .
3: Registration of dro.lers, hotel-keepers ~d travel
agents. - (1) An application for registration by a
person intending to carry on the business as a dEl!ller
or a hotel-keeper or a travel agent under .the Act
shall· be submitted to the prescribed 'authority in
Form I, Form II or Form ill, as the case may be,
altingwith atteasury challan under which fees pres-
cribedhereuilder 'have been paid. .
category Fees
(i) Dealer Rs. 50/~ per year
(il) Hotel-Keeper Rs; 150/-' for 'A'category
per year:
Rs. 100/- for 'B' category
per, year.
: RS.' 75/" for 'C''':category
per year.
Rs. 50/- for 'D' category'
~r year.'
[
. Explanation • ...., The criteria fixed for the catego-
rization' of hotels are contained in Annexure • A' to
th,ese rules.
SERIES I No. 52
his name should not be removed from the register
and the certificate be cancelled.
(2) .Ifj;he prescribed authority after considering ,
hisreply,!)rif the applicant requests to be heard in
person, after hearing him, is of the opinion that the'
(iii) Travel Agents Rs.75/- pElr year for travel .
agents confirming to the
stand8.l'!ls laid down in
rule 9. "
Rs. 50/- per year for other
travel agents like ~xcur-
sion agents, etc. '
(2) ',['lie pres~ribed authOrity shall, on . receipt 9f
the application iJlongwith ,the ~aflury challan, aCI!:'
nowledge or cause the acknowledgement of the re-
ceipt thereof indicating thed.~te. ,of their receipt.·
, explanation tendered ,or submissions made by the
dealer, the hotel-keeper or the travel agel!t, as the
case may be, is not satisfactory. he shall pass an
order remOving his name from the register and can-
cel his certificate of registration and direct him to
Surrender .the certificate for cancellation. Every such
order shall be commUnicated to the dealer, the hotel-
-keeper or the travel agent,' as the case may be.
(3) On receipt of the application, the prescribed
authority shall scrutinise it and if regiStration is not
refused under section 5 or section 9 or section 16,
as the case may be', it shall enter or cause .the c.on-
tents of the application entered in the register. It
shall in case of tourist 'hoatsand launches; travel
and excursion agents intimate the applicant for c\tu-
sing a spot inspection by an Inspecting Team or I'n
Officer on any convenient date. 'After inspection, if
the inspecting team, or' the Officer is satisfied that
its up-keep is of the.requisite standard, a certificate
of registration in Form IV or Form V or Form VI,
as the case may be, shall be issued, to the applicant. ,
(4) If the prescribed authority proposes to refuse
to register the applicant as a dealer, a hotel-keeper
or a travel agent under section 5, section 9 or sectiOn
16, as the case may be, he shall serve upon the ap-
plicant a notice indicating the grounds on which the' '
registration is proposed to be refused and asking the
applicant to. submit his objection, if any" either by.
himself or through his authorised agent re~rding
the contemplated order of refusal within a period of
ten days from the date of receipt of the notice.
(5) If the prescribed authority does not receive
a reply to the notice issued under mib,rule (4) within
the stipulated time, or after, considering the objec-
tion, or if the applicant requeSts to be heard in per-
son, after hearing him, is of the opinion that the,
objections or submissions made by the applic,antare
not satisfactory, he shall pass an order refusing re-
gistration and communicate the order to the 8ppli-
cant,
(6) Every certificate shall be valid for a period
of one year from the date of its issue. An applica-
tionfor' renewal of the certificate shall be submitted
in Form ~. Form II 'or Form ill, as the case ,may be,
and the foregoing provisions, lIIutatis mutandis, shall
apply. Every such application shall be accompanied
by a treasury challan under which the prescribed
fee has been paid.
4. Cancellation of Certificate. - (1) If, at any
times, after a person is registered as a dealer, a:
hotel-keeper, or a travel agent under the Act, the
prescribed authority is satisfied that the dealer, the
hotel-keeper or the travel agent hils incurred any of
the disqualifications mentioned' in section 6, section
10, or section 1'1, as the case Illay be, he'may serve
a notice on him indicating the grounds on Which, it
is proposed to remove hiS name from the register
and requiring him to sh~ cause within fifteen days
from the date of receipt of such notice as to why
, (3) 'On surrender of the certificate, it shall be
~arkedwith the sign of cross in red colour endor-
smg thereon, "Removed under Order No. '". dated
... " '1-nd the endorsement shall then be recorded on
the relevant page Of the register.
5. Notice to be sent by :registered post.-Every
notice or order issued or communicated under the
foregoing rules shall be sent by registered post ack-
nowledgement due at the address of the dealer, the
hotel-keeper or the travel agent, as shown in the
'applicatioll form, and .such notice or order, as the
case,may be, shall be deemed to have been communi-
cated when so despatched.
6. Order to be. published in Official Gazette.-
Every order passed by the prescribed authority
under these rules shall be published in the Official
Gazette. .
7. Maintenance of books and registers by dealer.-
Every dealer shall, from the date of his registration,
mainta~ the' follOwing books and registers in such
form as may be prescribed and approved by the
prescribed authority or such other Officer as may
be authorised by him in this behalf, namely:- ,
(1) Register or order book in Form X.
(2) Bill Book duly numbered.
(3) Cash memo book duly numbered.
(4) Receipt book showing receipts of amount,
paid or advances received, alongwith the
dates.
8. Mainrenance of register by Travel Agents.-
Every travel agentshall,'from the date of his regis~
tration, maintain a register . approved by the pres-
cribed. authority, containing the following particulam,
name}y:--:
I (j)Serial number .•
(ii) Date and time.
(iii) Numoor and names of the toUrists recei"
ved. "
(iv) Name of the place of their destination.
(v) Duration of their stay.
(vi) Name of the travel agent.
(vii) Name of the hotel/houseboat/tent/pri-
vate accommodation (name with locati-
ons) to which transferred.
(viii) Number of the tourists in a party.
(Ix) Amount paid as advance.
,(x) Method of recovery of the balance amount_
(xi)nm number and date .
. (xli) Receipt number and.da~.
(xiii) Name of the approved Tourist Guide.
\
i5r
I
-30TH.MAROH,1985 (OHAlTRA9, 1907)
(2) Every ~ravel agent shall display on a notice
board at the entrance of his office or 'at the recep-
-tion 'counter, the f6llowinginformatiim:~
(i) Printed tariff without any mutilations, or
, over-writing. - ,
(ii) Printed itinerary without any mutilatiol\s or
over-writing. ' -
9. 'Classification of trav~lagents;-The prescribed'
authority may, after giving 'a reasonable opportunity
of ,being heard',' by an order, classify the travel Rgents
as belonging to Class 'A', class 'B', cl:iss 'C' or dass
'D' having due regard to the capitalamonnt invested,
location, general condition, conduct, tourist vehicles
owned, r.eputation,,' amenities, ~ffiGiency, recognition
by Airlines/Carriers acting for the promotion of the
tourist traffic in the Unioii'Territory, active involve-
ment i,n the pUblicity- of the,tourism, etc. within and
outside the Union territory of Goa, Daman and Diu.
10. Informati6n to he dispiay~d on notice board;,,-
(1) Every hotel-keeper shall display on a notice board
in respect of 'his hotel; at the entrance of the hotel
or at the reception connter, the following informa-
tion, namely:- '",
(a) Total accommodation available.
(b) Tourist register in Form xl.
(c) Accommodation ' reserved by previous book-
ing. ",' ," ,', " '
i d) Accomniodation'avaiIable tin a particular
day. ,', '" '
(e):Rates ofeatabies/e;ctra'beddhtg, ~~()m ser-
vice, etc., provided by the hotel.
. : l r ;_': ~_,',
(2) Every hotel-keeper,shall maintain the following
'books and registers duly prescribed and approved'by
,the prescribed authority, namely:-'- ' ,',
(a) Complaint book.
(b) Tourist register in Form XI
:JcL9a'~htmfOmo., ",,',' ,-
(d) Bill bOok duly nIinibemL
(e )R~celpe'bo6k' dUly "numbe~ed.
"(f) 'Rllgister of ad;vancebookihg with advance
money received.
(g) The namii'ofthe'person ~r'concern with the
, address ftoln,where order is received. '
. ,:".;'; .. -, "-;. .'
11. Classification' ofh6tels; ~ The prescrib€d au-
thority shall, having due ,regard to' the ,location,
standard, ,structure, 'quality ,Of food,' accommodation
facilities, service"ame,nities ,and' general conditions,
etc., and ,after holding an, inspection of the hotel ,in
tb.e presence of the hotel-keeper, 'and holding such
inquiry' as deemed fit and ,after hearing'tIje hotel-
-keeper, classify the hotels'in diiffo;rentcategories. "
~ .. '
" 12,,' issuance' \}fdnplicate, certificate. ,:c-c If, the cer-
tificate issued under these, rules is lost, damaged or
destroyed, and ,the certificate holder desires to have
a duplicate, he shall submit an application in J<'orm
XII with a fee of rupees ten and the prescribed
authority, after holding such enquiry as he deems
fi~~ ,and after hearing him:l.~ to tb.e gel\l\ineness of
hls,statement, may issu:e a"dupltcate certificate to
'~eapplicant. If the prescribeq authority refuses to
Issue a duplicate certificate he shall inform the de-
-ei~ion to "the, applicant in ~ting, indicating the
,:1;I'ounds fot:suchrefusiIl." ' ,
{j63
-------------------
13. Reservation and allotment of mooringsires.-,
An application for reservation and allotment of boats
shaH ,be submItted to 'the prescribed ,authOrity in
Form XIII with the fee as maybe notified in the Of-
ficial Gazette from time to time. '
14,. Registration of persons carrying 011 business of
plying boats etc. -'(-1) Every person intending to
carryon in a tourist area the business of putting or
plying for hire beats, tourist taXis, motdr'Jaunches
surf-rides.,' watercskiing; camping, eqliipment and
porters shall have to register himself for carrying
, on such business . .'. . ,
(2) An application for registration' shall besub-
mitted to the prescribed, authority in Form XIX, with
, a treasury challan 'uuder which fee as' prescribed
hereunder is paid. The certificate of registration Ehall
be in Form __ . ' ','
(1) Tourist boat and'lannches ,Rs. 50/-
(2) Tourist taxi' Rs. 30/-,
(3) Tents andtenteqllipment dealer R~.20/~
(4), Camping agency' Rs:20/-
(5) Porter Rs. 10/-
(3) The rates for hiring tourist boats and launches,
tents and tent equipment, camp and camping equip-
meni, shall be fixed by the prescribed authority from
tim" to, :time and such rates shall be, published in
the, Official Gazette. The person engaged in any of
the aforesaid btisiness sha11 display the , said rates at
the entrance of' his office or 'at the reception colinter
or at the place from Where'the boat, taxi etc. are
kept for hiring. ' '
(4) The provisions of rule 3 relating to, registra-
tion and" renewal, of registration and rule 4 relating
to cancellation of' registration shall, ml.ltatis mutan-
dis, apply to regiStration, renewal Of registration and
cancellation of registration under the'rule.', '
ANNEXURE "An (PAR1;; A) ,
Criteria for Classification of' Accommodation
.'i:. . Sophisticated acco~mo'd~tioni ~ A; Cafe~~r~" .
, , ,
Location- and building~ - The hotel should b~ located in
an area_,s~itable for -the stay of. upper In.iddle:-class tourists
having adequate parking place for vehicles. a lawn or a _roof
garden for the use of the guests~
Guest rooms and bath rooms . .:..-.: The following. ameni-
ties shall be pl;"ovided _ in aU th,e .rooms_ to be- .pccupied by
the guestS! - . -
(a) Atta~hed, bath, rooms with ,long baths. shower,- run-"
. ni:ng hot. anc~.'. cold' water and adequate :supply of
-. soap. ,toilet paper and towels,
(b) Proper ~ighting and fans.
(c) ,Telephone -(except in"'seasonal- hotels . where- there
should be a call ~n each room and a telephone' con-
nection on each floor.)
(d) A vaccum flask for drinking,~ate.r.
(e) _ Proper furniture. .
(-f) Coinfortable beds with 'foam rubb~r mattres'ses or
Goir mattresses.
"'cg.) Necessary' li~en ,and blaUkets. .,
(~) Minim'tim carpets area standards pre~cribed for .. bath
: room/bedroom. etc. . '- . "
Airconditioned-single .. ,
;N o~"'Airconditipned-single '
,Airconditioned-double " ...
Non-Airconditioned~double' .', '" ~
. -; ..
Bath, rooms .
140 Sq. ft,
160 sq. ft.
180' Sq. ft .
220 Sq, ft.
4() Sq: ft.
(if fitted with showers).
( 45-50 Sqc ft, if fitted with bath t~b).
·564
P-ublic rOoms.':'- Th~ following facilitie~ should be provided
in the public rooms.
(a) Properly staffed Reception and Informa;tion Coun~
ters with 24 hours s'ervlce.
(b) Well-appointed' lounge~ provisions for book stalls,
money changing book. - safe, deposit. left luggage
facilities.
(c) Adequate number of lifts (if needed).
(d) Good.,quality crockery cutlery, glass-ware and linen.
(e) Clean, hygienic. well ~q~ipped and weIr maintained
kitchen and pantry with a cold storage. - .
(f) ProviSion of- cloak rooms for ladies and gents sepa-
rately.
(g) Bar ~acllities.
(h) Provisions of dance and/or chamber music.
Service: The :(ollowing ,services should be made available:-
,
(a) Hygienic and clean,washing of-cooking utensils,_croc-
kery. and-glass-ware.
(b) Provision of service{3 of experienced 'and smart staff
wearing clean .uni,forin.
(c) Provision of 'w'y cleaning and laundry services.
(d) Supervisory staff comin$" -into contact with the
guests., should und~rstand English and senior _ staff
should possess a good knowledge o~ Engllsh. '
ANNEXURE "A" (PART B)
Medium Class AccommodatIon «('En category)
Location ana building. - The hotel should be located in
an area suitable for the stay of middle income group tourists.
GUest room ancl, bath roOms. - The: f"~Uowing amenities
should be provided'in all th¢ 'rooms to be 'occupied bY,guests!-
(a) 'Attached bath rooms with ,running hot' and cold
water, showers, proper sanitary fittings-and adequate
supply of toilet paper_and towels ..
(b) Proper,lightlng and fans ..
(c) 40% ,of the beds can be in big r~om. with5 to 10
beds,
(~b Proper fuinttu'r~, ,and . comforta:ble' beds with, fo~m
niatt1;esses. . , '
(e) Genera;! telephone.
(f) call-bell in each room.
(g) Minimum carpet area standards 'pres~ribed for bath·
ro~m/bedroom. . '
Single
Double
Bath room?
110 sq. ft.
168 sq. ft.
40 sq. ft.
8ervice:- The' 'following shoUl~ be made available:-:-
(a) Provision for hygienic washing of utensils" crockery,
cutlery and glass~ware.
(b) Provision of laundry service.
(c) Provision of smart and ~ experienced staff wearing
clean uniforms.
(d) Senior staff, coming- into contact with the 'guests
should possess working knowledge of :English:
(e) A clean hygienic kitchen well~equipped and well
maintained with pantry.
(f) Reception ,counter with- teleph9ne facilities. .
ANNEXURE "A" (PART 0)
Economy Class _ Accommodation ("0-" C~tegory)
, Loca~ity and building: - Suitable locality' and bUil$ling to
'cater to lower income group tourists:'- ."
Guest rooms: The folloWing amenities should/be provided
in aU rooms to be occupied by guests.
(a) The rooms should ,have. capacity ranging from two
to ten beds. In case of floor 'accommodation the
numbers should not, exceed' 50 in anyone rOom/hall.
(b) There must be common sanitary fitted, lavatories
and bath rooms fitted with running water, separa-:-
tely for ladies and ~nts,' one each ,for 6 beds.
SERIES 1 No. 52'
, . " ('c) Rooms,: ,should be ,properly" ·ventilated; furnished and. '
lighted.
(d) Fans should be provided in all ro'oms.
(e) A common restaurant.
, (f) _ Minimum carpet a:rea standards prescribed for bath
rooms/bed 'rooms~'40 "square feet for each bed and_
2-8 square feet 'in case of floor ac~ommodatioIi.
,c, _, ,
Ser'vice: - The following service should be p;rovided.
(a) Clean crockery, outlay and fU,rniture.
(b) Hygienic washing of_, uteI)sUS under'running water:
. - having regular~ outlet of water.
(c) The Manager and, the staff",should be conversant.
with English. ~
(d) Reception: Count(h~. ,
ANNEXURE "A" (PART D)
Paying Guest A.cconuil0d~tioit ('D' Category) -
Locality mul building:~ SUitable locality and building to"
'cater to middle aJ.ld lower income group tourists:....:,.,
Guest rooms:- The fo~lowing amenities should be avai1a~,
ble:- .',
To
Sir,
(a) Th~ r~oms should have capacity ranging from 2 to'
6 beds.·· .
(b) There must be adt:qtiate ~nitary fittings, like iava·,
tories/bath rooms with running water, one each for
6 beds.
(c) Rooms should be properly ventilated, furnished and_
lighted.
(d) Fans should be provided in all rooms.
(e) Minimum carpet area- standards prescribed for bath __
room/be~room ~ 4~ sq . .ft. per bed.,
AppUcatio*, Form for Registration as a Dealer
FORM I
(See rule 3) .
(The prescribed Authority)
I/We request" that,:I/We may; be ,registered as ·'a dealer--
within the meaning 'Of Goa, Daman' and Diu" Regi~trat'ion of
Tourist Trade Act, 1982, for ... in respect 'of the articles,
mentioned in the A~nex~re ;tQ th!S;' application. The other-
particulars of my/our, business ate, mentioned below:-
, ' , > - ,'-,,' " ,
(1) Name of the dealer. with full. address iJI·the tourist-
area. ' ',> " ., .' ", " -'
(2) Name 'Of the business Co~cern.,
(3) Perina~ent residential ·aadre~s.' , ".
(-1) Name Of" the':-propriet'o~/~roprieto~. "
(~) Name of the Agent/Agents/Employee(s).
(6l 'Nature- of bUl:!iness.'
(7) Date of -~stablishplent of the ,business concern.
(S) Date ~f submiS:s~on of' th~' application.
J9) Tourist. area:. 'in. which: the applicant, is"- desiroUS to,>
carryon the busi,hess.,: 1_' " , .' ,
(10) ,Whether the applicant is a Permanent resident "or
Goa; Daman, and Diu. , ,
(II) Any other busil1ess which the applicant is carrying
on in, 'any_ tourist_ a.r~a in the Union t~rrltory of-
Goa. Daman and Diu or outside the Union teiI.ito:ty:--
Place: -
Dated:'-
(Signature ·of the 'Applicant) .
Note:' (i) The .dealer: ~,houl~ append an ,annexut:e indicating
:.therein the" :articles regarding which he- wants to-
. be registered. '
(il). 'l:'he apPlication sl'~ulfl.be, sUp~rted by a certi-
fIcate verifyhlg _ the apove particulars' from. the-
Municipal CoUI!Ci!/V!I1age PanehaYat •.
.30THMAROH,1985 (OHAITRA 9,1907)
Application:: , Form for Registration· .,of :a ,Hotel-Keepel'
FORM II
(See rule :3)
'(The prescribe4 Authority)
Sir,
I/We request that I/we may be registered ~s a hotel keeper
and my/our hotel known' as ( ... ) situated at .. , may be
registered under the _' ,Goa, D~man and Diu Registration of
-Tourist Trade Act, 1982. The other parti<;ulars of the hotel
are' B:S und~r:-"':"'"
(1) Name of' the person. with full address intending
, to operate a hotel or is a~ready operating a, hotel.
(2) Name of hotel. .
(3)' Name of the tourist a~f!3. where the hotel is to be
run or' IS behlg run.
·(4) Name of the proprietor/propriet?rs.
(5) Name of the Manager With full 'permanent address.
(6) Name of· the agent/agents/employee/employe:es.
(7-) Whether the -applicant is- a' permanent resident of .
the Union territory of Goa, Daman and Di~
(8) Any other business which the applicant is' _ ~riying
on in any tourist area in the Union' terntory or
, , outside. the Union territory.,
'(9) Whether the buiiding wherein the hotel is operated
is owned, by the applicant ,or is rent~d out or leased.
(1'0) In cas'e of a leased building, the period of 'lease to be
mentioned w~th specific dates. '
(Signature of the Applicant)
Place: -
Dated:-
Note: The. ,;hotel·keeper, ,should ,produce the' prescribed' regis~
ters at the time - of presenting: this application for
,approval and 'affixing_ 'official sea,l:
To
.sir,
From':
Ad9ress:
Dated:
AppliCation, Fo~ for Regjs.t,~tion of /~'rav~l Agent
FORM III
(See rul~. 3)
lAVe request ~hat I/We may:, be-;registered as a"'-travel,
agent/excursi~m agent,:'W1thin ,the ,_,meaning- of ;Goa,_' Daman
and Diu ~egistratio~',of -,Tourist ,Trade-Act, 1982:for:''-.'~ ..... :; ..
........... '., .. ~ .... area. ..~' ,,-', "f;'
"\ ),:
The, particulars required, for, _ the ,purpose __ are -given' hei"'ern
below:- ' "
1. Name of the' ffrm ~md its registe:r~d .~ddr~S-\5.
2. Year when the firm was established.
3. Whether the firm is a propriemry/partneiship/pri_
v?-te or public limited concern. -
4. Month and 'date, when .--the firm was registered:
5. Capital standing in Bank.
6. Names of_Dlrector/DirectO'ts/partner (8) etc.
7. DetaUs of interest, if '--any, in other business of the
,Dlrector(s), Partner(s) ,etc.
8. Names of Bankers (attach refer~~ce from the
Bank).
" "
9. ,Names of Auditors (A balance sheet and';p~oiit,and
.loss statement pertaining to the travel bu~iness, as
" prescribed under Company la\'{_ mu'-::;t' _:be submitted
by each applicant).· .
1.0. Income' -Tax clearance certificate from' .~he appro~ ,
priate authorities.-
565
----~--.-
11. All" other ac.tivlties ,undertaken. by __ 'the firm; b_esides
travel arrangements.:
1;;::' (1) Volume of tourist traffic handled upto the date
of applicatIon showing foreign and internal tou·
rist traffic separately.'
(ii) Clientele, any special tourist parties, their size,
frequency of visits. etc.
(iii) Amenities arranged for foreign tourists.
(iv) Steps taken' 'to promote home, tourists traffic
and details of the parties handled, if any.
(y-) Pi-omotion/publicity activities, undertaken (with
documentary proof).
13. Branches of the firm in the country, the staff elhp·,
loyed at the headquarters and branches.
14. Particulars of foreign -firms, if any, with the _ details
of tourist traffic bUSiness connections.
15. Name of the guide approved by DireCtorate' of 'rou~
rism, Government of Goa, Daman and Diu, Panaji~
-Goa, having been ,employed with their address.
16. -Reg~stration Number ~n,d _-date of Airlines/Carriers
(with certified copy attached). '
Place: -
Dated:-
Yours faithfully
( )
Signatures of the Director(s)
~ Pa,rtner( s) etc.
Department of Towism
Government of Goa, Daman and Diu
Panaji~Goa
FORM iv
(See rule 3)
Certificate of Registration of "Dealer"
This 'is,:t'o' certify that ... son of ... resident of ... dealer in
... has/have been . registered. under the Goa, Daman and Diu
Registration of TOUrist Trade Act, 1982 to carry on' the busi.
'ness as a dealer in the fQJlowing notified articles in '" area!
/areas. The certificate is valid upto ...
Nam~ of the notified articles.
1 ....
2.
3 .
4.
5.
6.
Place:-
Dated:-
:, '
','r.
.( )
Prescribed Au~hotlty
, '-,';- This-r~g1stration"is hereby renewed upto
Pla,ce: -:-' __ ,i ,'.. . ", ;
Dated: ~.
( )
Prescribed AuthOrity
~epa~ent of TOUrism
. :':-'Gove'mment' of. -Goa, Dainan and Diu
. ,Panaji-Goa .
. FORlir·V
. (See rule 3)
Certificate of Registration of "Hotel"
This is t6'certlty' 'that :.:~ son' _Of-.' .. \t'e,Stdent..-of_ ." 'has/have
been registered under the Goa; _ Daman and DiU,RegiStration
of TourlstTradeAet, :t982t? operate tM·sai,f hotel/hotelS
(a)' 'Name of 'the'''Hotel:', _.
(b) Area where- the hotel is-operated-;
(c) This certificate is, valid upto- .. ;
'"l ',,-
Place:
Dated:
( , , , '., ) ,
Presc~~ed Authority
ENDORSEMENT
This registration is hereby renewed -,upto
Place:
Dated: "
( . ,.)
Prescribed Authority
Department of- Tourism
Government, of Goa, Daman and .Diu
-Panaji-Goa
,FORM VI
(Se'e- rule '3)
Certificate of' Registration 'of "Travel Agent" or "Excursion Agent"
This 'is to certify that ... son of ... resident of ... has/have
been registered under the . Government of Goa, I?aman and
Diu Regil1ltration, of Tourist Trade Act, 1982 to carryon the
business of. Travel' .AgentfIDxcursion Agent in the Union'
territory of Goa, Daman and Diu, This certificate is valid
upto'
Place: -
Dated: -
, ( )
Prescribed AuthOrity
ENDORSEMENT
This registration is hereby' renewed upto
Plac~: i-
Dated':",",' '
-i_ •
'FORMVlI
(See rule 4,)
(' )
PreS~ribed ~~thority~.,
,,"
'Notice under rule 4 of the,Goa, D.ari1.an and Diu Registra-
tion of Toutist Trade Rules, 1983. ' ,
Shri .,.
Son of , ..
resident of .. ,
Registra40n No ... ,
TO-, ' .~
Whereas it has come to the' notice of the undersigned tha~:
(i) You have ceased to be a dealer within the
meaning of the Goa, Da.map, and Diu Registration' of'
. Tourist Trade Act; 1982 arid the rules f~ed thereunqer.
(li<) 'You have- been cOnv~cted. of- ail offence of-,.:.
'under section ." Chapters XIV and XVI of the -Indian
Penal Code, 1860 vide order dated ... passed by, th~
Court .,. .
(iii) You have been convicted of an offence of
under section .'. of the .. ' Act vide order dated
passed ,by the Court .,. '
(iv) You hAve' 'b~en.' oConvibt~d 'tinder section ... ,of,
the Goa, ,Daman, and ,!?iu _Registration of Tourist Trade
Act. 1982 and > rules fraIned ,thereunder for an offence
of .,' vide ,order dated .,' of, the Court , ... ,
(v) You h,ave been 'declared an insolvent by the
Court ". vide order' dated· .;';. and have not been dis-
charged.
(vi) The following complaints of _m.alpractIce, have
been received, against yoU! ' '
~d Wp.ereas:your name_is -liable"to ~ r~oved fr6m"the
register under section 6 of the Goa, Daman and Diu Regis~
tration of Tourist Trade Act, 1982. '
"" ,'" '.;' SERIES I,No;52
NoW; ,therefore, 'notice, jS', her~by given' ~ ,you to, show
cause, within fifteen days from the date of its receipt as to
why your name shoul.d not· bei removed from the register
and the certificate cancelled on the grounds spec'ified abo..-e.
If no reply is received within the said period, it will he
assumed that ~e grounds mentioned _in, the n()tice are correct
and on such assumption, an- order shall be passed by'me
removing your name from the register and the certi;ficate
shall stand cancelled.
, ' ,~):.: ' " ,
( )
PreSCribed, Authoi-ity
(Indicate ill detail' only ,the ground.
which is "applicable at the time of
issue of the notice.).
FORMVIlI
(See rul~ 7) ,
Notice under rule; 4 of the Goa, Daman and Diu Registration
o~ to~rist Tr~C;le ,J;tules, 1984,
To.
·Shti ...
Son,of " .. ,
.: ,resident of ...
Re~~trati0I?: No., .~'.
Whereas it -has come to the notice- of 'the: 'underSigned that:
- ' . '
(i) You'n,ave ceased to operate the hotel within the
,meaning of,; the' Goa, ,Daman" and Diu ,Registration of
Tourist Trade Act, 1982 ~d the rules fr~ed thereunder.
(li) You have been convicted of an offence of , ..
under'-section ;';'-'Chapters- XIV and XVI; of the Indian
Penal Code, 1860 _vide "order dated ... passed by the
Court ...
(iii) You have been conVicted of an offence of
under. ; section"... of, the '.-;.. Act vide, or-del' dated
passed ,bY,the,Court .,.
(iv) You h~ve bee~'-~onvicted'- unde~' section " .. " of
the GOa, Daman and Diu Registration of Tourist Trade-
,Act, 1982 and rules -framed thereunder for an offence
of ... vide order dated' .~, of the Court ...
(v) YOll:, have Ree~ decla~~d ;m _illi?~lv~t! _by the
boUit ;·;'."vide·'-order' dated -: .. ' and 'have"not, t>een disw
charged.
(yi) The fOllOwnik corriPlalnts of m.alpractice have
been received against you; .-
An9. whereas your name is liable 10 be removed. from the
register under section 6 of the Goa, J::)"anlan and' Diu Regis ..
tration of T~urist Trade Act, 1982." -
j-; :No.w, therefQre,onotic"e is hereby given to you to ,show
cause:within flfteen- days from the-date- of its 'receipt ?S'to
why ,your: name should', not be removed:, from' the register'
. and the certificate cancelled on the grounds"specified above.
If no reply is .received within the said period, it will be
asswned that the groundS mentioned in 'the notice -ate: correct
and. on such asswnpti9n, an order shall be- passed' by me
removing, your name from the register and the _ certificate
shaJ! stand c.ancel1ed; ,
( )
'.,- . :, \ Prescribed' Authority
,"(Indicate ,ill 'deWl oMy- 'the ground
which .is applicable at the time of
isSue of the notice.).
; FORM IX
(See rl¥e 7)
Notice'under rule 4 ,of the Goa, Daman and' Diu ~gistration
'of Tourt,st 'Tr,ad,e R~es, 1983.,
Ta.
'Shri ...
Son'ot ...
,; resident of .. ,
Registration No; ,:.
Whereas it has ~ome t~ ~e nb!i?e. ~f the undersigne.d that:
, (i) You have ceased to act- as a Travel -Agent within
the meaning of the ~a, Daman and Diu Registration of
\
30TH MAROH, 1985 (OHAITRA 9, 1907)
Tourist Trade Act, 1982 and the rules framed thereun.der.
(ii) You have been convicted of an offence of '"
UDder section .. , Chapters XlV and XVI of the Indian
Pe:nal Code, 1860 vide order dated ... passed by the
Court •. , '
(iii) You have been convicted of an ~otf'fence of
under section ... 'of the ... Act vide ot1ler dated
passed by the Court •..
(iv) You lJAve been .convicted under section of
the Goo. Darnall and Diu Registration of TOOIist Trade
Act, 1982 and rules. framed thereUDder for an offence
Of ••• vide order dated ••. at the Court ...•
(v) You have been' declared an msolvent by the
Court .,. Vide order dated .:. of the Court and 'have not·
been discharged.
(vi) The folloWIng complaints of malpractice have
been received agalnst yoo:
And whereas -your name is liable to be -removed from the
register under section 6 of the Goa, Daman and Diu Regis-
tration of Tourist Trade Act, 1982.
Now, therefore. notice is hereby given to you to show
ca1.lSe within fifteen days !from the date of _ its receipt as to
why your name should not- be removed from the register
and the certlfic,ate cancelled on the grounds specified above.
If no reply Is received within the said period, it will be
assumed that the grounds mentioned in the notice are correct
and ,on such ,assumption, an order shall be passed by me
remoying your name from the register and the certificate
shall stand e;a.ncelled.
Firm ...
Date of placing
, 'of order
PermSltent address
Prescribed Authority
(Indicate in deta.IJ. only the ground
which is applicable at the time of
issue of the notice.).
FORM X
IOrder Book)
(See rule 7)
Place ...
N . Full d~ption, of the
. . arne and address of articles/being ordered
the perso~s placing with size, quality.
the order design, colour, etc.
2 3
Date by ·which· the
of the person placing Present addreSs in
the U'nion territory goods are to be order despatched
4 5 6
" " .
Balance if any.
Amount paid in Total value of the payable in foreign!
goods ordered advance in foreign! Indian currency and Indian
Brief record at terms and
conditJons, if any. between the
eustomer and the firm
currency the time when
payable
)
( )
Signature of the Custom'er
and the owner for representa-
tive of the finn with date \
FORM XI
(Tourist Register)
(See rule 10)
SI N Name of the
. 0.' tourist
FUll residential
address
Passport NO., date!
country and the origin
and expiry date in case
,of foreigners
1 3 4
No. of
person
Date of
arr.
Date of . Charges
dep. per day
Rooms. Signature
anoted ot ~UriBt
6 6 7 8 " 10
. , Advance paid'
if any
Bm receipt
NUmber and
date
,Amount paid
BiB/Ecceipt
Number and
date
To,
Sir,
12 13
FORM XU
(See rule 12)
From:
Address:
Dated:
Application for Duplic,ate Certificate
I/We submit that .my/our Registration Certificate issued
. under No .... dated ... has been lost/damaged/destroyed. I,
therefor~, request that duplicate certtficate may kindly_ be
Issued in my favour. The other particulars of my busiD.ess
are as under: -
FORM XIll
(See rule 13)
I/We request that I/We may be alloted one moorinO" site/
/ghat in '" area. for mooring'roy/our boat as required°withfu
the meaning- of Goa .. Daman and Diu Registration of Tourist
Trade Act, 1982. Necessary -particulars in this regard -are
mentioned. below:-
1. Name of the Owner.
2. Name ,of the boat.
3., Present Address.
4. Period for ~hich the boat is intended to be moored.
5. J Name of the tourist, if any, occupying the boat at
, the time of applying.' ,
(, )
Signature of the Applicant
By order and in the name of the Administrator
of Goa, Daman and Diu.
P. R. Joshi, Under'Secretary (STE), to the Go-
vernment <If Goa, Daman and Diu.
Panaji,16th March, 1985.
GOVT. PRINTING PRESS.....;. GOA
,(Imprensa, Naclonal - Goa)
l'BIOE-1HG l'a,