Bare Acts Live

Published vide Notification G.O.Ms.No.26, Youth Advancement Tourism and Culture (T) Department, dated 6.12.2016

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Part I

Preliminary

(i) "Authority" means the Andhra Pradesh Tourism Authority constituted under Section 6 of the Ordinance;

(ii) "Chairman" means the Chairman of the Authority;

(iii) "erstwhile department" means department of tourism;

(iv) "hand" means the Tourism Fund established under Section 20;

(v) "projects and programmes" means, the annual projects programmes approved by the Authority for development and promotion of tourism in the State;

(vi) "section" means a section under the Ordinance;

(vii) "tourism site" means any site having tourism potential declared under Rule 8(3)(a);

(viii) "tourism enterprise" means all or any of the following:

(a) any business which provides national or international carriage for passengers;

(b) any business which, either wholly or in part, provides or arranges services for visitors to Andhra Pradesh by way of transport, accommodation, tours or guides, whether or not such services are provided within or outside Andhra Pradesh;

(c) any business which, either wholly or in part, distributes for the purpose of trade or retails tourism-related products; and

(d) any other undertaking, including any convention, exhibition, show, fair, publicity campaign or theme park, intended wholly or in part for the benefit of, or for the purpose of attracting, visitors to Andhra Pradesh.

Part II

State Tourism Authority

(a) Director General of the Board as Chairman;

(b) Director, Experience Development Group as Member;

(c) Director, Administration Group - Member

(d) Upto Two experts having special knowledge or practical experience in the fields of Tourism, Culture or Entertainment - Members; and

(e) Chief Executive Officer - Member Secretary.

Part III

Functions of the Authority

(i) General:

(a) to develop and promote the State as a major travel and tourist destination;

(b) to develop and promote tourism industry in the State of Andhra Pradesh;

(c) to develop and promote unique tourism experiences in the State of Andhra Pradesh;

(d) to develop/facilitate development of new tourism products/experiences at

(e) to implement tourism marketing and promotion activities at domestic and international level;

(f) to coordinate marketing and promotion conducted by any agency - Government or non-governmental- at domestic and international level;

(g) to provide infrastructure for accessing tourism sites and special tourism zones;

(h) to facilitate maintenance of the tourism sites and special tourism zones;

(i) to enhance the tourism and hospitality sector's contribution to the State economy,

(j) to prepare and implement master plans for lands entrusted to the Authority;

(k) to register and classify tourism enterprises;

(l) to ensure safety and security of tourists;

(m) to conduct annual national/international festivals and events;

(n) to adopt State-of-the-art tourism technology; and

(o) to exercise licensing and regulatory functions in respect of such tourism enterprises as the Authority may determine.

(ii) Conduct research:

(a) to carry out studies, scientific and applied research or investigation;

(b) to systematically collect data useful for formulating policies; and

(c) to facilitate training of students, teachers and researchers;

(iii) Advise Government and issue guidelines:

(a) to ensure that relevant information is made available to Government while making policies and laws;

(b) to advise the Government on matters relating to tourism and hospitality; and

(c) to provide information and issue guidelines, to the public and to tourism entities.

(i) to prepare a sustainable Tourism Development Plan including guidelines to regulate developmental activities in the Special Tourism Zone;

(ii) to implement or coordinate the implementation of the Tourism Development Plan;

(iii) to enforce the regulations issued in respect of the development of Special Tourism Zones;

(iv) to ensure proper and systematic programming by rendering appropriate advice to the local authorities in regard to formulation of projects and determination of priorities in accordance with the Tourism Development Plan;

(v) to direct the concerned local authority for taking action against any unauthorized construction or land development or encroachment or such other activities inconsistent with or in violation of the Tourism Development Plan;

(vi) to monitor the regulations prepared by the Authority;

(vii) to perform such other functions as may be prescribed or entrusted to it by the Government.

(i) policy in relation to the land use plan and allocation of land for tourism purposes;

(ii) policy in relation to the built up area, environment including architectural control and form;

(iii) strategies towards conserving and strengthening existing natural systems and enhancing the visual qualities of the region; and

(iv) regulations, if any, found necessary for the implementation of the Tourism Development Plan.

Part IV

Powers of the Authority

1. Agents

(a) to act as an agent for the Government of Andhra Pradesh or Government of India or, with the approval of the Board, for any person, body or organisation for the transaction of any business connected with any tourism enterprise;

(b) to appoint such agents as it may deem fit for the purpose of performing its functions;

(c) to co-operate with or act as agent of, or otherwise act in association with or on behalf of any agency or organization, international or otherwise; and

(d) to licence and regulate tourist guides;

2. Tourism promotion and facilities

(a) to engage in, assist in or promote the improvement of facilities and attractions for tourists to the State and the development of the State as a major tourist destination;

(b) to carry on the business of providing transport facilities for persons visiting tourist attractions in the State;

(c) to secure domestic and overseas publicity for the tourist attractions in the State and tourism projects outside State in which the State has an interest;

(d) to coordinate the activities of persons providing services for visitors to the State;

(e) to prepare and ensure implementation of master plans for lands declared as tourism areas and/or belonging to the Authority, in conformity with the notified master plan of the region, if any;

(f) to rate the tourism sites;

(g) to conceptualise and implement tourist friendly policies and measures;

(h) to ensure smooth traffic flow in and around tourism areas or special tourism zones in coordination with police department; and

(i) to coordinate with all connected Government agencies in providing external infrastructure to tourism areas or special tourism zones;

3. Regulation

(a) to identify and declare any site having tourism potential duly indicating the boundaries of such land, and maintain a register of such declared tourism sites;

(b) to regulate service standards and operational procedures to be adopted by such tourism enterprises as may be determined by the Authority;

(c) to licence such class or classes of tourism enterprises as may be determined and to prescribe the conditions under which the licences may be granted and the fees which may be levied for the licences;

(d) to require any Government or non-governmental agency to submit information on programmes and reports in respect of its tourism promotion and marketing activities;

(e) to regulate the timings of tourism services;

(f) to notify rates of fine for littering and/or vandalism and/or indecent behaviour within tourism sites or special tourism zones;

(g) to collect fines within tourism sites or special tourism zones;

(h) to maintain health, hygiene and public decency within and in the vicinity of tourism sites;

(i) to issue directions and/or regulate entry of certain persons to certain tourism experiences for reasons such as health, age, skill and such other requirements;

(j) to prescribe the standards for avenue plantation and urban design guidelines for access roads to tourism areas or special tourism zones;

(k) to stipulate, monitor, review and evaluate all standards, operations and activities relating to any tourism matter; and

(l) to facilitate setting up of tourist police units for protection of tourists in tourism areas or special tourism zones in coordination with police department in order to ensure safe and secure tourism experience;

4. Financial/property related

(a) to grant loans or advances to any person carrying on a tourism enterprise;

(b) to procure land and immovable property through Right to Fair Compensation Transparency in Land Acquisition Rehabilitation and Resettlement Act, 20UU negotiated settlement, purchase, or by any other means;

(c) with the approval of the Government, to invest any money of the Authority in any business within or outside the State which will promote or be conducive to the tourism trade in the State;

(d) to create one or more bodies corporate in connection with performance of Commission's functions;

5. General

(a) to set up corporate office, district offices, and city offices at the State level;

(b) to set up domestic desks and International desks for marketing and promotion of tourism;

(c) to undertake surveys, studies, research and training in travel, tourism and related fields;

(d) to manage, control or supervise tourism enterprises within or outside India by nominating directors or advisers, or by collaborating with persons carrying on tourism enterprises or entering into partnerships or any other arrangements with them.

(a) to identify the areas, prepare proposals, obtain permission for notification from Board/Government, issue draft notification calling for objections, prepare final notification and submit to Government;

(b) to approve the Tourism Development Plans and regulations for the Special Tourism Zone;

(c) to sanction the projects or developmental activities in the Special Tourism Zone;

(d) to review implementation of the Tourism Development Plan or guidelines prepared for Special Tourism Zone;

(e) to approve the regulations for conservation of the Special Tourism Zone;

(f) to call for information from Government departments or from the local authorities or other authorities or persons with regard to their projects and priorities relating to Special Tourism Zone;

(g) to conduct or cause to be conducted such surveys and studies, as it may consider necessary, for the sustainable development of Special Tourism Zones;

(h) to take such action as may be prescribed for the preservation of any land or building having any tourist importance and situated in a Special Tourism Zone;

(i) to provide for infrastructure facilities which may be necessary for the purpose of sustainable development of a Special Tourism Zone, in such manner as may be prescribed; and

(j) to authorise any officer or institutions to enter upon any land or premises at all reasonable times and to do such things thereon, as may be necessary for the purpose of lawfully carrying out any work or activities for the sustainable development of Special Tourism Zones-,

Part V

Silparamam

Part VI

State Institutes of Hotel Management and Culinary Technology

Part VII

Provisions Relating to Staff

Part VIII

Financial Provisions

Part IX

Miscellaneous Provisions

(a) professes to be a member of a classification scheme referred to in Section 12(1)(a), while he/it is not such a member;

(b) uses in relation to any accommodation establishment conducted by him/it any depiction or depictions of a star of stars, unless he is a member of a scheme referred to in sub-rule (l)(a);

(c) uses in relation to any accommodation establishment conducted by him an insignia depicting a number of stars which is greater than the number which he is authorized to depict in terms of such scheme; shall be guilty of an offence and liable on conviction to a fine of upto fifty thousand rupees.

(b) Breaking Glass etc. breaks any glass, metal or glass earthenware, or causes any glass, metal or earthenware to be broken, on any land or into any waters, commits an offence unless the glass, metal or earthenware, as the case may be, is broken - (l) on private land by consent; or (ii) in an appointed area with the consent of the public authority by which the area was set aside. Penalty: five thousand rupees.

(c) Defacement.

(i) leaves or posts a poster on or defaces any building, fence, furniture, pillar, post, screen, tree, structure, wall or other object on or adjacent to a public place or vacant land commits an offence unless the poster is left or posted with the consent of the owner or occupier of the object on which the poster is left or posted. Penalty: five thousand rupees.

(ii) leaves or posts a poster on or in any unoccupied vehicle in a public place commits an offence unless the bill is left or posted with the consent of the owner or person in charge of the vehicle. Penalty: five thousand rupees.

(iii) leaves a poster in a letter box or similar receptacle for mail does not commit an offence under sub-rule (1).

(d) Counselling or procuring poster posting or wall writings (i) incites, causes, counsels or procures some other person to leave or post a poster on or write on any building, fence, furniture, pillar, post, screen, tree, structure, wall or other object on or adjacent to a public place or vacant land in contravention of sub-rule (2)(c)(i) of this rule or on or in any unoccupied vehicle in a public place in contravention of sub-rule (2)(c)(ii) of this rule commits an offence. Penalty: one lakh rupees.

(ii) Notwithstanding any other enactment, the penalty in sub-rule (2)(d)(i) of this rule applies whether the offender is a natural person or a body corporate.