Application Pro-forma for Approval of Hotel Projects
1. Proposed name of the
Hotel:
2. Name of Promoters ( a
note giving business antecedents may be enclosed):
3. Complete postal
address of the Promoters:
4. Status of the owners/
Promoters:
Whether
a. Company (if so, a copy
of the Memorandum and Articles of Association may be furnished), or
b. Partnership firm (if
so, a copy of Partnership Deed and Certificate of Registration under the
Partnership Act can be furnished). or
c. Proprietary concern
(give name and address of the Proprietor)
1.
2.
3.
4.
5. Location of hotel
site along with postal address:
6. Details of the site:
a. Area
b. Title whether
outright purchase (if so, a copy of the registered sale deed should be
furnished), or on lease (if so, a copy of the registered lease deed should be
furnished)
c. Whether the required
land use permit for the construction of hotel have been obtained (if so, a copy
of a certificate from the concerned local authorities should be furnished)
d. Distance from railway
station.
e. Distance from airport
f. Distance from main
shopping centers.
1.
2.
3.
4.
5.
6.
7. Details of the hotel
project (a copy of the project/feasibility report should also be furnished)
a. Star category planned
b. No. of guest rooms
and their area
Number
Area
Single
Double
Suites
Total:
a.
b.
c. No. of attached baths
and their area.
d. How many of the
bathrooms will have long baths or the most modern shower chambers (Give break
up)
e. Details of public
areas:
Number
Area of each
i.
Lounge
/ Lobby
ii.
Restaurants
iii.
Bar
iv.
Shopping
v.
Banquet
/ Conference Halls
vi.
Health
Club
vii.
Swimming
Pool
viii.
Parking
Facilities
Note:
It may be ensured that areas of guest rooms and attached bathrooms conform to
the minimum standards laid down by the Ministry of Tourism for different star
categories of hotels.
a.
b.
c.
d.
e.
f. Blue prints of the
sketch plans of the project. A complete set duly signed by the promoter and the
architect should be furnished, including / showing among other things, the
following:-
i.
Site
plan
ii.
Front
and side elevations
iii.
Floor
wise distribution of public areas / guest rooms and other facilities
iv.
Areas
of guest rooms with dimensions
v.
Areas
of bathrooms with dimensions
8. Air conditioning:
a. Whether all the guest
rooms will be air conditioned
b. Whether all the
public areas will be air conditioned
c. Give details of type
of air conditioning
9. Approval:
Whether
the hotel project has been approved / cleared by / under the following agencies
/ Acts wherever applicable:
a. Municipal authorities
b. Urban Lands (Ceiling)
Act
c. Any other local /
State Govt. authorities concerned
10. Proposed Capital
Structure:
a. Total estimated cost
i.
Equity
ii.
Loan
a.
b. Equity capital so far
raised
c.
i.
Sources
from which loan is proposed to be raised
ii.
Pesent
position of the loan
11. Acceptance of
regulatory conditions:
(This
should be furnished in the prescribed proforma)
12.
Application
Fee:
(Demand
draft for Rs. 2000/- in case of hotel projects planned for 5 Star category and
Rs. 1000/- in the case of 3 & 4 Star categories and Rs. 500/- in the case
of 1 & 2 Star categories. Demand draft may be drawn in favour of: Pay &
Accounts Officer, Ministry of Tourism, New Delhi.)
13.
If
you are interested in availing of any or all of the following benefits of the
Income Tax Act, 1961, kindly mention yes/no against each of the following
provisions:
Section
80 I
Section
80 HHD
Signature
Full
name and designation of the Applicant
Place:
Date:
