Section 62 in Himachal Pradesh Registration of Tourist Trade Act, 1988
62. Power to make rules.
(1)The Government may be notification in the Official Gazette make rules of carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for.-(a)the maintenance of registers, books and forms by hotel-keepers, or travel agents, for conduct of business;(b)the form of application for registration and of certificate of registration;(c)the fee for registration;(d)the manner of giving notices under this Act;(e)manner of publication of the names and addresses of the person removed form the register or to whom registration has been refused;(f)classification of hotels and travel agents;(g)qualification for registration as travel agents and guides;(h)manner of publication of the names and addresses of the persons and the hotels removed from the register or to whom registration has been refused;(i)the manner in which a dealer, a hotel-keeper, or a travel agent shall be black-listed and the publication of names and addresses of such a dealer, hotel-keeper or a travel agent;(j)the place where the prescribed authority shall hold inquiry under this Act; and(k)all matters expressly required to be prescribed under this Act.(3)All rules made under this section shall be subject to condition of previous publication.
