Section 21 in The Jammu and Kashmir, Registration of Tourist Trade Act, 1978
21. Removal of the name from the register.
(1)The prescribed authority may, by an order in writing, remove the name of a [travel agent, excursion agent or guide] [Substituted by Act VI of 1982, Section 12.] from the register and cancel his certificate of registration on any of the following grounds, namely :-(a)if he ceased to act as a [travel agent, excursion agent or guide] [Substituted by Act VI of 1982, Section 12.] in a tourist area;(b)if he is convicted of any offence under Chapter XII and XVII of the Ranbir Penal Code, Svt. 1989 or under any of the provisions of this Act or of any offence punishable under any law providing for the prevention of hoarding, smuggling or profiteering or adulteration of food or drugs or corruption ;(c)if he is declared an insolvent by a Court of competent jurisdiction and has not been discharged ;(d)if any complaint of malpractice is received and proved against him ;(e)if he is black-listed by the prescribed authority.(2)Any [travel agent, excursion agent or guide] [Substituted by Act VI of 1982, Section 12.] whose name is removed from the register under sub-section (1) shall forthwith cease to be a travel agent.
