Section 16(1) in The Goa, Daman and Diu Registration of Tourist Trade Act, 1982
(1)The prescribed authority may refuse to register a travel agent under this Act on any of the following grounds, namely:-(a)if he does not possess any of the prescribed qualifications;(b)if he has been convicted of any offence under Chapters XIV and XVI of the Indian Penal Code, 1860 or (Central Act 45 of 1860) 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 and two years have not elapsed since the termination of the sentence imposed upon him;(c)if he has been declared an insolvent by a Court of competent jurisdiction and has not been discharged;(d)if his name has been removed from the register under clause (c) or clause (d) of section 17 and three months have not elapsed from the date of removal;(e)if in the opinion of the prescribed authority there is sufficient ground, to be recorded in writing, for refusing registration.
