Section 22 in Himachal Pradesh Registration of Tourist Trade Act, 1988
22. When hotel-keeper may recover possession.
- Notwithstanding anything contained in this Act, a hotel-keeper shall be entitled to recovery possession of the accommodation provided by him on obtaining a certificate from the prescribed authority to the effect that,-(a)the lodger has been guilty of conduct which constitutes a nuisance or an annoyance to any adjoining or neighbouring lodgers; or(b)the accommodation is reasonably and bonafide required by the owner of the hotel either for his own occupation or for any other cause which may be deemed satisfactory by the prescribed authority; or(c)the lodger staying on monthly basis is habitually irregular (or has been a defaulter for three months) in making payment of the charges for board, lodging or other service provided in the hotel; or(d)the lodger has failed to vacate the accommodation on termination of the period of the agreement in respect there of:Provided that before issuing a certificate under this clause, the prescribed authority would take into consideration the vacancies if any, in the accommodation for daily and monthly lodgers at that time; or(e)the lodger has done any act which is inconsistent with the purpose for which the accommodation is provided to him or which is likely to affect adversely and substantially the hotel-keeper's interest therein:Provided that before issuing the certificate a reasonable opportunity will be given to the lodger to present his case.
