Section 30 in Himachal Pradesh Registration of Tourist Trade Act, 1988
30. Black-listing of travel agents.
(1)The prescribed authority may on proof of any complaint of malpractice or for any other offence committed under this Act, for reasons to be recorded, black-list a travel agent after taking into consideration the nature of the malpractice or the gravity of offence, for such period as the prescribed authority may deem fit(2)The particulars of a travel agent black-listed shall be exhibited at conspicuous places and notified to all travel, trade and other concerned organisations, foreign missions in Indian and Indian missions abroad.(3)The action taken under sub-section (1) shall not protect such travel agent from being prosecuted under the provisions of this Act.(4)If the prescribed authority is satisfied that there are sufficient ground for removal of a travel agent from the black-list it may, after recording the reasons, order his removal from such list and issue a fresh certificate of registration on payment of prescribed fee and notify the same for the information of all concerned.
