Section 10(1) in The Goa, Daman and Diu Registration of Tourist Trade Act, 1982
(1)The prescribed authority may, after giving an opportunity of being heard by an order in writing, remove the name of a hotel from the register and cancel its certificate on any of the following grounds, namely:-(a)if the hotel-keeper ceases to operate the hotel in the tourist area for which it is registered;(b)if the hotel-keeper is convicted of any offence under Chapters XIV and XVI of the Indian Penal Code, 1860 (Central Act, 45 of 1860) 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 the hotel-keeper 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 a hotel-keeper.
