Section 20 in The Jammu and Kashmir, Registration of Tourist Trade Act, 1978
20. Refusal to register.
(1)The prescribed authority may refuse the registration of a [travel agent, excursion agent or guide] [Substituted Act VI of 1982, Section 12.] under this Act or 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 XIII 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 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 this Act and one year has not elapsed since the date of removal.(2)No application for registration shall be refused unless the person applying for registration has been allowed an opportunity of being heard.
