Section 14 in Himachal Pradesh Registration of Tourist Trade Act, 1988
14. Black-listing of hotels.
(1)The prescribed authority may, on proof of complaint of malpractice or for any other offence committed under this Act, for reasons to be recorded, black-list a hotel, after taking into consideration the nature of malpractice or gravity of the offence, for a period which, may extend to six months.(2)The particulars of a black-listed hotel shall be exhibited at conspicuous places in all tourist area and notified to all travel, trade and other concerned organisations, foreign mission in India and Indian missions abroad.(3)The action taken under sub-section (1) shall not protect such hotel keepers from being prosecuted under the provisions of this Act.(4)If the prescribed authority is satisfied that there are sufficient grounds for removal of a hotel from the black-list, it may, after recording the reasons order its removal from such list and issue a fresh certificate of registration on payment of the prescribed fee and notify the same for the information of all concerned.
