Section 22(4) in The Jammu and Kashmir, Registration of Tourist Trade Act, 1978
(4)If the prescribed authority is satisfied that there are sufficient grounds for removal of a [travel agent, excursion agent or guide] [Substituted by Act VI of 1982, Section 12.] from the black-list he may, after recording the reasons order his removal from such list and issue a fresh certificate of registration on payment of prescribed free and notify the same for information of concerned.
