Section 3(j) in Himachal Pradesh Registration of Tourist Trade Act, 1988
(j)"malpractice" includes cheating, touting, impersonation, obstruction in allowing free choice for shopping or stay or travel management; charging a price higher than that displayed on the label, or rent or remuneration higher than that fixed under this Act; failure to display price label on each article; failure to display the rent list; failure to give cash memos; wilful failure to execute an order within the stipulated period and according to the terms agreed upon; and failure to provide accommodation to the tourists when available or providing accommodation during the season on daily/monthly rent to persons other than tourists.
