Section 55 in Himachal Pradesh Registration of Tourist Trade Act, 1988
55. Renewal of certificate.
- Every certificate of registration issued under this Act shall expire after a period of three years from the date on which it is issued or renewed, and on an application made to it and on payment of such fee as may be prescribed, the prescribed authority, unless-(i)the certificate holder has ceased to be in business; or(ii)the certificate holder has incurred any disqualification for being registered under this Act; or(iii)the certificate holder's name has been removed from the register and the period for which his name has been removed has not expired; or(iv)the certificate holder has been black-listed and the order black-listing him has not been revoked; shall renew the certificate of registration for a further period of three years at a time.
