(8)Refusal of issuing licence. - (a) The licensing authority may refuse the licence to a tour operator/travel agent/excursion agent, etc., under this rule on any of the following grounds, namely:(i)if he does not possesses the qualifications as prescribed by the State Government from time to time;(ii)if he has been convicted of an offence under Chapter XIV or XVI of the Indian Penal Code, 1860 (Act 45 of 1860) or under any of the provisions of any Act or any offence(s) punishable under any law providing for prevention of hoarding or smuggling or profiteering or adulteration of food and drugs or corruption and two years have not elapsed since the termination of the sentence imposed upon him;(iii)if he has been declared an insolvent by a court of competent jurisdiction and has not been discharged;(iv)if his name has been removed from the Register of licensees under the scheme and one year has not been elapsed since the date of removal.(b)No application for licence shall be refused unless the person applying for licence has been allowed an opportunity of being heard.
