Section 31 in Himachal Pradesh Registration of Tourist Trade Act, 1988
31. Notice of removal and black-listing of travel agents.
- Before removing the name of a travel agent from the register under section 29 or black-listing him under section 30, the prescribed authority shall give notice to the travel agent of the ground or grounds on which it is proposed to take action and hold an inquiry in the presence of that person, giving him a reasonable opportunity of showing cause against it.
