Section 4 in The Goa, Daman and Diu Registration of Tourist Trade Rules, 1985
4. Cancellation of Certificate.
(1)If, at any time, after a person is registered as a dealer, a hotel-keeper, or a travel agent under the Act, the prescribed authority is satisfied that the dealer, the hotel-keeper or the travel agent has incurred any of the disqualifications mentioned in section 6, section 10, or section 17, as the case may be, he may serve a notice on him indicating the grounds on which it is proposed to remove his name from the register and requiring him to show cause within fifteen days from the date of receipt of such notice as to why his name should not be removed from the register and the certificate be cancelled.(2)If the prescribed authority after considering his reply, or if the applicant requests to be heard in person, after hearing him, is of the opinion that the explanation tendered or submissions made by the dealer, the hotel-keeper or the travel agent, as the case may be, is not satisfactory, he shall pass an order removing his name from the register and cancel his certificate of registration and direct him to surrender the certificate for cancellation. Every such order shall be communicated to the dealer, the hotel-keeper or the travel agent, as the case may be.(3)On surrender of the certificate, it shall be marked with the sign of cross in red colour endorsing thereon, "Removed under Order No. ... dated ..." and the endorsement shall then be recorded on the relevant page of the register.
