Section 4 in Himachal Pradesh Registration of Tourist Trade Act, 1988
4. Registration of dealers.
- Every person intending to carry on business of a dealer under this Act shall, before he commences such business, apply for registration to the prescribed authority in the prescribed manner;Provided that nothing in this sub-section shall apply to the sale of notified articles in fairs and temporary markets organised during festivals.(2)Notwithstanding anything contained in sub-section (1) any person already carrying on business of selling any notified article in a tourist area on the date, on which such article is notified under clause (k) of section 3, shall apply for registration under this Act within three months from the aforesaid date.(3)Every application made under sub-section (1) shall be disposed of within a period of three months from the date of receipt of the application, failing which the application shall be deemed to have been accepted for registration.
