Section 6 in Rajasthan Tourism Trade (Facilitation and Regulation) Act, 2010
6. Exit from recognition and registration.
- Any service provider recognised and registered under Section 4 shall have liberty to seek exit out of recognition and registered entities by making such an intention made known in writing to the prescribed authority, at least three months prior to the date from which exit is sought and thereafter the prescribed authority shall deregister that service provider and his name shall be struck off from the register of recognition and registered service providers.
