Section 10 in Himachal Pradesh Registration of Tourist Trade Act, 1988
10. Registration of hotels.
(1)Every person intending to operate a hotel in a tourist area shall, before operating the hotel, apply for registration to be prescribed authority in the prescribed manner.(2)Notwithstanding anything contained in sub-section (1), any person already operating a hotel in a tourist area on the date a notification under clause (g) of section 3 is issued shall apply for registration 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.
