Section 7(1) in The Jammu and Kashmir, Registration of Tourist Trade Act, 1978
(1)The prescribed authority may, on proof of complaint of malpractice or for any other offence committed under this Act, for reasons to be recorded, black-list a dealer, after taking into consideration the nature of malpractice or the gravity of offence [for such period which may extent to [three years] [Substituted by Act VI of 1982, Section 4.]].
