Section 17 in Jharkhand Tourism Development and Registration Act, 2015
17. Refusal to register the tourism unit, travel agent, guide and adventure sports operator.
- The prescribed authority may refuse registration of the tourism unit or travel agent or guide or adventure sports operator, as the case may be, under this Act on any of the following grounds :(a)If the tourism unit operator or the travel agent or the guide or the adventure sports operator, as the case may be, is convicted of any offence under Chapters-XIV and XVI of the Indian Penal Code, 1860 or under any of the provisions of this Act or any offence punishable under any law providing for prevention of hoarding, smuggling or profiteering or adulteration of food or drugs or corruption and two years have not elapsed since the termination of the sentence imposed upon him.(b)If the tourism unit operator or the travel agent or the guide or the adventure sports operator, as the case may be, has been declared an insolvent by a court of competent jurisdiction and has not been discharged.(c)If the name of tourism unit operator or a travel agent or a guide or an adventure sports operator, as the case may be, has been removed from the register on the grounds mentioned in clauses (c), (d), (e), or (g) of Section 18 and three months have not elapsed since the date of such removal.(d)if the premises of the tourism unit do not conform to the prescribed standard;(e)if the travel agent or a guide or an adventure sports operator does not possess any of the prescribed qualifications;(f)if the tourism unit operator or the travel agent or the guide or the adventure sports operator, as the case may be, does not hold a certificate of registration required to be held by him under this Act.(g)if the tourism unit operator fails to produce the proof that the structure of the tourism unit has been built in accordance with the building bye-laws made under the provisions of the relevant Act or under any other local laws in force; and(h)if in the opinion of the prescribed authority there is any sufficient ground to be recorded in writing, for refusing registration:Provided that no application for registration shall be refused unless the person applying for registration has been allowed an opportunity of being heard.
