Section 8 in The Jammu and Kashmir, Registration of Tourist Trade Act, 1978
8. Notice of removal and black-listing of dealer.
- Before removing the name of a dealer from the register under section 6 or black-listing him under section 7, the prescribed authority shall give notice to the dealer of the ground or grounds on which it is proposed to take action and hold an inquiry in the presence of the dealer giving him a reasonable opportunity of showing cause against it.
