Section 15 in Himachal Pradesh Registration of Tourist Trade Act, 1988
15. Notice of removal and black-listing of a hotel.
- Before removing the name of a hotel from the register under section 13 or black-listing it under section 14, the prescribed authority shall give notice to the hotel-keeper of the ground or grounds on which is is proposed to take action and hold an enquiry in the presence of the hotel-keeper giving him a reasonable opportunity of showing cause against.
