Section 12 in The Jammu and Kashmir, Registration of Tourist Trade Act, 1978
12. Removal of the name from the register.
(1)The prescribed authority may by an order in writing, remove the name of a hotel from the register and cancel its certificate of registration on any of the following grounds namely :-(a)if the hotel-keeper ceases to operate the hotel in the tourist area for which it is registered;(b)if the hotel-keeper is convicted of any offence under Chapters XIII and XVII of the Ranbir Penal Code, Svt. 1989 or under any of the provisions of this Act or of any offence punishable under any law providing for the prevention of hoarding, smuggling or profiteering or adulteration of food or drugs or corruption;(c)if the hotel-keeper is declared an insolvent by a Court of competent jurisdiction and has not been discharged ;(d)if any complaint of malpractice is received and proved against a hotel-keeper;(e)if the hotel is black-listed under section 13;(2)[ Omitted.] [Omitted by Act VI of 1982, Section 9.]
