Section 19 in The Jammu and Kashmir, Registration of Tourist Trade Act, 1978
19. [ Certificate of registration. [Section 19 substituted Act VI of 1982.]
- The prescribed authority shall, unless registration is refused under section 20, direct that the name and particulars of the travel agent, excursion agent or guide, as the case may be, be entered in the register maintained for the purpose and issue a certificate of registration to the travel agent, excursion agent or guide in the prescribed form:Provided that no such certificate may be required in the case of house-boat owner functioning as excursion agent in terms of explanation to clause (d-1) of section 2 of this Act.]
