Section 50 in The Jammu and Kashmir, Registration of Tourist Trade Act, 1978
50. Power to make rules.
(1)The Government may by notification in the Government Gazette make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing powers, such rules may provide for-(a)the maintenance of registers, books and forms by a hotel-keeper, dealer or travel agent for conduct of business;(b)the form of application for registration and for certificate of registration;(c)the fee for registration;(d)the manner of giving notices under this Act;(e)classification of hotels and travel agents;(f)qualifications for registration as travel agents;(g)manner of publication of the names and addresses of the persons and of the hotels removed from the register or to whom registration has been refused;(h)manner in which a dealer, a hotel and a travel agent shall be black-listed and the publication of names and addresses of such dealer, hotel and travel agent;(i)the place where the prescribed authority shall held enquiry under this Act; and(j)all matters expressly required to be prescribed under this Act.(3)The rules made under this Act shall be subject to the condition of previous publication.
