Section 52(1) in Himachal Pradesh Registration of Tourist Trade Act, 1988
(1)Whenever a business for which a certificate of registration is held by a person devolves, by inheritance, or otherwise, upon any other person or undergoes a change in respect of any particular entered in the registers under this Act, such person shall, within one month of the date of such devolution or change, notify in writing the fact to the prescribed authority.
