Section 29 in Himachal Pradesh Registration of Tourist Trade Act, 1988
29. Removal of the name of travel agents etc, from the register.
- The prescribed authority may, by an order in writing, remove the name of a travel agent, excursion agent or guide, as the case may be, from the register and cancel his certificate of registration on any of the following grounds, namely:-(a)if he ceases to act as a travel agent in a tourist area;(b)if he is convicted of an offence under Chapter XIV and XVI of the Indian Penal Code, 1860 (45 of 1860) or under any of the provisions of this Act or of an offence punishable under any law providing for the prevention of hoarding, smuggling or profiteering or adulteration of food or drugs or corruption; and two years have not elapsed since the termination of the sentence imposed upon him;(c)if he is declared as an insolvent by a court of competent jurisdiction and has not been discharged;(d)if any complaint of malpractice is received and proved against him; and(e)if he is black-listed by the prescribed authority.
