Section 12(a) in Himachal Pradesh Registration of Tourist Trade Act, 1988
(a)if the hotel-keeper is convicted of an offence under Chapters 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 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;
