Section 5(1) in The Goa, Daman and Diu Registration of Tourist Trade Act, 1982
(1)The prescribed authority may refuse to register a dealer under this Act on any of the following grounds, namely:-(a)if he is convicted of any offence under Chapters XIV and XVI of the Indian Penal Code, 1860 (Central Act, 45 of 1860) under any of the provisions of this Act or of any offence punishable under any law providing for the prevention of hoarding, smuggling or profiteering or adulteration of food and drugs or corruption and two years have not elapsed since the termination of the sentence imposed upon him;(b)if he has been declared insolvent by a Court of competent jurisdiction and has not been discharged;(c)if his name has been removed from the register under clause (c) clause (d) of section 6 and three months have not elapsed since the date of removal;(d)if in the opinion of the prescribed authority there is sufficient ground to be recorded in writing, for refusing registration.
