Section 23 in The Jammu and Kashmir, Registration of Tourist Trade Act, 1978
23. Notice of removal and black-listing of [travel agent, excursion agent or guide] [Substituted by Act VI of 1982, Section 12.].
- Before removing the name of a [travel agent, excursion agent or guide] [Substituted by Act VI of 1982, Section 12.] from the register under section 21 or black-listing him under section 22 the prescribed authority shall give notice to the [travel agent, excursion agent or guide] [Substituted by Act VI of 1982, Section 12.] of the ground or grounds on which it is proposed to take action and hold an inquiry in the presence of that person, giving him a reasonable opportunity of showing cause agent it.
