Section 29(b) in Himachal Pradesh Registration of Tourist Trade Act, 1988
(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;
