Section 7 in The Jammu and Kashmir, Registration of Tourist Trade Act, 1978
7. Black-listing of dealers.
(1)The prescribed authority may, on proof of complaint of malpractice or for any other offence committed under this Act, for reasons to be recorded, black-list a dealer, after taking into consideration the nature of malpractice or the gravity of offence [for such period which may extent to [three years] [Substituted by Act VI of 1982, Section 4.]].(2)The particulars of a dealer black-listed shall be exhibited at conspicuous places in all tourist areas and notified to all travel, trade and other concerned organisations, foreign missions in India, Indian missions abroad and other important concerned channels after the order black-listing him has become final.(3)The action taken under sub-section (1) shall not protect such dealer from being prosecuted under the provision of this Act.(4)If the prescribed authority is satisfied that there are sufficient grounds for removal of a dealer from the black-list, he may, after recording the reasons, order his removal from such list and issue a fresh certificate of registration on payment of prescribed fee and notify the same for the information of all concerned.
