Section 28 in Himachal Pradesh Registration of Tourist Trade Act, 1988
28. Refusal to register a trave agent, excursion agent or guide.
- The prescribed authority may refuse the registration of a travel agent, excursion agent or guide under this Act on any of the following grounds, namely:-(a)if he does not possess any of the prescribed qualification;(b)if he has been 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;(c)if he has been declared an insolvent by a court of competent jurisdiction and has not been discharged;(d)if his name has been removed from the register on the grounds mentioned in clauses (c), (d) or (e) of section 29 of this Act and 3 months have not elapsed since the date of such removal; and(e)if in the opinion of the prescribed authority there is sufficient ground, to be recorded in writing, for refusing registration:Provided that no application for registration shall be refused, unless the person applying for registration has been afforded a reasonable opportunity of being heard.
