Section 22(1) in The Jammu and Kashmir, Registration of Tourist Trade Act, 1978
(1)The prescribed authority may, on proof of any complaint of malpractice or for any other offence committed under this Act, for reasons to be recorded, black-list a [travel agent, or guide] [Substituted by Act VI of 1982, Section 12.] after taking into consideration the nature of malpractice or the gravity of offence, [for a period which may extend to three months] [Substituted by Act No. V of 2011, dated 13th April, 2011.].
