Section 52 in Himachal Pradesh Registration of Tourist Trade Act, 1988
52. Notification of changes.
(1)Whenever a business for which a certificate of registration is held by a person devolves, by inheritance, or otherwise, upon any other person or undergoes a change in respect of any particular entered in the registers under this Act, such person shall, within one month of the date of such devolution or change, notify in writing the fact to the prescribed authority.(2)The prescribed authority shall make necessary changes in the register maintained for the purpose and in the certificate of registration.(3)Notwithstanding anything contained in sub-section (2), the prescribed authority may remove from the register the name of the person in whose favour the certificate was issued and cancel and certificate of registration, if the successor is not eligible to be registered under this Act.
