Section 14 in The Jammu and Kashmir, Registration of Tourist Trade Act, 1978
14. Notice of removal and back-listing of hotel.
- Before removing the name of a hotel from the register under section 12 or back-listing it under section 13 the prescribed authority shall give a notice to the hotel-keeper of the ground or grounds on which it is proposed to take action and hold an inquiry in the presence of the hotel-keeper giving him a reasonable opportunity of showing cause against it.
