Section 12 in Himachal Pradesh Registration of Tourist Trade Act, 1988
12. Refusal to [register] ['register' Sub-register a' vide notification No. LLR-D(6)3/88-Legis., dated 5-8-1988, published in R.P.H. Extra., date 5-9-1988, P. 2156.] a hotel.
- The prescribed authority may refuse registration of a hotel under this Act on any of the following grounds, namely:-(a)if the hotel-keeper is convicted of an offence under Chapters 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 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;(b)if the hotel-keeper has been declared an insolvent by a court of competent jurisdiction and has not been discharged;(c)if the name of the hotel-keeper has been removed from the register on the grounds mentioned in clauses (c), (d), (e) or (g) of section 13 and three months have not elapsed since the date of such removal;(d)if the premises do not hold a licence or certificate required to be held by him under any law for the time being in force; and(f)if in the opinion of the prescribed authority, there is any 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 allowed an opportunity of being heard.
