Section 5 in The Jammu and Kashmir, Registration of Tourist Trade Act, 1978
5. Refusal to register.
(1)The prescribed authority may refuse registration of a dealer under this Act on any of the following grounds, namely:-(a)if he is convicted of any offence under Chapters XIII and XVII of the Ranbir Penal Code, Svt. 1989 or under any of the provisions of this Act or of any offence punishable under any law providing for the prevention of hoarding, smuggling or profiteering or adulteration of food or drug or corruption and [six months] [Substituted by Act VI of 1982, Section 4.] have not elapsed since the termination of sentence imposed upon him ;(b)if he has been declared an insolvent by a Court of competent jurisdiction and has not been discharged;(c)if his name has been removed from the register under clause (b) or clause (c) of section 6 and six months have not elapsed since the date of removal.(2)No application for registration shall be refused unless the person applying or registration has been afforded a reasonable opportunity of being heard.
