Section 22 in The Jammu and Kashmir, Registration of Tourist Trade Act, 1978
22. Black-listing of [travel agents, excursion agent, or guide] [Substituted by Act VI of 1982, Section 12.].
(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.].(2)The particulars of a [travel agent, excursion agent or guide] [Substituted by Act VI of 1982, Section 12.] black-listed shall be exhibited at conspicuous place and notified to all travel, trade and other concerned organisations, foreign missions in India and Indian missions abroad etc.(3)The action taken under sub-section (1) shall not protect such travel agent, [excursion agent or guide] [Substituted by Act VI of 1982, Section 12.] from being prosecuted under the provisions of this Act.(4)If the prescribed authority is satisfied that there are sufficient grounds for removal of a [travel agent, excursion agent or guide] [Substituted by Act VI of 1982, Section 12.] from the black-list he may, after recording the reasons order his removal from such list and issue a fresh certificate of registration on payment of prescribed free and notify the same for information of concerned.
