Section 81(11) in Delhi Motor Vehicles Rules, 1993
(11)Notice of Removal and Black-listing. - Before removing the name of a tour operator/travel agent/excursion agent, etc. from the register under sub-rule (9) of this rule or black-listing him under the sub-rule(10) of this rule the licensing authority shall give notice of ground or grounds on which it is proposed to take action and hold any enquiry in the presence of that person thereby giving him a reasonable opportunity of showing cause against it.
