Section 7(c) in Arunachal Pradesh (Tourism Trade Registration and Regulation) Act, 2016
(c)if the name of tourism unit operator or a travel agent/tour operator or a guide or an adventure sports operator, as the case may be, has been removed from the register on the grounds mentioned in clauses (c), (d), (e) or (g) of section 8 and three months have not elapsed since the date of such removal;
