Section 8 in Arunachal Pradesh (Tourism Trade Registration and Regulation) Act, 2016
8. Removal of name of tourism unit, travel agent/tour operator, guide and adventure sports operator from the register.
- The registration authority may, by order, in writing, remove the name of tourism unit or travel agent/tour operator or guide or adventure sports operator, as the case may be, from the register and cancel the certificate of registration issued under section 7, on any of the following grounds, namely(a)if the tourism unit operator or the travel agent/tour operator the guide or the adventure sports operator, as the case may be, ceases to operate the tourism unit or ceases to act as a travel agent/tour operator or a guide or an adventure sports operator for which he is registered;(b)if the tourism unit operator or the travel agent/tour operator or the guide or the adventure sports operator, as the case may be, is convicted of any offence under Chapters XIV and XVI of the Indian Penal Code, 1860 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 drugs or corruption and two years have not elapsed since the completion of the sentence imposed upon him;(c)if the tourism unit operator or the travel agent/tour operator or the guide or an adventure sports operator, as the case may be, is declared insolvent by a court of competent jurisdiction and has not been discharged;(d)if the tourism unit operator or the travel agent/tour operator or the guide or an adventure sports operator, as the case may be, fails to comply with any of the provisions of this Act or rules framed thereunder;(e)if the tourism unit operator or the travel agent/operator or the guide or an adventure sports operator, becomes a nuisance for the inmates in his tourism unit as well as adjoining building(s);(f)if any complaint of malpractice is received and proved against the tourism unit operator or the travel agent/tour operator or the guide or an adventure sports operator, as the case may be ;(g)if any local authority makes a report in writing to the Department of Tourism about unauthorized construction/ modification of Building in the tourism unit in contravention of Building bye-laws ;(h)if the fire department complaints to the Department of Tourism about the lack of fire safety mechanism in the tourism unit building;(i)if any local authority or Government civil engineering agency/ department makes a report in writing after thorough inspection about the building safety;(j)if the tourism unit operator or the travel agent/tour operator or the guide or the adventure sports operator, as the case may be, has obtained the certificate of registration by misrepresentation or fraud;(k)if the adventure sports operator does not maintain equipments, manpower and other facilities according to prescribed standards for safety; and(l)if the adventure sports operator does not take the precautions regarding safety measures, as may be prescribed;Provided that before removing the name of any tourism unit or the travel agent/tour operator or the guide or the adventure sports operator, as the case may be, from the register under this section, the registering authority shall issue a notice to such tourism unit operator or the travel agent/tour operator or the guide or an adventure sports operator, as the case may be, indicating the grounds on which it is proposed to take action after giving him an opportunity of being heard.
