Section 4(7) in Rajasthan Tourism Trade (Facilitation and Regulation) Act, 2010
(7)When any service provider fails to maintain the requisite standard of services provided by him or to comply with the norms of the trade or services offered and make default in discharging responsibility as recognized service provider as set out for him in the scheme made and published under Section 3, then such service provider shall, besides being liable for imposition of penalty not exceeding the amount specified for each category of service providers in the schedule, be derecognised and his name shall be struck off from the register and his certificate of recognition and registration shall be cancelled.Provided that before imposing penalty and/or derecognising, cancelling registration of any service provider after striking off his name from the register, the prescribed authority shall serve a notice upon him calling him to show cause as to why the purported action should not be taken against him and afford him a reasonable opportunity of being heard in the matter.
