Section 81(10) in Delhi Motor Vehicles Rules, 1993
(10)Black-listing of Travel Agent/Tour Operators/Excursion Agent, etc. - (a) The licensing authority may on proof of any complaint of malpractice or for any other offence committed under this rule for reasons to be recorded, black-list, an agent after taking into consideration the nature of malpractice or the gravity of offence(s) for such period as licensing authority deems fit.(b)The particulars of the agent black-listed shall be exhibited at conspicuous place and notified to all travel trade and other concerned organizations, foreign missions in India and Indian missions abroad, etc.(c)The action taken under clause (a) of this sub-rule shall not protect such agent from being prosecuted under the provision of any other Act.(d)If the licensing authority is satisfied that there are sufficient grounds for the removal of a travel agent/tour operator/excursion agent, etc., from the black-list he may, after recording the reasons, order his removal from such list and issue a fresh licence on payment of the prescribed fee and notify the name for information of all concerned.
