Section 7(1)(b) in Himachal Pradesh Registration of Tourist Trade Act, 1988
(b)if he is convicted of an offence under Chapters XIV and XVI of the Indian Penal Code, 1860 (45 of 1860) or under the provisions of this Act or of an offence punishable under the law providing for prevention of hoarding, smuggling or profiteering or adulteration of food or drugs or corruption;