Section 42 in Himachal Pradesh Registration of Tourist Trade Act, 1988
42. Penalty for default in registration.
- Any person carrying on business of a dealer, hotel-keeper or travel agent without a proper registration under this Act or in violation of any of the provisions of this Act shall be punishable with imprisonment for a term not exceeding 6 months or with fine not exceeding ten thousand rupees or with both, and if the breach is a continuing one with a minimum fine of one hundred rupees per day and maximum of one thousand rupees per day depending upon the classification of the hotel, or the travel agency, as the case may be, made in the manner prescribed by the Hotel and Restaurant Approval and Classification Committee constituted by the State Government from time to time.Explanation. - A person who has made an application within the prescribed period and which it pending disposal shall not be a defaulter for the purposes of this section.
