Section 8(4) in Himachal Pradesh Registration of Tourist Trade Act, 1988
(4)If the prescribed authority is satisfied that there are sufficient grounds for removal of a dealer from the black-list, it may after recording the reasons, order his removal from the list and issue [afresh] ['afresh' Substituted by 'afresh' vide Notification No. LLR-D (6)3/86-Legis, dated 5-8-1988 Published in R.H.P. Extra, Dated 5-9-1988 P.2156] certificate of registration on payment of prescribed fee and notify the same for the information of all concerned.
