Section 7(1) in Himachal Pradesh Registration of Tourist Trade Act, 1988
(1)The prescribed authority may, after affording a reasonable opportunity of being heard, by an order in writing, remove the name of a dealer from the register and cancel his certificate on any of the following grounds, namely:-(a)if he ceases to be a dealer;(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;(c)if he is declared an insolvent by a court of competent jurisdiction and has not been discharge;(d)if any complaint of malpractice is received and provided against him; and(e)if he is black-listed by the prescribed authority.
