Section 26(1) in Himachal Pradesh Registration of Tourist Trade Act, 1988
(1)No person shall carry on the business of a travel agent [,] [',' added, vide Not. No. LLR-D(6)3/87, dated 5-8-1988 published in R.H.P, Extra, dated 5-9-1988, P. 2156] excursion agent or guide in a tourist area, unless he is registered in accordance with the provisions of this Act.
