Section 31 in The Goa, Daman and Diu Registration of Tourist Trade Act, 1982
31. Notification of changes.
(1)Whenever a business, for which a certificate is held by a person, devolves, by inheritance or otherwise, upon any other person or undergoes a change in respect of any particulars entered in the register under this Act, such person shall, within sixty days of the date of such devolution or change, notify in writing, the fact to the prescribed authority.(2)The prescribed authority shall make necessary changes in the register maintained for the purpose and in the certificate.(3)Notwithstanding anything contained in sub-section (2), the prescribed authority may, after giving an opportunity of being heard, remove from the register, the name of the person in whose favour the certificate was issued and cancel the certificate if the successor is not qualified to be registered under this Act.
