Section 26 in Himachal Pradesh Registration of Tourist Trade Act, 1988
26. Registration of travel agents, excursion agent or guide.
(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.(2)Every person intending to act as a travel agent, excursion agent or guide in a tourist$$ area shall, before the commences to act as such, apply for registration to the prescribed authority in the prescribed manner.(3)Notwithstanding anything contained in sub-section (2), any person acting as a travel agent in a tourist area on the date a notification under clause (q) of section 3 is issued shall apply for registration within three months from the aforesaid date.(4)Every application made under this section shall be disposed of within a period of three months from the date of receipt of the application and after its disposal, the applicant shall be intimated about its acceptance for registration.
