Section 13(1) in The Jammu and Kashmir, Registration of Tourist Trade Act, 1978
(1)The prescribed authority may, on proof of complaint of malpractice or for any other offence committed under this Act, for reasons to be recorded, black-list a hotel, after taking into consideration the mature of malpractice or the gravity of offence [for such period which may extend to [three years] [Substituted by Act VI of 1982, Section 10.].]
