(9)Removal of the agent's name from the register. - (a) The licensing authority may by an order in writing remove the name of a tour operator/travel agent/excursion agent etc., from the Register and cancel his licence on any of the following grounds, namely:(i)if he ceases to act as an agent;(ii)if he is convicted of any offence under Chapter XIV and XVI of the India Penal Code Central, 1860 of, under any of the provision of any Act or any offence punishable under any law providing for the prevention of hoarding, smuggling or profiteering or adulteration of food or drugs or corruption;(iii)if he is declared an insolvent by a court of competent jurisdiction and has not been discharged;(iv)if any complaint of malpractice is received and proved against him;(v)if he is black-listed by the licensing authority.(b)Any agent whose name is removed from the Register under sub-rule (a) shall forthwith cease to be an agent.
