Section 13 in The Jammu and Kashmir, Registration of Tourist Trade Act, 1978
13. Black-listing of hotels.
(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.].](2)The particulars of a black-listed hotel shall be exhibited at conspicuous places in all tourist areas and notified to all travel, trade and other concerned organisations, foreign missions in India, Indian missions abroad.(3)The action taken under sub-section (1) shall not protect such hotel keeper from being prosecuted under the provisions of this Act.(4)If the prescribed authority is satisfied that there are sufficient grounds for removal of a hotel from the black-list he may, after recording the reasons, order its removal from such list and issue a fresh certificate of registration on payment of prescribed fee and notify the same for the information of all concerned.
