Section 62(2) in Himachal Pradesh Registration of Tourist Trade Act, 1988
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for.-(a)the maintenance of registers, books and forms by hotel-keepers, or travel agents, for conduct of business;(b)the form of application for registration and of certificate of registration;(c)the fee for registration;(d)the manner of giving notices under this Act;(e)manner of publication of the names and addresses of the person removed form the register or to whom registration has been refused;(f)classification of hotels and travel agents;(g)qualification for registration as travel agents and guides;(h)manner of publication of the names and addresses of the persons and the hotels removed from the register or to whom registration has been refused;(i)the manner in which a dealer, a hotel-keeper, or a travel agent shall be black-listed and the publication of names and addresses of such a dealer, hotel-keeper or a travel agent;(j)the place where the prescribed authority shall hold inquiry under this Act; and(k)all matters expressly required to be prescribed under this Act.
