Section 6D in The Gujarat Entertainments Tax Act, 1977
6D. Power to revoke or suspend the Certificate of Registration.
- In the event of any contravention by the holder of Certificate of Registration of any of the provisions of this Act or rules made thereunder or any of the conditions or restrictions upon or subject to which Certificate of Registration is granted or in the public interest, the [prescribed officer] [These words were substituted for the words 'Collector of Entertainments Tax', by Gujarat 11 of 1995, Section 5 (w.e.f. 01-08-1995).] may revoke or suspend the Certificate of Registration or suspend it for such period, as he may think fit.]
