Section 16(1) in The M.P. Vanijyik Kar Niyam, 1995
(1)A dealer whose permanent registration certificate is cancelled by an order of the Registration Authority under sub-rule (2) or sub-rule (3) of Rule 15 shall within seven days from the date of communication to him of such order submit his permanent registration certificate together with certified copies thereof, if any, to the Registering Authority for cancellation. A dealer whose permanent registration certificate is deemed to be cancelled under the proviso to sub-rule (4) of Rule 15, shall within seven days from the expiry of the period of six months specified in the said proviso, submit his permanent registration certificate together with certified copies thereof, if any, along with an application in Form 7 to the Registering Authority for cancellation.
