Section 9 in The Punjab Motor Spirit (Taxation of Sales) Rules, 1939
9. Suspension or cancellation and restoration of licence.
(a)[A Petrol Taxation Officer suspending or cancelling a licence under sub-section (1) of section 80 of the Act shall record his reasons for so doing in writing and inform the licencee in writing. A copy of the order shall be given to the holder of the licence on payment of a fee of one rupee] [Substituted by Punjab Government Notification No. GSR 29/P.A1/39/S.24 (Amd.(3)69, dated 12.3.1969.].(b)A licence suspended or cancelled by a Petrol Taxation Officer may be restored by that officer on payment of a fee not exceeding [five hundred rupees] [See Punjab Notification Gazette Legislative Suppl. Part III dated 11.2.1972.].
