Section 2A(12) in The U.P. Dookan Aur Vanijya Adhishthan Niyamavali, 1963
(12)Closing down of shop or commercial establishment to be communicated to the Inspector concerned. - The owner shall, within 15 days of his closing down the shop or commercial establishment notify such closure in writing to the Inspector concerned. On receipt of the information and having been satisfied that the shop or commercial establishment has actually been closed down the Inspector concerned shall remove such shop or commercial establishment from the register of shop or commercial establishments and cancel the registration certificate. The registration fee, renewal fee shall, in no case, be refunded.
