Section 12 in Punjab General Sales Tax Rules, 1949
12. Formalities to be observed in cancellation of registration certificate.
(1)When the appropriate Assessing Authority is satisfied that the gross turnover of any dealer registered under section 7, has for three successive years, failed to exceed taxable quantum, he shall forward to the Commissioner a list giving the particulars of such dealers whose registration certificates are to be cancelled by the last day of June or the last day of December in each year and the cancellation shall come into effect from the last day of September next following or from the last day of March next following respectively and the liability of the dealer to pay tax under sub-section (3) of section 4 shall cease with effect from the said date.(2)The particulars of all registration certificates cancelled under the Act shall be notified by the Authority cancelling the registration certificates in the Official Gazette as soon as possible thereafter.
