(2)A dealer may apply to the Registering Authority in Form 8 for the cancellation of his registration certificate on any of the grounds mentioned in clause (a), (b) or (c) of sub-section (10) of Section 17. If the application is on the ground mentioned in clause (a) of sub-section (8) of Section 17 he shall also tender along with the application the registration certificate together with certified copies thereof and blank statutory forms issued by the Commercial Tax Department, if any. On the receipt of such application, the Registering Authority shall, if it is satisfied after making such enquiries, as it deems necessary, that the application is correct, cancel the registration certificate.
