Section 17(6) in Uttaranchal Value Added Tax Act, 2005
(6)[Subject to the provisions of sub-section (5) of Section 15] [Words inserted vide Notification No. 331/XXXVI(3)/2010/52(1)/2010, dated 06-10-2010.] if application for registration is incorrect or incomplete or is not in order or the fee or penalty has not been paid or the security demanded has not been furnished or for any other sufficient reasons to be recorded in writing by the Assessing Authority, it may after giving a reasonable opportunity of being heard to the applicant reject the application by an order in writing.
