(1)If any dealer registered under this Act-(a)Seller or disposes of his business or any part thereof or the place of business, or discontinues his business; or(b)Effects, or comes to know of, any other change is the ownership of the business, or changes the name, style, constitution or nature of business, or changes his place of business or warehouse, or opens a new place of business, or makes any addition or deletion in the class or classes of goods dealt in or manufactured.he or any person duly authorized by him shall, within the prescribed time, inform the registering authority accordingly.
