Section 9 in The Punjab Tax on Lotteries Act, 2005
9. Cancellation of registration.
(1)If a promoter contravenes any of the provisions of this Act, the Assessing Authority may cancel his registration granted under this Act after affording him an opportunity of being heard.(2)On cancellation of the registration, the promoter shall not be entitled to sell lottery tickets within the State of Punjab.(3)Notwithstanding the cancellation of the registration, if the promoter makes payment of the defaulted amount subsequently, along with interest at the rate of two per cent per month on the defaulted amount, the Assessing Authority may, on application made by him within a period of thirty days from the date of cancellation, re-register the promoter.(4)In case, the promoter fails to apply for getting himself re-registered within a period of thirty days, he shall have to get himself registered afresh as per provisions of this Act after making payment of defaulted amount of tax and interest.
