Section 25 in Punjab Apartment and Property Regulation Act, 1995
25. Cancellation of certificate of registration.
(1)A certificate of registration granted under section 21 shall be liable to be cancelled by the competent authority on the grounds mentioned in sub-section (2) and by an order made in writing recording the reasons for such cancellation.(2)A certificate or registration is liable to be cancelled, if the promoter or estate agent, as the case may be,-(a)surrenders the certificate of registration as he does not wish to continue carrying on the business;(b)has applied to be adjudicated or has been adjudicated an insolvent or is an undischarged insolvent;(c)has been adjudicated to be of unsound mind by a competent court;(d)has been convicted of an offence under this Act or under any law relating to construction or use of premises and a period of five years has not elapsed after that conviction;(e)has contravened any of the terms or conditions of the certificate of registration or any of the provisions of this Act or the rules made thereunder.
