Section 7(2) in The Goa Tax on Luxuries Rules, 1988
(2)If the registering authority is satisfied that the application is in order, it shall by order in writing; cancel the registration with effect from a date fixed in accordance with sub-rule (3), and shall by a notice placed on the notice board of its office, publish the name, address and registration number of the [hotelier or proprietor, as the case may be] [Substituted by the (Sixth Amendment) Rules, 2010.] and the date from which the cancellation takes effect. A copy of such order shall be served on the [hotelier or proprietor, as the case may be] [Substituted by the (Sixth Amendment) Rules, 2010.].
