Section 28(4) in The Police Enhanced Penalties Ordinance, 2005
(4)Subject to the provisions of sub-section (3) a dealer registered under this section, desirous of having his certificate of registration cancelled may, apply in the prescribed manner to the Authority, which granted him the said registration, for cancellation of the same. The said Authority shall cancel the registration of the dealer within 15 days of the application for cancellation being made, subject to the condition that the dealer has filed all the returns and paid all the outstanding dues.
