Section 9(3) in The Punjab Tax on Lotteries Act, 2005
(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.
