Section 4(2) in West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters), Act, 1993
(2)Notwithstanding anything contained in sub-section (1), a certificate of registration may be cancelled by the authorised officer by an order in writing if(a)the statement or any part thereof furnished by the promoter under sub-section (2) of section 3 is subsequently found to be false or incorrect; or(b)the promoter becomes subject to any of the disqualifications mentioned in sub-section (4) of section 3; or(c)[ the promoter, in course of construction of any building, uses sub-standard materials or violates any rule or established practices regulating the construction of building; or] [Substituted by Act 35 of 2002, w.e.f. 01.09.2003](d)[ the promoter has been convicted by the competent court of law for violation of any provision of this Act:] [Inserted by Act 35 of 2002, w.e.f. 01.09.2003.]Provided that no certificate of registration shall be cancelled without giving the promoter an opportunity of being heard.
