Section 7(4) in The Maharashtra Tax on Lotteries Act, 2006
(4)Where the prescribed authority has reason to believe that the Promoter to whom a certificate of registration has been issued, has contravened any provisions of this Act or of the rules or has discontinued the business, the prescribed authority may, after giving to the Promoter a reasonable opportunity of being heard, for reasons, to be recorded in writing by order, cancel the certificate of registration.
