(1)No dealer shall, while being liable to pay tax under this Act, carry on business as a dealer unless he has been registered and possesses a registration certificate.(2)Every dealer required by sub-section (1) to be registered shall make application in this behalf in the prescribed manner to the prescribed authority.(3)If the said authority is satisfied that an application for registration is in order, he shall, in accordance with such rules and on payment of such fees as may be prescribed, register the applicant and grant him a certificate of registration in the prescribed form which may specify the class or classes of goods for the purposes of sub-clause (ii) of clause (a) of sub-section (2) of section 5.(4)[] [Substituted by Punjab Act No. 28 of 1965 w.e.f. 1.4.1966.] The Commissioner may from time to time, by order, amend or cancel any certificate or registration on -(a)information furnished under section 16; or(b)information received that the dealer has violated any provision of this Act or the rules made thereunder; or(c)any other sufficient cause including misuse of the certificate or cessation of liability to payment to tax under this Act :Provided that no order affecting any person adversely shall be made under this sub-section without affording him a reasonable opportunity of being heard.(5)When any dealer [has paid the amount of penalty imposed under section 23] [Substituted for 'has been convicted or has paid compensation money under section 24' by Punjab Act No. 7 of 1967.] in respect of any contravention of subsection (1) of this section, the Commissioner shall register such dealer and grant him a certificate of registration, and such registration shall take effect as it had been made under sub-section (3) of this section on the dealer's application.(6)When-(a)any business in respect of which a certificate has been granted upon application made under sub-section (2) has been discontinued or transferred; or(b)the gross turnover of any such business has during each of three consecutive years failed to exceed the taxable quantum; or(c)the certificate of registration granted under the Central Sales Tax Act, 1956, to a dealer liable to pay tax by virtue of the provisions of section 4-A but who is not otherwise liable to pay tax under section 4 has been cancelled:the Commissioner shall cancel the registration and the cancellation shall come into force after the expiry of such period as may be prescribed.
