Section 25(4) in The Punjab Value Added Tax Act, 2005
(4)The designated officer, granting the registration, may, by an order in writing, for good and sufficient cause, forfeit or realise the whole or any part of Security or additional security furnished by a person for recovery of any amount of tax or penalty due or payable by a person:Provided that no order shall be passed under this sub-section without giving the person concerned, an opportunity of being heard.
