Section 10(4) in Kerala Tax on Paper Lotteries Act, 2005
(4)Without prejudice to the actions contemplated under sub-sections (2) and (3) above, the Assistant Commissioner shall cancel the registration of the promoter granted under this Act and on such cancellation of registration, the promoter shall not be entitled to sell lottery tickets within the State:Provided that before taking action under this sub-sections (3) and (4), the promoter shall be given a reasonable opportunity of being heard.Provided further that if the promoter makes payment of the defaulted tax with interest the Assistant Commissioner, on application, may register the promoter or such person on payment of registration/renewal fees and security at the prescribed rate.
