(1)If the registering authority is satisfied that the holder of a certificate of registration has failed to comply with any of the provisions of sub-section (7)of section 4, it may give a notice by registered post or through electronic media or by any other verifiable means to the holder of certificate of registration to rectify within a period of thirty days and in case such a holder fails to do so, it may revoke the certificate of registration on completion of enquiry.
