Section 7 in The Maharashtra Tax on Lotteries Act, 2006
7. Registration and cancellation of certificate.
(1)Every Promoter liable to pay tax under section 3 shah obtain a certificate of registration.(2)Every Promoter required to obtain a certificate of registration under subsection (1) shall apply in such form, manner, time and to such authority, as may be prescribed. Such application shall be accompanied by the one-time prescribed fee.(3)The prescribed authority shall, after scrutiny of the application and on being satisfied that, the application for registration is in order, shall issue the certificate of registration in the prescribed form.(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.
