Section 7(6) in Punjab General Sales Tax Act, 1948
(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.
