Section 5(6) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
(6)If the Chief Executive Officer, on application made to him or on his own motion, is satisfied, after such inquiry as he thinks fit, that any entry in the register is erroneous or defective in any particular or should be deleted on the ground that the person concerned has ceased to carry on the specified trade, he may, after giving a reasonable opportunity of being heard to the person concerned, amend or delete the entry.
