Section 15 in Punjab General Sales Tax Rules, 1949
15. Application for registration certificate on cancellation.
- The appropriate Assessing Authority may, by notice in writing, require any dealer who has been registered or has applied for registration under the Act before the 31st day of March, 1949 and has his place of business within the jurisdiction of such Assessing Authority to furnish such authority within such time as may be specified in such notice any of the particulars mentioned in clauses (vii) to (x) of rule 4, which such Assessing Authority considers necessary for carrying out the purpose of this Act.
