Section 8 in Punjab General Sales Tax (Deferment and Exemption) Rules, 1991
8. Cancellation of deferment or exemption certificate.
(1)The deferment or exemption certificate granted in respect of a unit shall be liable to be cancelled on any of the following grounds, namely :-(i)that the certificate has been obtained by fraud, deceit, mis-representation, mis-statement or concealment of material facts;(ii)that the unit has discontinued his business at any time for a period exceeding six months or it has its closed business during the period of deferment or exemption;(iii)that the unit has disposed of any of the fixed assets mortgaged with the Government;(iv)that the unit has failed to furnish adequate security as required under these rules;(v)that the unit has failed to pay the deferred amount of tax on the due date of payment;(vi)that the unit has violated any of the provisions of the Act, or the rules made thereunder;(vii)that the competent authority of the Department of Industries, competent to grant eligibility certificate has recommended that the deferment or exemption certificate be cancelled.(2)The prescribed authority shall, before passing an order of cancellation on the grounds specified in sub-rule (1), give an opportunity of being heard to the unit.
