11. Publication of details of suspension or cancellation of certificate of registration.
(1)The Commissioner shall publish the following details with regard to the suspension or cancellation of registration of dealers as well as the cases falling under sub-section (4) of section 27, namely:-(a)name of the dealer whose registration is suspended or cancelled,(b)registration number of the certificate,(c)date from which certificate of registration is suspended or cancelled.(2)The details referred to in sub-rule (1) shall be published in any of the following manners, namely :-(i)by a public circular issued by the Commissioner, or(ii)by publishing the details on the website, or(iii)by any other media as may be specified by the Commissioner.(3)The details regarding suspension or cancellation of registration shall be published within ten days of the suspension or cancellation of registration.
