(4)(a)If a licensee or a registered proprietor suspends his business for a period exceeding one month and gives the notice required by Clause (v) of Rule 6 he shall not be required to submit the returns referred to in Clause (1) of this Rule for the period during which his business is so suspended.(b)Such licensee or registered proprietor shall not reopen his business after such suspension until he has given a notice of his intention to do so to the Inspector of Mica Account and shall after he has re-opened his business submit the returns referred to in Clause (1) of this rule.
