Section 7(5) in Punjab General Sales Tax Act, 1948
(5)When any dealer [has paid the amount of penalty imposed under section 23] [Substituted for 'has been convicted or has paid compensation money under section 24' by Punjab Act No. 7 of 1967.] in respect of any contravention of subsection (1) of this section, the Commissioner shall register such dealer and grant him a certificate of registration, and such registration shall take effect as it had been made under sub-section (3) of this section on the dealer's application.
