Section 25 in The M.P. Vanijyik Kar Adhiniyam, 1994
25. Issue of recognition certificate to certain dealers.
(1)Where the Commissioner is satisfied that the business of a registered dealer who manufactures taxable goods is likely to suffer in view of the provisions of Section 13 relating to grant of refund or set off in respect of the use of tax paid goods as raw material or incidental goods in such manufacture either due to the fact that the goods manufactured are liable to be taxed at substantially lower rates than the rate of tax on goods used as raw material or incidental goods or that the goods manufactured are wholly or substantially sold in the course of export out of the territory of India, or for any other reason, he may issue a recognition certificate to such registered dealer in such form and in such manner and subject to such restrictions and conditions as may be prescribed so as to enable him to purchase the goods for use as raw material or incidental goods in accordance with the provisions of clause (b) of sub-section (2) of Section 9.(2)If the Commissioner is satisfied that-(a)any registered dealer has obtained a recognition certificate by misrepresenting the facts, or(b)the reasons due to which any registered dealer was found eligible for holding a recognition certificate no longer exist, [or [Inserted by Section 4 of M.P. Commercial Tax (Second Amendment) Act, 1997 (No. 33 of 1997).](c)a registered dealer who makes default is furnishing return/or is in arrears of tax or penalty or any other sum due under this Act.]he may after giving such dealer a reasonable opportunity of being heard, cancel the recognition certificate issued to him. The order of cancellation of such certificate shall take effect from the date of communication of such order to the dealer.
