Section 14(6) in The U.P. Sales or Purchase of Motor Spirit, Diesel Oil and Alcohol Taxation Rules, 1977
(6)When a registration certificate, issued by the Excise Commissioner, is suspended or cancelled by a District Magistrate, in respect of his district, he shall forward to the Excise Commissioner a copy of his order and where the Excise Commissioner suspends or cancels a registration certificate he shall inform the District Magistrate concerned.
