(4)The cancellation of the registration certificate under sub- rule (2) or sub-rule (3) shall take effect from-(i)the date of discontinuance or transfer of business, if the case falls in clause (a) of sub-section (10) of Section 17; and(ii)the date of communication of order to the dealer if the case, other than those covered in sub-rule (2) of Rule 12, falls in clause (b), clause (c), clause (d) or clause (e) of sub-section (10) of Section 17.
