Section 6 in The U.P. Sales or Purchase of Motor Spirit, Diesel Oil and Alcohol Taxation Rules, 1977
6. Refusal of registration certificate [Section 5 (1)].
- A registering authority, refusing to grant or amend a registration certificate, shall record his reasons for such refusal which may be based on the considerations that-(i)the previous registration certificate of the applicant has been suspended or cancelled and the order of such suspension or cancellation is in force, or(ii)applicant does not hold a valid licence for the storage of motor spirit as required under the Petroleum Act, 1934.
