Section 12 in The Punjab Motor Spirit (Taxation of Sales) Rules, 1939
12. Chance of place of business.
- If a [-] [See Punjab Government Notification No. G.S.R. 125/P.A. 1/39/S. 24/Amd.(5)/75, dated 1.12.1975.]dealer changes his place or places of business he shall within 14 days of his doing so, inform the Petrol Taxation Officer and the necessary amendment shall be made in his licence, free of charge if the Petrol Taxation Officer is satisfied that the [-] [See Punjab Government Notification No. G.S.R. 125/P.A. 1/39/S. 24/Amd.(5)/75, dated 1.12.1975.]dealer is duly licenced for the storage of dangerous petroleum under the Petroleum Act, 1934, at his new place or place of business :Provided that, in the case of a [-] [See Punjab Government Notification No. G.S.R. 125/P.A. 1/39/S. 24/Amd.(5)/75, dated 1.12.1975.]dealer licenced in Form P.1, if the new place of business is in different district to that of the old place of business, the [-] [See Punjab Government Notification No. G.S.R. 125/P.A. 1/39/S. 24/Amd.(5)/75, dated 1.12.1975.]dealer shall obtain a new licence from the Petrol Taxation Officer of the district to which he has removed, after surrendering his old licence, for cancellation, to the Petrol Taxation Officer in which he was formerly licenced.
