Section 18(5) in The Rajasthan Sales Tax Act, 1994
(5)The authority competent to grant registration of the assessing authority, as the case may be, may on an application in the prescribed form made by a person holding a provisional certificate, and on being satisfied that such person has started selling goods manufactured by him, record on the provisional certificate an endorsement in the prescribed form and on such endorsement being recorded, such certificate shall be deemed to be a certificate granted under Section 17.
