Section 4(2) in The Rajasthan Tax on Professions, Trades, Callings and Employments Rules, 2000
(2)Where an applicant has more than one place of work within the State of Rajasthan, he shall make a single application in respect of all such places, declaring in such application one of such places as the principal place of work for the purposes of these rules and submit such application to the prescribed authority in whose jurisdiction the said principal place of work is situated.
