49. Furnishing information regarding change, in the business.
- If any dealer liable to pay tax -(a)Sells of otherwise disposes of his business or any part of his business or effects or comes to know of any other change in the ownership of the business; or(b)Transfers his business by way of lease; or(c)Discontinues his business or changes his place of business or the location of his warehouse or opens a new place of business or warehouse; or(d)Changes the name or nature of his business or either any change in the class or classes of goods in which he carries on his business and which in the case of a registered dealer is or are specified in his certificate of registration; or(e)Succeeds to any business by bequest, inheritance or otherwise; or(f)Being a company, society, club, firm or other association or body, effects any change in its constitution or the constitution of its Board of Directors.He or it shall, within the prescribed time and in the prescribed manner, inform such authority as may be specified in the rules, in writing accordingly, and if any dealer dies, his legal representative shall in the like manner inform the said authority.
