Section 11(1) in The M.P. Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Niyam, 1976
(1)[Every person liable to pay tax under sub-section (2) of Section 3, [x x x] shall, within thirty days of the date of his liability, make an application giving the following particulars for getting himself enrolled with the Commercial Tax Officer having jurisdiction over the local area wherein such person effects the entry of goods specified in Schedule II and/or Schedule III :-](a)Name of the person (if the person is a firm/company, the Partnership Deed/Memorandum of Association be enclosed with the application);(b)Date of liability of payment of tax;(c)Place of work;(d)Nature of works contract;(e)Date of commencement of work;(f)Names of parties to contract;(g)Value and period of validity of contract.
