Section 26(8) in Arunachal Pradesh Goods Tax Act, 2005
(8)Notification of changes of status. A person who is the operator of an Approved Warehouse or who is an Approved Road Transporter shall inform the Commissioner within one month, if he:(a)sells or otherwise disposes of his business or any part of his business or any place of business;(b)discontinues his business or changes his place of business or warehouse, or opens a new place of business;(c)changes the nature of his business; or(d)enters into partnership or other association in regard to his business or adds, deletes or changes the particulars of the persons having interest in business; and if any such person dies, his legal representative shall in like manner inform the said authority.
