Section 3 in The Punjab Forward Contracts Tax Rules, 1951
3.
(a)The application for registration under section 6 shall be made to the appropriate Assessing Authority in form F.C.I. It shall be signed by the proprietor of the business or in the case of a firm by a partner or director of in the firm, or, in the case of a Hindu Joint Family business, by the Manager or Karta of the Hindu Joint Family or, in the case of a company incorporated under the [Indian Companies Act, 1913] [Now the Companies Act, 1956, vide section 644 thereof.], or under any other law, by the principal officer managing the business.(b)An application referred to in sub-rule (a) shall be accompanied by a deposit receipt of five rupee in the appropriate Government treasury.
