Section 17(3) in The Rajasthan Sales Tax Rules, 1995
(3)An application under sub-section (5) of section 18 by a holder of a provisional certificate or registration shall be filed in duplicate in form ST 15 within thirty days from the day on which he starts selling goods manufactured by him, and the authority competent to grant registration or the assessing authority, as the case may be, shall make the following endorsement in the office copy of the provisional certificate of registration under intimation to the dealer:-"As the manufacture has started selling goods manufactured by him with effect from....................., his certificate of registration shall be deemed to be a certificate issued under section 17 with effect from.............(Signature and seal of the Officer making the endorsement)
