Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Kerala - Subsection

Section 17(8) in Kerala Value Added Tax Rules, 2005

(8)Every application for registration shall be accompanied, -
(i)by an attested copy of the documents to prove the identity of the applicant such as Passport or Electoral Identity Card.(where the applicant is having a PAN card, he shall invariably furnish a copy of the same.) ;
(ii)by a declaration stating the name of the person who shall be deemed to be the manager of such dealer's business and all returns signed and statements so made by such manager shall be binding on the dealer.( Such declaration may be revised from time to time.)
(iii)where fee is payable under section 16, by a chalan receipt from a Government Treasury or demand draft drawn in favour of the registering authority, payable at his headquarters for--
(a)the fee specified in sub- section (1) of S.16 (in the case of a dealer other than a dealer registered under the Kerala General Sales Tax Act 1963, (15 of 1963); or
(b)the fee specified in sub-section (7) of section 16(in the case of a dealer registered under the Kerala General Sales Tax Act, 1963 (15 of 1963);
(iv)in the case of a partnership firm, by an attested copy of the partnership deed and a declaration in Form No 2, signed by all the partners stating the names and addresses of all the partners and their respective shares in the business and a certified copy of the resolution to apply for registration and authorizing a partner to file application on its behalf ;
(v)
(a)in the case of a company or association of persons or body of individuals, by a copy of the Memorandum of Association and Articles of Association an attested copy of the certificate of incorporation.
(b)a certified copy of the resolution of its Board of Directors to apply for registration and authorizing a Director/Manager/Secretary to apply on its behalf.
(vi)in the case of an individual or a partnership firm, by two passport size photographs of such individual or of all the partners as the case may be.
(vii)in the case of a company or association of persons or body of individuals or a partnership firm, by a statement showing the details of authorized signatories in Form No. 2A.
(viii)In the case of dealer holding a PAN Card, a copy of the latest income tax return.
(ix)by proof of payment of a fee of five hundred rupees for Electronic Identity Card and two hundred and fifty rupees for each add-on cards in such manner as Government may direct from time to time (in the case of a dealer who has applied for Electronic Identity Card under section 16 Dealer to whom Electronic Identity Card had already been issued under the Kerala General Sales Tax Act, 1963 shall not be required to make any payment under these rules. Those dealers who have made the payment and awaiting issue of the card furnish the details of payments.
(x)A notarized statement on stamp paper of value of rupees one hundred in the following format.
Before the Registering Authority, .............(Name of office)Commercial Taxes Department.(On stamp paper of Rs.100)AffidavitI ........... aged...... Son of/Daughter of/Wife of ...... residing at (full postal address with pin code) ........... do hereby solemnly affirm and state as follows:I am the sole proprietor /Managing Partner /Managing Director /Director /Manager /Authorised Signatory for the dealer (full name and address with pin code.I/We have started a business in the name and style of . . . . . . . . with effect from .. . .. ..... .I/We would like to deal with item/s. . . . . . . . . . . .Manufacture/ Processing/Trading /Import/Export/Purchase /Sales both Local/ Inter-State. (Here enter the nature of business operation)I/We have myself signed in the application for registration under the Kerala Value Added Tax Act 2003/Central Sales Tax Act 1956. I am*/We are* not a benami of anybody else.I/ we/ company own ............ Hectare ....... Are of land comprised in survey No............ of ................ Village, .........Taluk in ............. District and a building worth about Rs................... *(separate statements may be given if there are more than one plot /building) *There is no encumbrance on the above land /building/ *The land/building has been pledged for a loan of....................( here furnish particulars of loan) Nobody else has conducted any business/industry. / *A business/ industry in the name .................. was being run in the premises where the business/industry in presently situated. I was /We were not in any way connected with that business/ industry.I/We hold the following bank accounts:
Bank with Branch Address Nature of Account Account No.
     
     
I/We will intimate any change in the bank account to the Registering Authority.*I/We have no sister concerns./ *The following are our sister concerns
Name of business/industry Nature and Address Registration No.
     
     
No amount is due to Government by the above business by way of tax/ penalty./ An amount of Rs.............is outstanding from these business(es) to Government by the above business by way of tax/ penalty.I/We have not applied for Registration under Kerala Value Added Tax Act, 2003 anywhere else in the State. I/We have no Sales Tax Registration under Kerala Value Added Tax Act, 2003/Central Sales Tax Act, 1956 in the State of Kerala.I/We am conversant with the provisions of the Kerala Value Added Tax Act, 2003, Kerala Value Added Tax Rules, 2005, Central Sales Tax Act, 1956 and Central Sales Tax (Registration and Turnover) Rules, 1957 and undertake to comply with them.I/We agree to keep correct and complete books of accounts of the business as prescribed under the above Act and Rules relating to the business transaction of the dealer.I/We agree to produce the books of accounts whenever it is called for and also show the same before any Inspecting Authorities on demand. I agree to file statutory returns and pay tax regularly without default.I/We are ready to remit the required Security Deposit demanded by the officer for registration under the Kerala Value Added Tax Act, 2003 and the Central Sales Tax Act, 1956.I affirm that the information furnished above is true and that I am giving the statement voluntarily and not under the influence or pressure from any body else.Dated this the . . . . . . . .day of . . . . . . . .Name and signature of the deponent.Solemnly affirmed and signed before me by the above deponent at my office at . . . . . on this the . . . . .. day of . . .Notary Public
(xi)Attested copy of Lease Deed valid as on date of application or document proving ownership of premises for which registration is requested. Attestation is to be done by Bank Manager of the applicant.
(xii)Self-attested copy of Licence from Corporation/Municipality/ Grama Panchayat for running the business excepting in the case of industrial estates/areas/ zones run by the Industries Department/Small Industries Development Corporation / Kerala Industrial Infrastructure Development Corporation and other State/ Central Government Departments/Agencies.
In case licence has not been received, a copy of the application fee remitted in this regard will suffice.
(xiii)Self-attested Copy of Provisional SSI Registration Certificate /IEM/Letter of Permission, if any.
(xiv)One self-addressed envelope of size 5 'x11' stamped for Rupees twenty five.
(xv)in the case of an application submitted by any Government or other institution specified in clause (x) of subsection (2) of section15, by an authorization issued by the appropriate authority where the application is not signed by the Chief Executive. None of the documents specified in clause (i) to (ix) shall be required in the case of an application submitted by the central or any state Government, Government of any Union Territory or any department thereof or any Local Authority. In the case of an autonomous body, only the chalan receipt mentioned in clause (iii) above shall be required.