Section 4(xii) in Punjab General Sales Tax Rules, 1949
(xii)whether the applicant is the owner of the business premises or is a tenant, if tenant, copy of rent [deed, if any, to be enclosed] [Substituted by G.S.R. 13/P.A.46/48/S.27/Amd(64)/92 dated 12.2.1992, w.e.f. 1.7.1991.];
