Section 6 in The Rajasthan Tax on Professions, Trades, Callings and Employments Act, 2000
6. Registration and enrolment.
(1)Every employer, not being an officer of Government, liable to pay tax under section 5, shall obtain a certificate of registration from the prescribed authority in the prescribed manner.(2)Every person liable to pay tax under this Act, other than a person earning salary or wages, in respect of which the tax is payable by his employer shall obtain a certificate of enrolment from the prescribed authority in the prescribed manner.(3)Notwithstanding anything contained in this Act, where a person is a citizen of India and is in employment of any diplomatic or consular office or trade commissioner of any foreign country situated in any part of the State, such person, if liable to pay tax, shall obtain a certificate of enrolment as provided in sub-section (2) and pay the tax himself.(4)Every employer or person required to obtain a certificate of registration or enrolment shall, within thirty days from the date of first publication of this Act in the official Gazette, or, if he was not engaged in any profession, trade, calling or employment on that date, within thirty days of his becoming liable to pay tax, or, in respect of a person referred to in sub-section (2) or (3), within thirty days of his becoming liable to pay tax at a rate higher or lower than the one mentioned in his certificate of enrolment, apply for a certificate of registration or enrolment, or a revised certificate of enrolment, as the case may be, to the prescribed authority in the prescribed form, and the prescribed authority shall, after making such inquiry as may be necessary, within thirty days of the receipt of the application, which period in the first year from the commencement of this Act shall be extended to ninety days, if the application is in order, grant him such certificate:Provided that, where on account of revision of rate of tax, the person liable to pay tax is required to pay tax at a rate higher or lower than the one mentioned in the certificate of enrolment, the rate of tax mentioned in such certificate shall be deemed to have been revised accordingly on the date of such revision of rate of tax as aforesaid; and pending such application the person applying for a revised certificate of enrolment shall, notwithstanding anything contained in this Act, be liable to pay tax at such revised rate.(5)The prescribed authority shall mention in every certificate of enrolment the amount of tax payable by the holder in accordance with the notified rates, and the date by which it shall be paid, and such certificate shall, subject to the provisions of the proviso to sub-section (4), serve as a notice of demand for the purposes of recovery.(6)Where an employer or a person liable to registration or enrolment has wilfully failed to apply for such certificate within the required time, the prescribed authority may, after giving him a reasonable opportunity of being heard, impose penalty not exceeding rupees ten for each day of delay but not exceeding rupees two thousand in case of an employer and in case of others a penalty not exceeding rupees ten per day subject to a maximum of rupees one thousand.(7)Where an employer or a person liable to registration or enrolment has deliberately given false information in any application submitted under this section, the prescribed authority may, after giving him a reasonable opportunity of being heard, impose a penalty not exceeding rupees one thousand.
