Section 3 in The Rajasthan Tax on Professions, Trades, Callings and Employments Rules, 2000
3. Grant of certificate of registration.
(1)An application for a certificate of registration under sub - section (1) of section 6 shall be made in Form PT-1 to the prescribed authority. An employer having places of work within the jurisdiction of different prescribed authorities shall make an application for registration separately to each such authority in respect of his place of work, within the jurisdiction of that authority.(2)(a)On receipt of an application for registration, the prescribed authority shall grant to the applicant a certificate of registration in Form PT-2 if he is satisfied that the applications is in order and the necessary particulars have been furnished by the applicant.(b)If the prescribed authority finds that the application is not in order or all the particulars necessary for registration have not been furnished he shall direct the applicant to file a revised application or to furnish such additional information as may considered necessary. After considering the revised application and the additional information, if any, the prescribed authority shall grant a certificate of registration in Form PT-2.(3)The certificate of registration granted under this rule shall remain valid so long it is not cancelled.(4)Where the holder of a certificate of registration granted under this rule, desires the certificate to be amended, he shall submit an application on plain paper for this purpose to the prescribed authority setting out the specific matters in respect of which he desires such amendment and reasons thereof along with the certificate of registration, and such authority, may if satisfied with the reasons, allow such amendments and make necessary amendments in the certificate of registration.
