Section 3(4) in The Rajasthan Tax on Professions, Trades, Callings and Employments Rules, 2000
(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.
