Section 9(9) in Uttarakhand Value Added Tax Rules, 2005
(9)The TIN in case of a casual dealer shall be as per sub-rule (4) but the number shall be suffixed by (T) and its entry shall be made in the Register of Registered Dealers in red ink.[(10 Commissioner may from time to time, issue necessary instructions in relation to the disposal of registration application in a fixed time frame, requirement of biometric verification and requirement of additional information in the cases of sensitive commodities procedure to be followed in respect of online registration, amendment in registration disposal of such application and other matters relating to the grant of registration.] [Sub-rule (10) of rule 9 inserted vide Notification No. 557/2010/181(120)/XXVII(8)/2008, dated 31-12-2010.]
