(5)in section 16,-(a)in sub-section (1),-(i)for the third proviso, the following proviso shall be substituted, namely:-"Provided also that in the case of casual trader, the minimum registration fee to be paid shall be two thousand five hundred rupees per month and the maximum period of validity of registration certificate shall be three months from the date of issue of certificate.";(ii)after the fourth proviso, the following proviso shall be inserted, namely:- "Provided also that a person shall not be entitled for more than one registration under this Act.";(b)to sub-section (2), the following proviso shall be inserted, namely:-"Provided that the date of effect of the registration shall be the date of filing of the valid application before the registering authority.";
