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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Rajasthan - Subsection

Section 81(4) in The Rajasthan Value Added Tax Rules, 2006

(4)The blank printed forms prescribed under the Sales Tax Rules may, with or without such modifications, be continued to be used till such date, as may be directed by the Commissioner and all forms under these rules, except VAT-15, [VAT-36, VAT-36A,] [Inserted by No. F. 12(28) FD/Tax/2007/149, dated 9-3-2007, Published in Rajasthan Gazette Extraordinary, Part IV-C(I), dated 9-3-2007, page 451.] VAT-38, VAT-39, [VAT-41,] [Inserted by No. F. 12(63) FD/Tax/2005-60, dated 9-6-2006, Published in Rajasthan Gazette Extraordinary, Part IV-C(I), dated 17-6-2006, page 27(1).] VAT-47 and VAT-49, required to be used by the dealer or any person, may be got printed by them.[From VAT-01] [Substituted by Notification No. S.O. 31, dated 14.7.2014 (w.e.f. 31.3.2006).][See Rule 12 (2)]Application for Registration
1 Name of Dealer  
  Whether Non Resident Dealer Yes / No
2 (i) Address of Principal Place of Business  
  (ii) Bldg. No/Name/Area  
  (iii) Town/City  
  (iv) District (State)  
  (v) Pin Code  
  (vi) Email ID  
  (vii) Alternate Email ID (if any)  
  (viii) Mobile Number  
  (ix) Telephone Number(s) (if any)  
  (x) Fax No. (if any)  
[3 [Substituted by Notification No. G.S.R. 27, dated 23.7.2016 (w.e.f. 31.3.2006).] Permanent Account Number (PAN) of Dealer, (Incase of Sole proprietorship, PAN allotted to proprietor bementioned)]  
3A. [ [Inserted by Notification No. G.S.R. 27, dated 23.7.2016 (w.e.f. 31.3.2006).] Permanent Account Number (PAN) of the Dealer/Proprietor, (In case of Sole Proprietorship, PAN allotted toproprietor be mentioned]  
4 Date of commencement of business D D M M Y Y
  The Rajasthan Value Added Tax Act, 2003 D D M M Y Y
  The Central Sales Tax Act, 1956 D D M M Y Y
  The Rajasthan Tax on Entry of Goods into LocalAreas Act, 1999 D D M M Y Y
  The Rajasthan Tax on Luxuries (in hotels andlodging houses) Act, 1990  
5 Date from which liable to be registered.
  The Rajasthan Value Added Tax Act, 2003 D D M M Y Y
  The Central Sales Tax Act, 1956 D D M M Y Y
  The Rajasthan Tax on Entry of Goods into LocalAreas Act, 1999 D D M M Y Y
  The Rajasthan Tax on Luxuries (in hotels andlodging houses) Act, 1990 D D M M Y Y
6 Actual Value of goods purchased, stock receiptof goods in the year up to the date of submission of theapplication. (To be filled by dealer who intends to getregistration under ETLA, 1999)  
7 Whether opting for payment of tax u/s 3(2) Yes/No
  If No,  
  (i) Whether intends to sale exempted goods Yes/No
  (ii) Whether intends to opt to pay tax in lumpsum u/s 5 Yes/No If yes name of Composition Scheme(s)
  (iii) Whether intends to sale goods taxable atfirst point in the series of sales and goods have suffered tax atthe said first point. Yes/No If yes Commodity name of name of
  (iv) Whether intends to sale goods taxable atmaximum retail price and such goods have suffered tax at maximumretail price. Yes/No If yes Commodity
  (v) Whether intends to opt for exemption in lieuof tax u/s 8(3) Yes/No
  (vi) Whether dealer also intends to sale goodsother than those mentioned above in (i) to (v) Yes/No
8 Nature of Business Manufacturer/Retailer/Leasing/Wholesaler/WorksContractor/Exporter/Other, please specify
  (i) If Manufacturer (As defined by sub-section(1) of section 7 of the Micro, Small and Medium EnterprisesDevelopment Act, 2006 ) Small/Medium Large
9 Commodities dealt with/ proposed to be dealtwith Intend To Purchase/Receive and Intend to Sale
10 Constitution of Business: Proprietorship Partnership/Private Ltd.Company/Public Ltd. Company/Public SectorUndertaking/HUF/Co-operative Society/Club/Trust/Central/StateGovernment Department/ Others, Please specify
11 Particulars of the proprietor/partners/directors/Karta/Trustees/Members of the governing body/authorizedsignatory:  
  (i) Full Name  
  (ii) Father's/Husband's Name  
  (iii) Date of Birth  
  (iv) Status  
  (v) Extent of interest %  
  (vi) Permanent address  
  (vii) Mobile No.  
  (viii) Telephone No. (if any)  
  (ix) PAN  
  (x) Email ID  
  (xi) Details (including address) of allimmovable property owned by or in which the person hasinterest/joint interest.  
  (xii) Particulars of interest in any otherbusiness (es), if any  
  a. Name of other business  
  b. Complete Address of other business  
  c. TIN  
  d. CST No.  
  e. Nature of interest in the business  
  f. Extent, of interest  
  (xii) Particulars of interest in any otherclosed business(es)  
  a. Name of closed business  
  b. Complete Address of closed business  
  c. R.C.No.  
  d. Date of closure  
  e. Nature of interest in the business  
  f. Extent of interest Details of surety/securitybond:  
  A In case of surety  
  I. Name of business, of I surety  
  TIN  
  II. Name of business of II surety  
  TIN  
  B. In case of security is furnished by cash/NSC,details thereof
  S.No. Amount No. Date of Maturity
  1      
  2      
  3      
  C. In case of security is furnished by BankGuarantee, details thereof
  1 Amount of Bank Guarantee    
  2 Effective Period of Bank Guarantee    
  3 Name of Bank and Address of Branch    
13 Information regarding Bank Account
  1 Name of Bank
  2 Name and Address of Branch
  3 Account No.
  4 Type of Account
  5 IFSC of Branch
14 Details of Branch(es)/Additional Place(s) ofbusiness including warehouse(s) in the State:
  Factory Godown/Warehouse Branch (es)/Additional Place (s) Other (place specify)
  1. Bldg. No./ Name/ Area  
2 Town/City  
  3. District (State)  
  4. Pin Code  
  5. Email ID (if any)  
  6. Telephone Number (s) (if any)  
  7. FAX No. (if any)  
15 Details of Branch(es)/Additional Place(s) ofbusiness outside the State:
  1. Bldg. No./ Name/ Area  
  2. Town/City  
  3. District (State)  
  4. Pin Code  
  5. Email ID (if any)  
  6. Telephone Number (s) (if any)  
  7. FAX No. (if any)  
16 Details of business Manager(s)
  1. Name of Business manager  
  2 Bldg. No./Name/Area  
  3. Town/City  
  4. District (State)  
  5. Pin Code  
  6. Email ID (if any)  
  7. Telephone Number(s) (if any)  
  8. FAX No. (if any)  
  To be furnished by a dealer opting forregistration under the CST Act, 1956
17 Type of Registration u/s 7(1) u/s7(2)
18 Goods or class of goods to be purchased in thecourse of inter state trade or commerce for resale, use in manufacture or processing ofgoods for sale, use in mining, use in generation or distributionof electricity or any other form of power, use in the packing ofgoods for sale/resale power.
FORM VAT-02[SeeRule13(1)]Declaration of Business Manager RecentPhotographsigned andattested
  Registration No. (TIN) {|
                   
|}
1. Name of Dealer {|
                                                 
                                                 
|}
2. Name of Business Manager {|
                                                 
|}
3. Permanent Residental Address of Business Manager
  Bldg. No/Name/Area {|
                                                 
|-|| Town/City|
                                       
||-|| District (State)|
                                       
||-|| Pin Code|
           
| Email ID|
                   
|-|| Telephone Number(s)|
                 
| Fax No.|
                 
|}
4. Present Residental Address of Business Manager
  No./Area/locality {|
                                                 
|-|| Town/City|
                                       
||-|| District (State)|
                                       
||-|| Pin Code|
           
| Email ID|
                   
|-|| Telephone Number(s)|
                 
| Fax No.|
                 
|}
5. Date from which authorised to act as a Business Manager (DD/MM/YYYY) {|
                   
|-|| DECLARATIONI/We declare that theperson named above is authorised to act as a Business Manager forthe above referred business, for which application forregistration is being filed/is registered under Rajasthan VATAct, 2003. His all actions in relation to this business will bebinding on me/us.|}
6. Details of Signatory
Full Name Signature Status Extent of interest in business(%)
       
7. Acceptance as a Business Manager
  I accept to act as a Business Manager for the above referred Business.
Place: Signature
Date: Name:
  Status:
Instructions :