Section 16(2) in The Rajasthan Value Added Tax Rules, 2006
(2)Where the dealer wishes to open branch(es), he shall apply in [Form VAT-06 submitted electronically through the official website of the department in the manner provided therein] [Substituted 'Form VAT-06' by Notification No. S.O. 31, dated 14.7.2014 (w.e.f. 31.3.2006).] for issue of a branch certificate of registration to the authority competent to grant registration or the authorized officer. The authority competent to grant registration or the authorized officer shall issue him an amended certificate of registration in Form VAT-03 in the manner as prescribed in rule 14.
