(3)For obtaining the certificate in Form 31-A every registered dealer shall apply in writing in Form 31-B to the appropriate Commercial Tax Officer or the officer authorised by the Commissioner stating his requirement of such forms and shall, furnish such other particulars, statements and information and produce such other documents, as the Authority may require for the purpose of satisfying himself about his bonafide use of such forms issued to the applicant on previous occasions and the bonafide nature of his requirement of forms on the present occasion.[(3-A) The State Government may, by notification, provide that a certificate in Form 31-A duly filled, shall be issued to a registered dealer or a class of registered dealers specified in the said notification, electronically throughout the official web portal of the department (www.mptax.net/ www.mptax.gov.in) in accordance with the instructions given in the web portal.]
