Section 17(1) in The Rajasthan Sales Tax Rules, 1995
(1)An application for grant of registration certificate under the Act shall be submitted by a dealer with reference to his principal place of business in Rajasthan to the authority competent to grant registration-(a)within thirty days from the day on which his turnover exceeds the limits laid down in section 3 of the Act or within thirty days from the date of commencement of these rules, whichever is later; or(b)within thirty days from the day on which an order or intimation for the execution of a works contract is received by a works contractor and his turnover of the goods involved in the execution of such contract is likely to exceed the limits laid down in section 3 of the Act.Explanation. - A dealer registered under the Rajasthan Sales Tax Act 1954, shall not be required to get fresh registration certificate.
