(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.(2)Every application for registration certificate shall be in duplicate in form ST 3 completed in all respects and duly verified and shall be accompanied by a treasury receipt/Bank challan in form ST 10 or other proof of the payment of fee payable under the Act as per order of the authority competent to grant registration.(3)An application under sub-section (5) of section 18 by a holder of a provisional certificate or registration shall be filed in duplicate in form ST 15 within thirty days from the day on which he starts selling goods manufactured by him, and the authority competent to grant registration or the assessing authority, as the case may be, shall make the following endorsement in the office copy of the provisional certificate of registration under intimation to the dealer:-"As the manufacture has started selling goods manufactured by him with effect from....................., his certificate of registration shall be deemed to be a certificate issued under section 17 with effect from.............(Signature and seal of the Officer making the endorsement)
