(1)An application for registration by a dealer under sub-section (2) of section 18 of the Act shall be made in Form VAT-I hereto within 30 days from the date of commencement of liability to pay tax under the Act, to the Appropriate Assessing Authority. An application for registration under sub-section (3) of section 18 shall also be made in Form VAT-I hereto.[Provided that the dealer who is liable to pay tax under the provisions of clause (i) of sub-section (1) of section 3 of the Act, and has not made an application for registration as aforesaid in Form VAT-I hereto, shall make such application within 60 days from the appointed day.] [Inserted by the Amendment First Amendment Rules, 2005.]
