10. Period for making an application for grant of registration certificate under Section 17.
(1)A dealer required to get himself registered under sub-section (1) of Section 17 shall apply for grant of a registration certificate in the manner laid down in Rule 11.(2)A dealer required to get himself registered under clause (a) or clause (b) of sub-section (2) of Section 17 shall apply for grant of registration certificate in the manner laid down in Rule 11, within thirty days of the date specified in the said clause.
