Section 18(1) in The Rajasthan Sales Tax Act, 1994
(1)Any person intending to establish a manufacturing until may, notwithstanding that he is not liable to get registration under Section 17, apply with a receipt of [payment of such fee as may be notified by the State Government from time to time] [Substituted by Rajasthan Act 7 of 2002, w.e.f. 8-5-2002.] to the authority competent to grant registration in the prescribed form for provisional registration.
