Section 17(3) in The Rajasthan Sales Tax Act, 1994
(3)[ Where the said authority is satisfied that the application for registration is complete in all respects in accordance with such rules as may be prescribed and is accompanied by a proof of payment of [such fee as may be notified by the State Government from time to time] [Substituted by Rajasthan Act No. 8 of 1998, w.e.f. 31-7-1998.], he shall register the applicant and grant him a certificate of registration in the prescribed form, subject to the provisions of sub-section (5)].
