3M. Information to be furnished regarding changes in business etc.
(1)If a proprietor or person liable to pay tax under this Act,-(a)sells or otherwise disposes off his business or any part thereof or effects or makes any other changes to his knowledge in the ownership; or(b)discontinues or changes the place thereof or opens the new place of providing entertainment; or(c)changes the name or nature of the activity; or(d)enters into a partnership or other association in regard to his activity he shall, within the prescribed time, inform the Commissioner accordingly.(2)Where any such proprietor or person dies, his executors, administrators or other legal representatives or where any proprietor or person is a firm and there is a change in the constitution of the firm or the firm is dissolved, every person who was a partner thereof, shall, in like manner inform the said authority of such death, change in the constitution or of dissolution, as the case may be.
