Section 22(1) in The Rajasthan Tax on Professions, Trades, Callings and Employments Rules, 2000
(1)If a holder of a certificate of registration or certificate of enrolment in one area shifts his place of work to another area, he shall within fifteen days of such shifting, give notice thereof to the prescribed authority from whose officer the certificate was issued and shall, at the same time, send a copy of such notice to the prescribed authority exercising jurisdiction over the area to which the place of work is being or has been shifted.
