Section 18(7) in The Rajasthan Sales Tax Rules, 1995
(7)The authority competent to grant registration or the assessing authority, as the case may b, shall while issuing the Branch certificate of registration, mention therein as well as in the original certificate of registration,full address of such other place (s) of business alongwith the name and style in which such business is carried on, and in the case where such other place (s) of business is/are outside his jurisdiction, shall send a copy of the Branch certificate of registration within 15 days from the date of the issue of such certificate, to the Assistant Commissioner/Commercial Taxes Officer in whose jurisdiction such place (s) of business is/are situated.
