Section 9(1) in Uttarakhand Value Added Tax Rules, 2005
(1)If the [Assessing Authority or any other officer authorised by the Commissioner] [Substituted for 'The Words Assessing Authority' vide Notification No. 557/ 2010/ 181 (120) /XXVII(8) /2008, dated 31-12-2010.] is satisfied that the application for registration is in order, the information furnished is correct and complete and the fee and the penalty, where payable, under Section 17 has been deposited, he may, unless he considers it necessary to demand security under Section 20 register the dealer and grant to him the Registration Certificate in [Form II (Amended)] [Substituted for 'Form 2' vide Notification 557 /2010 /181(120) /XXVII(8) /2008, dated 31-12-2010.]
