Section 17(2) in Tripura Value Added Tax Rules, 2005
(2)An application for registration shall be signed and verified in the case of(a)individual, by the Proprietor of the business;(b)a firm, by the Managing Partner or an adult member of the firm;(c)an association of persons, an adult member of the association;(d)a Hindu undivided or joint family, by the Manager, Karta or any adult member of the family;(e)a company, by the managing Director or Director of the Company in India;(f)any Government Department, by the Head of the office.(g)any Government undertaking, Head of Office of such undertaking;
