17. Form of application for grant of provisional registration certificate.
(1)An application for grant of a provisional registration certificate under Section 24 be made in Form 8 in duplicate to the Registering Authority and shall be signed and verified in the manner provided in sub-rule (1) of Rule 8.(2)An application for grant of a provisional registration certificate shall be accompanied by-(i)copies of passport size photograph of the proprietor or such of adult partners of the firm, or of such adult co-partners of the Hindu undivided family, as the case may be, duly attested by a lawyer, a tax practitioner or a Gazetted Officer; and(ii)An affidavit and a treasury receipted challan for rupees five hundred.(3)Registering Authority shall issue provisional registration certificate in Form 9 and the provisions of Rules 9, 10, 11, 12, 13, 14, 15 and 16 shall, so far as may be, apply in respect thereof.
