Section 17(4) in The Rajasthan Sales Tax Act, 1994
(4)[(a) The certificate of registration so granted shall not be transferable and shall remain in force, for a period of five assessment years from the year in which registration takes place. However, where the dealer has already been registered prior to the commencement of the Rajasthan Finance Act, 2001 (Act No. 5 of 2001), his registration certificate shall remain in force upto 31-03-2005 unless it is cancelled in accordance with the provisions of this Act.(b)The registration may be renewed for a further period of five assessment years on payment of such fee as the Government may prescribe from time to time. The dealer shall deposit the prescribed fee before the expiry of the period of registration certificate, failing which the registration shall terminate.(c)the registration authority may, on being satisfied that there were sufficient reasons for the delay in depositing the renewal fee, renew the registration on payment of a late fee of rupees one hundred for each year or part thereof of delay.(d)Notwithstanding anything contained in this section, the registration granted under sub-section(3) or renewed under this sub-section may be cancelled at any time in accordance with the provisions of this Act.]
