Section 4 in The U.P. Sales or Purchase of Motor Spirit, Diesel Oil and Alcohol Taxation Rules, 1977
4. Application for registration certificate [Section 5 (1)].
(1)An application for a registration certificate shall be made in Form 'A' set out in the Schedule.(2)Such application shall be made to-(i)the District Magistrate of the district in which the station or stations of business of the applicant is or are situate, if the dealer applies for a registration certificate in respect of that district only; or(ii)the Excise Commissioner if the dealer applies for a registration certificate in respect of more than one district :Provided that if the applicant carries on sales/purchases in more than one district, he may make separate application to the DistrictMagistrate of each such district or a single application to the Excise Commissioner.(3)When the Excise Commissioner issues a registration certificate, he shall forward, for information, a copy of the certificate to the District Magistrate of every district in respect of which the certificate has been granted.(4)The District Magistrate of each district shall maintain a register in which the particulars of each registration certificate, issued by him or by the Excise Commissioner in respect of his district, its renewal, suspension, cancellation and amendment shall be recorded.
