Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 9 in The Rajasthan Tax on Luxuries (Tobacco and its Products) Rules, 1994

9. Applicability of the provisions of the Rajasthan Sales Tax Rules, 1995.

- Subject to the provisions of the Act and these rules, the provisions of the Rajasthan Sales Tax Rules, 1995 shall mutatis mutandis apply to all the matters which may arise and to all the issues which may crop up while administering the Act.Form LTT-1[See rule 3 (1)]Application for Registration under section 3 of the Rajasthan Tax on Luxuries (Tobacco and its Products) Act, 1994To,
The Registeringauthority…............................................…...........................................   Photo  
(1)* I........... carrying on the proprietor business known as ........or @ I........... (name) the......... (state here capacity such as Partner, Manager, Managing Trustee, Director, Secretary, Principal officer) of........ (state here the same of the firm, company, local authority, corporation, society, club, association of individuals, Hindu undivided family or trust) carrying on the business known as............ whereof the* only/* principal place of business within the jurisdiction of the Assistant-Commissioner/Commercial Taxes officer circle ........ in the district of........ is situated at House No........................ Locality Road .. City . hereby apply for registering me/the said firm/company/local authority/corporation/society/club/association of individuals/Hindu undivided family/trust/Government., under section 3 of the Rajasthan Tax on Luxuries (Tobacco and its Products) Act, 1994.
(2)*The name and permanent residential address of the proprietor/ *The names and permanent residential addresses of all the partners of the business or of all the members of the managing committee of the society, club or other association or of all the Directors of a company or of all persons having any interest in the business (including the members of a Hindu undivided family business), their age and father's name are as follows :-
Surname Name Father's name Age Permanent residential address
1 2 3 4 5
         
(If there are more than 5 names, the above particulars should be entered in a separate sheet should be affixed to this form duly signed and dated by the applicant).
(3)*I/We........... *am/are or not registered under the Rajasthan Sales Tax Act, 1954. The details of certificate of the said registration are as follows:-Registration Certificate No..........Date of issue..........Effect of the Registration.........
(4)Date of commencement of the business...............
(5)The application for registration is made on account of -
(a)turnover of receipts, for the purposes of section 3 having exceeded the prescribed limit, -
(i)in the year ending on the 31st March, 1994;
(ii)in the year commencing on the 1st April, 1994 on
(iii)in any year, being a year Subsequent to the years mentioned in (i) and (ii) above, on..................;
(b)Shifting of place of business from..........to............with effect from.........;
(c)change in the constitution of the business from ...............to ..........with effect from........(d)* part/*entire transfer of business known as M/s with effect from......................
(6)The accounts of the said business are kept as per *the financial year/*the accounting year starting on and ending on.
(7)The accounts of the said business are kept in the .......................... language.
(8)*I/We............have additional place/places of business at the addresses enumerated below and have no other place of business in the State of Rajasthan.
Name and style of business at the additionalplace of business Full address of the additional place of business Registration Certificate (Luxury Tax) No. and itsdate of issue
1 2 3
     
(9)A copy of my recent photograph is affixed with this application as required by sub-rule (6) of rule 3.
(10)The above statements are true to the best of my knowledge and belief.
Place.................. Signature............................
Dated ................. Status and authority therefor
(11)Declaration by Partners of a firm:- We, the undersigned, hereby declare that we are carrying on the business in partnership known as .........at.........and other places in the State of Rajasthan, and we state that the statements contained in this application for the registration of the said partnership firm and this declaration are true to the best of out knowledge and belief:-
Sr. No. Full name of partner Permanent residential address Extent of share in the partnership Names and address of other business in which thepartner has any share of interest Signature
1 2 3 4 5 6
           
Place..........Dated..........
(12)Declaration by a manager, Managing trustee, Director, Secretary or Principle officer:-I..........(state here the capacity) of M/s...........that we are carrying on the business and we state that the statements contained in this application for registration of the said business and this declaration are true to the best of our knowledge and belief.Date...........Place..............#Signature & status_______________________________________________________________________________________________________________*Strike out whichever is not applicable.@ State here firm, company, local authority, corporation, society, club, association of individuals, Hindu undivided family, trust or Government, as the case may be.#To be signed by the tobacconist or any person duly authorised by him.(for office use only)Date on which called...........Place at which called..........officer before whom called...........Signature of receiving officerAcknowledgementReceived an application in Form LTT-I from ............... for registration under section 3 of the Rajasthan Tax on Luxuries (Tobacco and its Products) Act, 1994.Sr. No.........Date on which the applicant is called.........Place at which the applicant is called........Officer before whom the applicant is called ...............Date...........Signature of receiving officerForm LTT-2(See rule 4)Certificate of Registration Under Section 3 of The Rajasthan Tax on Luxuries (Tobacco And Its Products) Act, 1994S. No.......This is to certify that *Shri/*Messers.who/which is carrying on the business known as.............where of.the only/principal place of business in the District of ......... is situated at ....... (House No.) ........... (Name of the building) . (Ward/locality) ........ Road .......... (Town/City) has been registered as a Tobacconist under section 3 of the Rajasthan Tax on Luxuries (Tobacco and its Products) Act, 1994, with effect from.........This tobacconist has additional place/place of business at the address specified below:-............................................................Seal of Registering AuthoritySignature.......Registering AuthorityPlace ...........Dated............(The registering authority shall sign against the last entry at the time of issuing the certificate and against any Subsequent exclusion, addition or other amendment)_______________________________________________________________________________________________________________*State here the name of Karta of Hindu undivided family/firm/company/corporation/society/association of individuals/trust/Government.**Strike out whichever is not applicable.Form LTT-3(See rule 6)Luxury Tax R.C. No.......Return of Tax payable by a Tobacconist under the Rajasthan Tax on Luxuries (Tobacco and its Products) Act, 1994(All figures should be rounded off to the nearest rupee)
Name of the tobacconist ......................
Full address of the tobacconist .............................
Luxury Tax R.C. No. ......................
RST R.C. No. (if held) ..........................
Period from............................................. ........................to...................
Part-IComputation of turnover receipts liable to tax