Section 17(3) in Tripura Value Added Tax Rules, 2005
(3)Application for registration of transporter, carrier, transporting agent under sub-rule (1) of this Rule shall state interalia :-(i)Name of the applicant;(ii)Status of the applicant (Proprietor, Partner, Director etc) ;(iii)Name of the transporter, carrier or transporting agent;(iv)Address of head office with telephone / E-Mail / FaxNo., if any;(v)Name and address of proprietor, partner, Director etc.(vi)Address of all branch offices;(vii)Address of all godowns;(viii)Particulars of trucks / lorries in the name of the transport company itself and in the name of its partners.(ix)Particulars of immovable properties including landed property of proprietor / partners;(x)Bank accounts of transporter, proprietor & partners and nature of account.
