Section 3(3) in Uttar Pradesh Tax on Entry of Goods Into Local Areas Rules, 2008
(3)If the registering authority is satisfied that the application is in order, the information furnished is correct and complete and the fee or late fee, if any, payable has been deposited, he may, unless he considers it necessary to demand security after making such enquiry as he deems fit, register the dealer and grant to him a certificate of registration in Form-B;
