Section 16(2) in The M.P. Vilasita, Manoranjan, Amod Evam Vigyapan Kar Niyam, 2011
(2)A hotelier having places of business within the jurisdiction of more than one Commercial Tax Officer or any other officer authorised by the Commissioner in this behalf shall make an application for grant of registration certificate separately to each such Commercial Tax Officer or any other officer authorised by the Commissioner in this behalf in respect of each such places of business.
