Section 4(6) in The Rajasthan Tax on Luxuries (Tobacco and its Products) Rules, 1994
(6)The registering authority or the assessing authority, as the case may be, shall, while issuing the associate certificate of registration, mention therein as well as in the original certificate of registration, the full address of such other place of business alongwith the name and style in which such business is being carried on and in case where such place of business is outside his jurisdiction, shall send a copy of the associate certificate of registration to the Assistant Commissioner/Commercial Tax officer within fifteen days of the issue of such certificate in whose jurisdiction such place of business is situated.
