Section 3(3) in Haryana Local Area Development Tax Rules, 2001
(3)The assessing authority on receiving the application, shall, if the importer is already registered under [the Haryana Value Added Tax Act, 2003 (Act 6 of 2003)] [Substituted for the words, sign, figures and brackets, 'the Haryana General Sales Tax Act, 1973 (Haryana Act 20 of 1973)' by Haryana Notification No. S.O.132/H.A.13/2000/S.26/2003, dated 31st October, 2003 w.e.f. 30.9.2003.], shall forthwith, and in case of any other importer, if he is satisfied after making such enquiry as he thinks necessary that the particulars contained in the application are correct and complete, register the importer and grant a registration certificate in Form DT-2 and also grant a copy of such registration for every place of business within the State, other than the head office within the State mentioned therein. Such registration shall be held by the importer subject to the provisions of the Act and these rules and the restrictions and conditions specified in that certificate.
