4. [ Registration] [Substituted (w.e.f. 16.10.1998) by M.F. (D.R.) Notification No. 54/98-ST, dated 07.10.1998.].
(1)Every person liable for paying the service tax shall make an application to the [concerned Superintendent of Central Excise] [Substituted (w.e.f. 16.07.2001) by M.F. (D.R.) Notification No. 5/2001-ST, dated 09.07.2001.] in Form ST-1 for registration within a period of thirty days from the date on which the service tax under [section [66B] [Substituted (w.e.f.1.07.2012) by Notification No. 36/2012-Service Tax dated 20.06.2012.] of the Finance Act, 1994(32 of 1994) is levied:Provided that where a person commences the business of providing a taxable service after such service has been levied, he shall make an application for registration within a period of thirty days from the date of such commencement:[Provided further that a person liable for paying the service tax in the case of taxable services referred to in sub-section (4) or sub-section (5) of section 66 of the Finance Act, 1994 (32 of 1994) may make an application for registration on or before the 31st day of December, 1998:] [Inserted (w.e.f. 2.12.1998) by M.F. (D.R) Notification No. 60/98-S.T., dated 1.12.1998.][Provided also that a person liable for paying the service tax in the case of taxable services referred to in sub-clause (zzp) of clause (105) of section 65 of the Act may make an application for registration on or before the [31st day of March, 2005] [Inserted by M.F.(D.R.) Notification No. 2/2005-S.T., dated 14.02.2005.].][Provided also that a person located in non taxable territory liable for paying the service tax in the case of online information and database access or retrieval services may make an application for registration in form ST-1A for registration within a period of thirty days from the date on which the service tax under section 66B of the Act is levied or the person located in non taxable territory has commenced supply of taxable services in the taxable territory in India and notwithstanding anything contrary in these rules, the registration shall be deemed to be granted in form ST-2A from the date of receipt of the application.] [Inserted by Notification No. G.S.R. 1057 (E), dated 9.11.2016 (w.e.f. 1.7.1994).][* * * * * *] [Omitted (w.e.f. 16.08.2002) by Notification No. 12/2002-ST, dated 01.08.2002.](1A)[ For the purposes of sub-rule (1), the Central Board of Excise and Customs may, by an order specify the documents which are to be submitted by the assessee along with the application within such period, as may be specified in the said order.] [Inserted by Notification No.48/2011-Service Tax dated 19.10.2011.](2)[ Where a person, liable for paying service tax on a taxable service(i)provides such service from more than one premises or offices; or(ii)receives such service in more than one premises or offices; or,(iii)is having more than one premises or offices, which are engaged in relation to such service in any other manner, making such person liable for paying service tax, and has centralised billing system or centralised accounting system in respect of such service, and such centralised billing or centralised accounting systems are located in one or more premises, he may, at his option, register such premises or offices from where centralised billing or centralised accounting systems are located.(3)The registration under sub-rule (2), shall be granted by the Commissioner of Central Excise in whose jurisdiction the premises or offices, from where centralised billing or accounting is done, are located:Provided that nothing contained in this sub-rule shall have any effect on the registration granted to the premises or offices having such centralised billing or centralised accounting systems, prior to the 2nd day of November, 2006.] [Substituted (w.e.f. 02.11.2006) by Notification No. 29/2006-ST, dated 02.11.2006.](3A)Where an assessee is providing a taxable service from more than one premises or offices, and does not have any centralized billing systems or centralized accounting systems, as the case may be, he shall make separate applications for registration in respect of each of such premises or offices to the jurisdictional Superintendent of Central Excise.(4)Where an assessee is providing more than one taxable service, he may make a single application, mentioning therein all the taxable services provided by him, to the concerned [Superintendent of Central Excise] [Substituted (w.e.f. 16.07.2001) by M.F. (D.R.) Notification No. 5/2001-ST, dated 09.07.2001.].(5)The [Superintendent of Central Excise] [Substituted (w.e.f. 16.07.2001) by M.F. (D.R.) Notification No. 5/2001-ST, dated 09.07.2001.] shall after due verification of the application form, [or an intimation under sub-rule (5A), as the case may be,] [Inserted by Notification No. 01/2007-ST, dated 01.03.2007.] grant a certificate of registration in Form ST-within seven days from the date of receipt of the application [or the intimation] [Inserted by Notification No. 01/2007-ST, dated 01.03.2007]. If the registration certificate is not granted within the said period, the registration applied for shall be deemed to have been granted.(5A)[ Where there is a change in any information or details furnished by an assessee in Form ST-1 at the time of obtaining registration or he intends to furnish any additional information or detail, such change or information or details shall be intimated, in writing, by the assessee, to the jurisdictional Assistant Commissioner or Deputy Commissioner of Central Excise, as the case may be, within a period of thirty days of such change.] [Inserted by Notification No. 05/2006-ST, dated 01.03.2006.](6)Where a registered assessee transfers his business to another person, the transferee shall obtain a fresh certificate of registration.(7)Every registered assessee, who ceases to provide the taxable service for which he is registered, shall surrender his registration certificate immediately [to the Superintendent of Central Excise] [Inserted by Notification No. 05/2006-ST, dated 01.03.2006.].(8)[ On receipt of the certificate under sub-rule (7), the Superintendent of Central Excise shall ensure that the assessee has paid all monies due to the Central Government under the provisions of the Act, and the rules and the notifications issued there under, and thereupon cancel the registration certificate.] [Inserted by Notification No. 05/2006-ST, dated 01.03.2006.]
