(1)(a)An application for obtaining a certificate of registration under sub-section (1) of Section 8 shall be made in Form I.(b)[ where an employer has more than one place of work within the State of Madhya Pradesh, he shall make a single application in respect of all such places, declaring therein one of such places as the principal place of work and others as additional places of work for the purpose of these rules and submit such application to the Profession Tax Assessing Authority in whose jurisdiction the said principal place of work is situated] [Substituted by Notification No. A-5-16-95-ST-V (12), dated 27-3-1996.],(2)(a)An application for obtaining a certificate of registration under sub-section (2) of Section 8 shall be made in Form 3.(b)Where a person has more than one place of work within the State of Madhya Pradesh, he shall make a single application in respect of all such places, declaring therein one of such places as the principal place of work and others as additional places of work for the purpose of these rules and submit such application to the Profession Tax Assessing Authority in whose jurisdiction the said principal place of work is situated.(3)(a)On receipt of an application for registration, the Profession Tax Assessing Authority shall, if it is satisfied that the application is in order and the necessary particulars have been furnished, grant a certificate of registration in Form 2 in respect of application filed under sub-rule (1) and in Form 4 in respect of application filed under sub-rule (2).(b)If the Profession Tax Assessing Authority finds that the application is not in order or that all necessary particulars have not been furnished it shall direct the applicant to furnish such additional information as may be considered necessary. Alter considering the additional information, the Profession Tax Assessing Authority shall grant a certificate of registration in Form 2 or 4 as the case may be.(4)[ The Profession Tax Assessing Authority shall grant the provisional certificate of registration under sub-section (3-A) of Section 8 in Form 2 or Form 4, as the case may be, after stamping thereon in red ink the word "PROVISIONAL" and the permanent certificate of registration in Form 2 or Form 4, as the case may be.] [Inserted by M.P. Notification No. A-3-43-2001-ST-V (24), dated 10-12-2004.]
