(3)(a)An application for grant of licence under Section 18 shall be made by a registered dealer in Form 1 so as to reach the licensing authority not later than 30 days after the commencement of the year for which licence is applied for or the commencement of the business in that year after the date of his registration, as the case may be;(b)Every such application shall be-(i)signed by the proprietor of the business or in the case of a firm or a partnership, by a partner or director of the firm or in the case of Hindu undivided family business by the manager or karta of the Hindu undivided family or in the case of a company incorporated or deemed to be incorporated under the Companies Act, 1956 (No. 1. of 1956), or any other law for the time being in force by the principal officer managing the business or in the case of society, club or association, by the president or secretary responsible for the management of such society, club or association and in the case of a registered dealer who resides outside that State but who has a place of business in the State, by his manager or agent; and(ii)verified in the manner provided in the said form :Provided that a registered dealer carrying on business on the date of commencement of the Act may apply for a licence within sixty days from the date of publication of these rules in the Madhya Pradesh Gazette :[Provided also that the registered dealer covered under clause (d) of sub-rule (2) on the date of coming into force of the said clause, may apply for a license within sixty days from the date of publication of these rules in Madhya Pradesh Gazette.] [Inserted by Notification No. A-5-6-2000-ST-V(64) dated 23-7-2001.]
