3. Form of application for registration 4/ss. 7 and 8.
-(a)The application for registration under section 7 or section 8 shall be made to the appropriate Assessing Authority. It shall be in form S.T .I. It shall be signed by the proprietor of the business or in the case of a firm, by a partner or director of the firm, or in the case of a Hindu Joint Family business, by the manager or Karta of the Hindu Joint family or in the case of a company incorporated under the Indian Companies Act, 1913, or under any other law, by the principal officer managing the business or in the case of a Government Department by the head of Department or any other officer/officers duly authorised in writing by him;(b)An application referred to in sub-rule (a) shall be accompanied by a deposit receipt of rupees five in the appropriate Government treasury.
