(2)Such an application shall be presented by a dealer within seven days from the date of his becoming liable for payment of tax under the Act and shall be -(a)signed, as the applicant, by the proprietor of the business; or in the case of a firm, by the partner authorised to act on behalf of the firm; or in the case of the business of an undivided Hindu family, by the Karta of the family; or in the case of a company incorporated under the Companies Act, 1956 (1 of 1956) or a Corporation constituted under any law, by the managing director or the principal executive officer thereof; or in the case of a society, club or association of persons or a department of Government or local authority, by the principal executive officer, or officer-in-charge thereof, and(b)verified in the manner specified in the said Form.Provided that a dealer, in whose respect a valid Taxpayer Identification Number has been granted under the earlier law shall be allowed to continue with the same Taxpayer Identification Number.Provided further that for this purpose the Circle Incharge may require the dealer to furnish such information as may be deemed fit.
