Section 6(1) in The Orissa State Tax on Professions, Trades, Callings and Employment Rules, 2000
(1)Where the holder of a certificate of registration granted under Rule 4 desires the certificate to be amended, he shall submit an application in Form I for the said purpose to the Assessing Authority, setting out the particulars in respect of which he desires such amendment and reasons therefor together with the certificate of registration, and there upon the Assessing Authority may, if he is satisfied with the reason given, make such amendments as he thinks necessary in the certificate of registration.
