Section 4(viii) in Punjab General Sales Tax Rules, 1949
(viii)where the applicant is not a company incorporated under the Indian Companies Act, 1913 or any other law, the names and addresses of the proprietor of the business or the name and addresses of the partners of the firm or the names and addresses of the person having any interest in the business together with the age, father's name and permanent home address of each proprietor, partner or any other person specifying clearly the names of the managing partners; in the case of a Hindu Joint Family business it would be enough to give the particulars of the Karta or the Manager;
