Section 16 in The M.P. Vilasita, Manoranjan, Amod Evam Vigyapan Kar Niyam, 2011
16. Grant of registration certificate.
(1)An application for obtaining a registration certificate under sub-section (1) of Section 10 of the Act shall be made in Form XXX.(2)A hotelier having places of business within the jurisdiction of more than one Commercial Tax Officer or any other officer authorised by the Commissioner in this behalf shall make an application for grant of registration certificate separately to each such Commercial Tax Officer or any other officer authorised by the Commissioner in this behalf in respect of each such places of business.(3)(a)On receipt of an application for grant of registration certificate, such Commercial Tax Officer or any other officer authorised by the Commissioner in this behalf shall, if, he is satisfied that the application is in order, and the necessary particulars have been furnished, grant to the hotelier or the proprietor, as the case may be, a registration certificate in Form XXXI.(b)If such Commercial Tax Officer or any other officer authorised by the Commissioner in this behalf finds that the application is not in order or that all necessary particulars have not been furnished he shall direct lo furnish such additional information as may be considered necessary. After considering the additional information such Commercial Tax Officer or any other officer authorised by the Commissioner in this behalf shall grant to the Hotelier or the proprietor, as the case may be, a registration certificate in Form XXXI.
