Section 9(5) in Uttarakhand Value Added Tax Rules, 2005
(5)The [Assessing Authority or any other officer authorised by the Commissioner] [Substituted for 'The Words Assessing Authority' vide Notification No. 557 /2010/ 181 (120) / XXVII(8) /2008, dated 31-12-2010.] shall furnish to the dealer, free of cost, an attested copy of the registration certificate for every additional place of business specified therein.
