- In the application referred to in rule 3(a), a dealer shall also specify :-(i)the name and style of the business together with its location and branches, if any;(ii)the nature of his business (e.g. whether agriculture, horticulture, mining, manufacturing, whole sale distribution, retail distribution, contracting or catering or any combination of these);(iii)what class or classes of goods he ordinarily purchases -(a)for use in the manufacture of goods for sale;(b)for containers or other packing materials;(iv)what class or classes of goods he manufactures for sale;(v)whether he imports any goods direct from outside the State;(vi)the gross turnover of the business for the preceding year;(vii)the script in which he keeps his accounts;(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;(ix)particulars of every other business, if any, in Punjab or elsewhere in India outside Punjab, in which the proprietor, the partners or other person or persons as the case may be, mentioned in clause (viii) has or have any interest;(x)particulars of the registration certificate issued by the Registrar of Joint Stock Companies, Punjab or by any other registering authority in India in respect of the business;(xi)whether the dealer is a member of any Chamber of Commerce, Trade Association or Beopar Mandal;(xii)whether the applicant is the owner of the business premises or is a tenant, if tenant, copy of rent [deed, if any, to be enclosed] [Substituted by G.S.R. 13/P.A.46/48/S.27/Amd(64)/92 dated 12.2.1992, w.e.f. 1.7.1991.];(xiii)constitution of the concern, if partnership concern, (copy of the partnership) [deed, if any, to be enclosed] [Substituted by G.S.R. 13/P.A.46/48/S.27/Amd(64)/92 dated 12.2.19922, w.e.f. 1.7.1991.];(xiv)telephone number of the applicant(s); and(xv)[ Omitted] [Omitted by G.S.R.13/P.A.46/48/S.27/Amd(64)/92 dated 12.2.1992 w.e.f. 1.7.1991.].[Note] [The words 'The applicant shall affix passport size photograph of the proprietor or managing partner(s) or Managing Director or General Attorney duly attested by a gazetted officer of the Government of Punjab or by a Magistrate on the application and shall enclose two spare copies thereof with the application The condition of affixation of photograph shall not be applicable in the case of female applicants' in Note omitted by GSR. 13/P.A.46/48/S.27/Amd (64)/92 dated 12.2.1992 w.e.f. 1.7.1991.] Omitted
