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State of Haryana - Section
Section 30 in The Punjab Passengers and Goods Taxation Rules, 1952
30. Union or insignia under Section 13(2).
- The insignia to the worn by the authorities under Section 13 of the Act shall be a metallic monogram worn on the [left] [Substituted vide Punjab Government Notification No. 2151- E&T-53/1990, dated 13th March, 1953 for the word 'right').] shoulder in the following form :-"Excise And Taxation Department"P.T.T. IApplications for Registration(See rule 3 of the Punjab Passengers and Goods Taxation Rules, 1953)The Assessing Authority________________ DistrictI/We the undersigned, owner, hereby apply under rule ________________ of the Punjab Passengers and Goods Taxation Rules, 1952, for registration under Rule 3 of the said rules.| 1. | Name of the owner | ____________________________ | |
| 2. | Name of the owner's father (in case of other than incorporatedcompanies) | ____________________________ | |
| 3. | Permanent address, home district and Station (in case otherthan incorporated companies) | ____________________________ | |
| 4. | Status (whether individual, a Hindu undivided family, firm,limited company, association of persons etc.) | ____________________________ | |
| 5. | Style of business, if any | ____________________________ | |
| 6. | Number of places of business | ____________________________ | |
| 7. | Location of place(s) of business | ____________________________ | |
| House No. ___ | Mohalla/Road | Village | District |
| (a) Main place | |||
| (b) Other places | |||
| Location of the Garage(s) | |||
| House No. ________________ Mohalla/Road ______________Village/Town _________________ District______________________________________________________________________________________________________________________________________________________ | |||
| 9. | Address to which notices and communication should be despatched |