Section 13(1) in The M.P. Vanijyik Kar Niyam, 1995
(1)Where any registered dealer on the occurrence of any event referred to in Section 48 or in pursuance of any other provision of the Act makes an application for amendment of his registration certificate or makes an application for specification of any goods in his registration certificate by way of raw material or incidental goods or deletion of any of such goods therefrom, the Registering Authority if it is satisfied after making such enquiry as it may think necessary, that the information furnished by the applicant is correct, shall amend the registration certificate of the applicant within the period specified in clause (a) of sub-section (8) of Section 22.
