Section 4 in The Punjab Forward Contracts Tax Rules, 1951
4.
(1)When the appropriate Assessing Authority, after making such enquiry as he may think necessary, is satisfied that the applicant has deposited the registration fee in the appropriate Government treasury and that the application is in order, he shall register the dealer and issue a certificate of registration in Form F.C.II.(2)Any registered dealer may obtain from the appropriate Assessing Authority, on deposit of a fee of one rupee in the appropriate Government treasury, a duplicate copy of any registration certificate, which has been issued to him and which may have been lost, destroyed or defaced.(3)The certificate shall be displayed prominently at the place of business of the registered dealer.(4)Any change in the partnership of the business shall be notified to the appropriate Assessing Authority by the registered dealer within 14 days of the change.(5)The name of every dealer registered under this rule shall be entered in a register in Form F.C. II. in the first instance. At the end of each year the entries contained in this register shall be arranged alphabetically in a register in Form F.C. IV.
