(1)An application for licence under Section 6 shall be -(a)made by a stockist in Form I to the appropriate Luxury Tax Officer, under whose jurisdiction the stockist stocks his luxuries;(b)signed, in the case of a proprietory business, by the proprietor, or in the case of a Firm by one of 'its' partners, or in the case of a Hindu undivided family, by the Karta or Manager of the family or in the case of a company incorporated under the Indian Companies Act, 1956 (1 of 1956) by a Director, Managing Agent or Principal Officer thereof, or in the case of any other association of persons, by the Principal Officers managing the business; and(c)verified in the manner provided in the said Form I.(2)The application Form referred to in Sub-rule (1) shall be duly filled in.
