Section 22 in Arunachal Pradesh Goods Tax Act, 2005
22. Amendment of registration.
(1)A registered dealer shall inform the Commissioner in the prescribed manner within one month, if he:(a)sells or otherwise disposes of his business or any part of his business or any place of business, or effects or comes to know of any other change in the ownership of the business;(b)discontinues his business or changes his place of business or warehouse, or opens a new place of business, or closes the business for a period of more than one month;(c)changes the name, style, constitution or nature of his business; or (d) enters into partnership or other association in regard to his business or adds, deletes or changes the particulars of the persons having interest in business; and if any such registered dealer dies, his legal representative shall in like manner inform the said authority.(2)The Commissioner may, after considering any information furnished under this Act or otherwise received and after making such inquiry as he may deem fit, amend from time to time any registration.(3)An amendment of the registration made under sub- section (1) shall take effect from the date of contingency which necessitates the amendment whether or not information in that behalf is furnished within the time prescribed under sub-section (1).(4)Any amendment of a registration under this section shall be without prejudice to any liability for tax or penalty imposable or for any prosecution for an offence under this Act.(5)For the removal of doubts it is hereby declared that where a registered dealer:(a)effects a change to the nature of the goods ordinarily sold;(b)is affirm and there is a change in the constitution of the firm without dissolution thereof: or(c)is a trustee of a trust and there is a change in the trustees thereof: or(d)is a Hindu undivided family and the business of such family is converted into a partnership business with all or any of the family members as partners thereof: or(e)is a firm or a company or a trust or other organization, and a change occurs in the management of the organization, then merely by reason of the circumstances aforesaid,it shall not be necessary for the registered dealer to seek an amendment to the registration.
