[ Any prescribed person who is engaged in(a)the production or manufacture or any process of production or manufacture of any specified goods included in the 60[First Schedule and the Second Schedule] to the Central Excise Tariff Act, 1985 (5 of 1986), or(b)the wholesale purchase or sale (whether on his own account or as a broker or commission agent) or the storage of any specified goods included in the 61[First Schedule and the Second Schedule] to the Central Excise Tariff Act, 1985 (5 of 1986),shall get himself registered with the proper officer in such manner as may be prescribed.]Section 7.
