Section 17(7) in Uttar Pradesh Value Added Tax Act, 2008
(7)Where the registering authority is satisfied that -(a)the application for issue of registration certificate is in order;(b)the information furnished is correct and complete; and(c)any requisite fee has been deposited and security where needed is furnished, the registering authority may, after making such inquiry as it may deem necessary, cause the dealer to be registered and issue registration certificate in the prescribed form and prescribed time.
