(4)An application for registration shall be made, signed and verified in the case of a business owned by,-(a)an individual, by the proprietor or by a person having due authority to act on behalf of such proprietor;(b)a firm, by partner thereof;(c)a Hindu Undivided Family, by the Karta or an adult male member thereof;(d)a body corporate (including a company, co-operative society or a corporation or local authority) by a director, manager, secretary or principal officer thereof or by a person duly authorised to act on its behalf;(e)an association of individuals to which clause (b), (c), or (d) does not apply, by the principal officer, or the person managing the business;(f)the Government, by a person duly authorised to act on its behalf.
