(2)(a)On receipt of the application under sub-rule (1), the Registering Authority shall within a period not exceeding seven days require the applicant to furnish evidence in support of the particulars given in the application. If on the basis of the evidence furnished, the Registering Authority is satisfied that the applicant is eligible for holding a certificate of recognition, it shall after recording reasons, grant the applicant a certificate of recognition in Form 3-C not later than fifteen days of the date of receipt of the application.(b)If the Registering Authority is satisfied that the registered dealer is not eligible to hold the certificate of recognition, it shall, after giving the applicant a reasonable opportunity of being heard, take appropriate decision. If the application is rejected, the Register Authority shall send an intimation thereof to him within fifteen days from the date of order of rejection.(c)The certificate of recognition granted under clause (a) shall be valid from-(i)the date of notification under sub-section (1) of Section 10-A or the date of registration, whichever is after, if the application is made within thirty days from the publication of this notification;(ii)the date of application, if the application is made after thirty days from the publication of this notification.
