Section 8(3) in Himachal Pradesh General Sales Tax Act, 1968
(3)If the said authority is satisfied that an application for registration is in order ,he shall, in accordance with such rules and on payment of such fees as may be prescribed, register the applicant and grant him a certificate of registration in the prescribed form which may specify the class or classes of goods for the purposes of sub-clause (ii) of clause (a) of sub-section
