Section 6(6) in Gujarat Value Added Tax Rules, 2006
(6)Where a dealer having more than one place of business within the jurisdiction of different registering authorities and has been granted a single certificate of registration, the registering authority of chief place of business shall issue to such dealer additional copy of the certificate of the registration free of charge, for each additional place of business specified in the application for registration and a copy of such certificate shall be forwarded to each Commercial Tax Officer within whose jurisdiction such additional place of business is situated.
