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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(12) in The Rajasthan Tax on Luxuries (Tobacco and its Products) Rules, 1994

(12)Declaration by a manager, Managing trustee, Director, Secretary or Principle officer:-I..........(state here the capacity) of M/s...........that we are carrying on the business and we state that the statements contained in this application for registration of the said business and this declaration are true to the best of our knowledge and belief.Date...........Place..............#Signature & status_______________________________________________________________________________________________________________*Strike out whichever is not applicable.@ State here firm, company, local authority, corporation, society, club, association of individuals, Hindu undivided family, trust or Government, as the case may be.#To be signed by the tobacconist or any person duly authorised by him.(for office use only)Date on which called...........Place at which called..........officer before whom called...........Signature of receiving officerAcknowledgementReceived an application in Form LTT-I from ............... for registration under section 3 of the Rajasthan Tax on Luxuries (Tobacco and its Products) Act, 1994.Sr. No.........Date on which the applicant is called.........Place at which the applicant is called........Officer before whom the applicant is called ...............Date...........Signature of receiving officerForm LTT-2(See rule 4)Certificate of Registration Under Section 3 of The Rajasthan Tax on Luxuries (Tobacco And Its Products) Act, 1994S. No.......This is to certify that *Shri/*Messers.who/which is carrying on the business known as.............where of.the only/principal place of business in the District of ......... is situated at ....... (House No.) ........... (Name of the building) . (Ward/locality) ........ Road .......... (Town/City) has been registered as a Tobacconist under section 3 of the Rajasthan Tax on Luxuries (Tobacco and its Products) Act, 1994, with effect from.........This tobacconist has additional place/place of business at the address specified below:-............................................................Seal of Registering AuthoritySignature.......Registering AuthorityPlace ...........Dated............(The registering authority shall sign against the last entry at the time of issuing the certificate and against any Subsequent exclusion, addition or other amendment)_______________________________________________________________________________________________________________*State here the name of Karta of Hindu undivided family/firm/company/corporation/society/association of individuals/trust/Government.**Strike out whichever is not applicable.Form LTT-3(See rule 6)Luxury Tax R.C. No.......Return of Tax payable by a Tobacconist under the Rajasthan Tax on Luxuries (Tobacco and its Products) Act, 1994(All figures should be rounded off to the nearest rupee)
Name of the tobacconist ......................
Full address of the tobacconist .............................
Luxury Tax R.C. No. ......................
RST R.C. No. (if held) ..........................
Period from............................................. ........................to...................
Part-IComputation of turnover receipts liable to tax