Section 22(3) in The M.P. Vanijyik Kar Adhiniyam, 1994
(3)Every dealer required by sub-section (1) or sub-section (2) or sub-section (1) of Section 49 to be registered shall make an application in the prescribed form and manner giving correct and complete particulars therein. Such application shall be accompanied by an affidavit in support of the particulars given in the application as also a satisfactory proof of payment of a registration fee of five hundred rupees in that behalf in the prescribed manner to the Commissioner :Provided that no such fee shall be payable where such application is made by a person holding a provisional registration certificate under Section 24.
