Section 4 in Haryana Local Area Development Tax Rules, 2001
4. Amendment of registration certificate.
[Section 26]. - (1) Where the importer desires the registration certificates granted to him under these rules to be amended, he submit an application for this purpose to the assessing authority setting out the specific matters in respect of which, he desires such amendment and the reasons, therefor, together with the registration certificate granted to him and such authority may, if satisfied with the reasons given, make such amendment as he thinks necessary, in the registration certificate and the copies thereof, if any, granted to him :Provided that the amendment so made shall not be inconsistent with the provisions of the Act or these rules.(2)The provisions of sub-rules (4), (5), (6) and (7) of rule 3 shall apply in relation to such amended certificate and copies thereof as they apply in relation to the original certificate and copies thereof.
