Section 7(1) in Uttarakhand Value Added Tax Rules, 2005
(1)Every dealer who is required to be registered under Section 15 or Section16 of the Act shall submit an application for registration under sub-section (2) of Section 17 of the Act to the assessing authority or any other officer authorised by the Commissioner in Form I. The application for registration shall be submitted electronically on departmental website. The dealer submitting the application for registration shall be duly introduced by an existing registered dealer of three years standing an Advocate or by a Chartered Accountant or Cost Accountant. The application shall be accompanied by copies of passport Size photographs of the proprietor or each adult partner of the firm or of each adult co-partner of the Hindu Undivided Family, as the case may be, duly attested by an Advocate or a Gazetted officer along with PAN of business issued by the Income Tax Department, and shall be under the Signature of -(a)the proprietor or any person authorized to act on his behalf in case of proprietorship business.(b)a partner duly authorized by all other partners in case of partnership firm.(c)the karta in case of Hindu Undivided Family.(d)the Managing Director or Director or a person authorized by the Board of Directors in case of a limited company.(e)the President or Secretary in the case of Society, Club or Association of persons.(f)the Head of the officer or any other person authorized by him in case of a department of a State Government or the Central Government or a Corporation or a local body.(g)Trustee in case of a trust.(h)The receiver or guardian of a minor or an incapacitated person where business is in the name of the minor incapacitated person.(i)in any other case person duly authorized by the dealer or any other person authorized by a competent authority.
