Section 3 in The Rajasthan Tax on Entry of Goods Into Local Areas Rules, 1999
3. [ Application for Registration. [Substituted by Notification No. S.O. 53, dated 14.7.2014 (w.e.f. 26.3.1999).]
(1)An Application for registration under Section 11 shall be submitted in Form VAT-01 appended to the Rajasthan Value Added Tax Rules, 2006, in the manner provided therein, to the authority competent to grant registration.(2)The authority competent to grant registration, after satisfying himself that the application for registration is complete in all respects, shall issue the certificate for registration in Form ETLA-2 in the manner as provided under the Rajasthan Value Added Tax Rules, 2006.(3)The provisions relating to verification of facts mentioned in the application for registration, amendment, cancellation, issue of duplicate certificate of registration, as prescribed under the Rajasthan Value Added Tax Rules, 2006 shall apply mutatis mutandis.]
