Section 18(6) in The Rajasthan Sales Tax Rules, 1995
(6)Where a dealer has more than one place of business, not being merely a godown or warehouse, the registration certificate shall be issued for the principal place of business as declared by the dealer in the application for registration and for each such other place of business, a certified copy of the registration certificate to be known as the Branch certificate of registration, shall be obtained by the dealer on payment of a fee of Rs. twenty five for each copy.
