Section 12 in The Rajasthan Value Added Tax Act, 2003
12. Voluntary registration.
(1)(a)Any person intending to commence or having commenced a business may, notwithstanding that he is not liable to get registration under section 11, apply to the authority competent to grant registration in the prescribed form for registration.(2)The authority competent to grant registration, after making such enquiry as it may consider necessary, may grant a certificate of registration in the prescribed manner from the date of application or as the case may be from the date of commencement of business and provisions of section 11 shall mutatis mutandis apply.
