Section 5 in The U.P. Sales or Purchase of Motor Spirit, Diesel Oil and Alcohol Taxation Rules, 1977
5. Form, particulars and amendment of the registration certificates. [Section 5 (1)].
(1)A registration certificate, granted by the registering authority shall be in Form 'B', set out in the Schedule, and shall be held subject to the restrictions and conditions, therein set forth, and subject to the provisions of the Act and the rules made thereunder. A copy of these rules shall be given free of charge with every such certificate.(2)Any registration certificate, granted under these rules, may be amended by the registering authority, granting such registration certificate, provided that the amendments shall not be inconsistent with the provisions of the Act or of these rules.
