11. Supply of copies of registration certificate and its exhibition.
(1)Registering Authority shall issue to the dealer a certified copy of the registration certificate and where the dealer has more than one place of business in the State, he shall issue to the dealer two certified copies of the registration certificate for every additional place of business enumerated therein.(2)Every registered dealer shall conspicuously display at each place of his business-(i)the registration certificate or the certified copy thereof; and(ii)at the entrance of each such place a logo supplied by the appropriate registering authority on payment of a sum to be determined by the Commissioner.
