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State of Rajasthan - Section
Section 12A in The Rajasthan Value Added Tax Rules, 2006
12A. [ [Omitted by Notification No. S.O. 31, dated 14.7.2014 (w.e.f. 31.3.2006).]
***.]| 12A. Application for e-Registration.- (1) Notwithstanding anything contained in rule 12 an application for grant of registration certificate under the Act may be submitted by a dealer electronically, in Form VAT-01A completed in all respect along with the scanned copy of Form VAT-01B, through the official web-site of the department to the office of the authority competent to grant registration under sub-section (1) of section 13 of the Act. Form VAT-01B shall be typed on non judicial Stamp paper of ten rupees and shall be attested by a Notary Public. The duly signed photos attested by a Notary Public of proprietor/partners/directors/Karta/Trustees/Members of the governing body/authorized signatory, as the case may be, shall be affixed on it.(2) The time limit for submission of application for e-registration shall be as prescribed in sub-rule (2) of rule 12 of the rules.(3) The dealer who has submitted application under sub-rule (1) shall submit the following documents in hard copy thereof within three working days from the end of the day of submission of application in Form VAT-01A, to the authority competent to grant registration:-(a) Signed copy of Form VAT-01A, generated through web site;(b) Form VAT-01B in original;(c) Declaration of business manager in Form VAT 02;(d) Copy of partnership deed, if any, memorandum and articles of association of a company, deed of trust, registration and memorandum of association of society, certified by the applicant;(e) Copy of resolution passed by Board of Directors, in case of a company and of governing body, in case of other entities, for authorisation of a person to file the application for registration certified by the applicant;(f) Security required to be furnished as per section 15 of the Act in such form as prescribed in rule 77;(g) Copy of Permanent Account Number allotted by the Income Tax Department;(h) Copy of rent deed, or rent receipt; and(i) Copy of the last paid electricity bill.(4) If details regarding permanent account number of business, information regarding bank account with IFSC Code of the Branch, Telephone Number/Mobile Number and E-mail ID are not furnished in the application form for grant of registration certificate in Form VAT-01A, it shall be deemed that application for grant of registration is not complete in all respect. |