Section 12(2) in The Rajasthan Value Added Tax Rules, 2006
(2)For grant of registration certificate under the Act, the dealer shall apply in Form VAT-01 electronically through the official website of the department in the manner as provided therein. The dealer shall generate the acknowledgement through the official website of the department, attest it by affixing his signature on it, and submit the duly signed acknowledgement to the authority competent to grant registration along with the following documents, namely:-(i)affidavit in Form VAT-01B;(ii)declaration of business manager in Form VAT-02;(iii)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;(iv)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;(v)security required to be furnished as per section 15 of the Act in such form as prescribed in Rule 77:(vi)signed photo, duly attested by a gazetted officer or notary public, of:-(a)proprietor, in case of Proprietorship concern;(b)every Partner, in case of Partnership firm;(c)Managing Director Director or authorized signatory, in case of a Company;(d)karta, in case of Hindu Undivided Family; or(e)authorized signatory, in all other cases;(vii ) copy of permanent account number allotted by the Income Tax Department;(viii)copy of rent deed or rent receipt or electricity bill or telephone bill or water bill or own property documents, in support of address proof; and(ix)duly cancelled blank cheque.
