Section 4(2) in Assam Industries (Sales Tax Concessions) Act, 1986
(2)If the authority to whom an application is made under sub-section (I) is satisfied that the application is in conformity with the provisions of the Act and the rules made thereunder it shall grant to the applicant a certificate of authorisation in the prescribed form which shall specify the class or classes of goods for purposes of sub-section (I) of section 3 and the period for which it shall remain valid.
