Section 58(1A) in Himachal Pradesh Goods and Services Tax Rules, 2017
(1A)[ For the purposes of Chapter XVI of these rules, a transporter who is registered in more than one State or Union Territory having the same Permanent Account Number, he may apply for a unique common enrolment number by submitting the details in FORM GST ENR-02 using any one of his Goods and Services Tax Identification Number, and upon validation of the details furnished, a unique common enrolment number shall be generated and communicated to the said transporter:Provided that where the said transporter has obtained a unique common enrolment number, he shall not be eligible to use any of the Goods and Services Tax Identification Numbers for the purposes of the said Chapter XVI.] [Inserted by Notification No. EXN-F(10)-5/2018, dated 3.7.2018 (w.e.f. 27.6.2017).]
