Section 11(xi) in Tripura Value Added Tax Rules, 2005
(xi)where the applicant is not a company incorporated under the Companies Act, 1956, or under any other law, the name and addresses of the proprietor of the business or the names and addresses of the partners of the firm or the names and addresses of the persons having any interest in the business (as in the case of a Hindu Undivided family business), together with age, father's name and permanent home address of each such proprietor, partner or other persons;
