In the application form referred to in Rule 10, a dealer shall state interalia -(i)the nature of the business in broad but sufficiently clearterms and mention whether he manufactures, processes, imports, wholesells, distributes or retails taxable goods or if he carries out more than one of these functions, he shall state precisely the combination of the functions carried out;(ii)the nature of the business namely whether it relates to importing from outside Tripura but within India or importing from outside of India, manufacturing, wholesale distribution, retail sale, supply of food or drink, transfer of property in taxable goods in execution of works contract, transfer of right to use any taxable goods;(iii)the class or classes of taxable goods that a dealer purchases or intends to purchase for resale by him in Tripura;(iv)the class or classes of goods, that a dealer purchases or intends to purchase for use by him directly in the manufacture of taxable goods, including containers or packing materials, in Tripura for sale by him in Tripura;(v)status of occupancy of the applicant in relation to the place of business namely, whether the place of business is owned, rented, leased or provided free of rent by the owner or lessee;(vi)the application in Form I shall be accompanied by a declaration affixing one copy of passport size photograph of the proprietor or partner or the Karta of a Hindu Undivided family as the case may be duly attested by the witness attesting the signature of the proprietor or the partner or the Karta in the space provided in Form I, and the said declaration shall be duly signed by the person who has signed the application in Form I.(vii)the application in Form I shall be accompanied by a declaration affixing one copy of passport size photograph, of managing director, director or principal of a company, or in case of Govt. of Head of Department or, in the case of any other association of persons, of the President, Secretary, or the Principal Officer of such association, and the said declaration shall be duly signed by the person who has signed the application in Form I.(viii)whether he imports any taxable goods from outside the state but within the territory of India or from outside the territory or from both sources;(ix)whether he purchases any taxable goods from places within Tripura;(x)the language in which he keeps his accounts;(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;(xii)particulars of every business, if any, in Tripura or elsewhere in India outside Tripura in which the proprietor, the partners or other persons, as the case may be, as mentioned in clause (v), has or have any interest;(xiii)particulars of any registration certificate issued by the Registrar of Companies, Shillong or by any other registering authority in India in respect of such business;(xiv)taxable turnover of sales, taxable turnover of purchases of goods or contractual transfer price of goods involved in execution of works contract, for the preceding year, if any and for the current year up to a date not earlier than thirty days from the date of such application;(xv)particulars of the certificate issued by the municipality or other authority if any, in respect of business and the date of issue and last renewal thereof(xvi)particulars of Income Tax Permanent Account Number (PAN) or the evidence that it has been applied for.
