Section 9(1) in The Rajasthan Tax on Luxuries (Tobacco and its Products) Rules, 1994
(1)* I........... carrying on the proprietor business known as ........or @ I........... (name) the......... (state here capacity such as Partner, Manager, Managing Trustee, Director, Secretary, Principal officer) of........ (state here the same of the firm, company, local authority, corporation, society, club, association of individuals, Hindu undivided family or trust) carrying on the business known as............ whereof the* only/* principal place of business within the jurisdiction of the Assistant-Commissioner/Commercial Taxes officer circle ........ in the district of........ is situated at House No........................ Locality Road .. City . hereby apply for registering me/the said firm/company/local authority/corporation/society/club/association of individuals/Hindu undivided family/trust/Government., under section 3 of the Rajasthan Tax on Luxuries (Tobacco and its Products) Act, 1994.
