Section 11 in The Maharashtra Tax on Luxuries Act, 1987
11. Certificate of registration to continue in certain circumstances.
- Where a registered hotelier.(a)effects change in the name of his business, or(b)is a firm, and there is a change in the constitution of the firm without dissolution thereof, or(c)is a trustee of a trust, and there is change in the trustees thereof, or(d)is a guardian of a ward, and there is change in the guardian, then merely by reason of any of the circumstances aforesaid, it shall not be necessary for the hotelier, or the firm with the changed constitution, or the new trustees, or new guardian, to apply for a fresh certificate or registration and on information being furnished in the manner required by section 10, the certificate of registration shall be amended.
