Section 7(2) in Uttarakhand Value Added Tax Rules, 2005
(2)For obtaining registration, certified copies of the following documents shall be produced before the assessing authority or any other officer authorised by the Commissioner. The originals shall be produced at the time of verification of such documents.(a)For Proof of deposit of Registration Fee(i)Challan or e-challan;(b)For proof of identity of the individuals - any one of the following(i)Passport of the individual(ii)Voter ID Card of the individual(iii)PAN card of the individual(iv)Driving License of the individual. and, passport Size photograph of the individual attested by an Advocate or a Gazetted officer(c)For proof of residential address of the individuals - any one of the following containing the name and residential address of the individual -(i)Passport of the individual(ii)Voter ID Card of the individual(iii)Driving License of the individual(iv)Bank account statement/Pass Book of the individual along with a leaf of cancelled cheque of such account(v)Registered sale deed or lease deed of the house, as the case may be(vi)Latest receipt of property tax of municipal corporation, council/Gram Panchayat, as the case may be, or property tax assessment order(vii)Latest paid telephone bill(viii)Latest paid electricity bill of UPCL(ix)Certificate issued by an officer of revenue department, not below the rank of Tehsildar.(d)For proof of the address of all the business premises of the dealer (other than Department/ Corporation/ Company/ Institution of Central/ State Govt. or Local Bodies) - any one of the following containing name of the business and the address of the premises -(i)Registered sale deed or ownership deed of the business premises or agreement with the builder in the case of owner.(ii)Property Tax assessment order(iii)Proof of tenancy/ sub tenancy like tenancy agreement or rent receipt or lease or license or consent letter etc. supported by documents showing ownership of license holder or person giving consent, in case of tenant/subtenant,(iv)Meter sealing certificate issued by UPCL of the premises.(v)Certificate issued by an officer of revenue department, not below the rank of Teshildar(vi)Certificate issued by SIDCUL or DIC or(vii)Development authority.(viii)Bank account statement/Pass Book of the business along with a leaf of cancelled cheque of such account.(e)For proof of, constitution of the dealer (other than proprietor) -(i)Registered partnership deed in case of the partnership firm.(ii)Document by which HUF was created in case of a HUF.(iii)Memorandum of association and article of association and Bank a/c statement of the business in case of a company.(iv)By-laws of Society, Club or Association in case of society, club or association.(v)Certificate issued by the Head of the department or office incase of Govt. Department or corporation.(vi)Trust deed in case of a trust.(f)For proof of authority in the name of the applicant (other than proprietor)(i)Authority letter given by all other partners of a partnership firm of such partner who is signing the registration application.(ii)Document (containing the name of karta) by which HUF was created in case of a HUF.(iii)Authority letter given by the board of directors to such director or manager/employee of a company who is signing the registration application.(iv)Resolution of appointment of the person as President or Secretary in case of a society, club or association.(v)Authority letter given by the Head of office of a department of State Govt. or Central Govt. or Corporation or Local Body to such officer or employee who is signing the registration application.(vi)Resolution passed by all the trustees in the name of a trustee to authorize him to sign the registration application.(vii)Authority letter given by the incapacitated proprietor of the business to the person who is authorized to sign the registration application.(viii)Copy of deed or relevant document in case of receiver or guardian of a minor or an incapacitated person.(g)For proof of registration under other Acts (if such registration is applicable)(i)Registration Certificate Under The Shop or Commercial Establishment Act(ii)Registration Certificate Under the Mandi Act(iii)Registration Certificate issued by the Registrar under the Firms and Society Act(iv)Registration Certificate Under the Service Tax Act(v)Registration Certificate Under the Industries Act(vi)Registration Certificate Under the Central Excise Act(vii)Registration Certificate Under the Drugs and Cosmetics Act(viii)Registration Certificate issued by Registrar under the Companies Act(ix)Registration Certificate issued by KVIC or KVIB(x)Registration Certificate Under the Trade Marks Act, 1999(xi)Registration Certificate Under Any other Act of a State or The Central Govt.(h)List of documents submitted for registration -(i)Name of document submittedProvided that the assessing authority or any other officer authorised by the Commissioner may require a person who is already registered under the Act to furnish all or any information as per Form I and such dealer whenever so required shall furnish correct, complete and true information:Provided further that the application for registration shall not be accepted if it is not complete and the required annexures and documents are not submitted and such application shall not be considered to be an application made under this rule.
