¹[25. Physical verification of business premises in certain cases. – 

(1) Where the proper officer is satisfied that the physical verification of the place of business  of  a  person  is  required  after  the  grant  of  registration,  he  may  get  such verification of the place of business done and the verification report along with the other documents, including photographs, shall be uploaded in FORM GST REG-30 on the common portal within a period of fifteen working days following the date of such verification.

(2) Where the physical verification of the place of business of a person is required before the grant of registration in the circumstances specified in the proviso to sub-rule (1) of rule 9, the proper officer shall get such verification of the place of business done  and  the  verification  report  along  with  the  other  documents,  including photographs, shall be uploaded in FORM GST REG-30 on the common portal at least five working days prior to the completion of the time period specified in the said proviso.]