14.   Requirement of registration-

(1)    The following persons engaged in making of taxable supplies in Pakistan (including zero-rated supplies) in the course or furtherance of any taxable activity carried on by them, if not already registered, are required to be registered under this Act, namely:-

(i)     a manufacturer whose annual turnover from taxable supplies made in any period during the last twelve months ending any tax period exceeds two and half million rupees;

(ii)    a retailer whose value of supplies in any period during the last twelve months ending any tax period exceeds five million rupees;

(iii)   an importer; and

(iv)   a wholesaler (including dealer) and distributor:

Provided that buyers or importers of taxable plant and machinery who intend to make taxable supplies in due course and wish to claim any credit or refund of tax paid on the said plant and machinery shall also be required to be registered under this Act.