(1) The Central Government shall, by general order, direct qualified persons who are required to be registered under this Act,-
(a) to furnish at such place and time, in such manner and to such authority or person as may be specified therein, such particulars about themselves as the order may require; and
(b) to make at such place, in such manner and to such authority or person as may be specified in the order, an application to be registered under this Act.