Section 46 in The Jammu and Kashmir, Registration of Tourist Trade Act, 1978
46. Powers of the Government to apply the Act to other persons.
- The Government may by notification in the Government Gazette direct that all or any of the provisions of this Act or the rules made thereunder shall with such exception, adaptations or modification as may be considered necessary apply to persons doing the business in a tourist area or letting or playing for hire boats, automobile vehicles, tongas, dandies, ponies or to such other persons as may specified in the notification.
