Section 6B(4) in The Jammu and Kashmir General Sales Tax Act, 1962
(4)An application for permit referred to in sub-section (1) shall be made to such authority in such manner and within such period as may be prescribed and shall be accompanied by such fee, not exceeding five rupees, as may be prescribed.Explanation. - A separate application with separate fee shall be necessary for the registered dealer and for each travelling salesman or representative dealer.
