Section 7 in Jammu and Kashmir Saffron Rules, 2018
7. Regulation of stocking of saffron.
(1)The Registration Authority shall, by an order specify the quantity of saffron which a dealer can at any one point of time possess in his stocks or dispose of. If any dealer is found to possess or dispose of stocks in excess of the quantity specified under this rule, in addition to penalty to which the dealer is liable under the provisions of the Act, the Enforcement Inspector shall require such dealer through a notice in Form-IX not to distribute or sell the said stocks for the period specified in the notice.(2)The Enforcement Inspector may seize the saffron stocks which are held by a dealer or which are sold or distributed by a dealer in excess of the quantities specified in sub-rule (1). In the event of such seizure, the Enforcement Inspector shall issue a receipt to the dealer in Form-X.
