Section 4(4) in The Jammu and Kashmir General Sales Tax Act, 1962
(4)A dealer in relation to whom sub-section (3) applies and who has become liable to pay tax under this Act shall continue to be so liable until the expiry of three consecutive years during each of which his gross turnover has failed to exceed the amount so fixed and such further period after the date of such expiry as may be prescribed and on the expiry of this later period his liability to pay tax shall cease.
