Section 3(3) in Jammu and Kashmir Saffron Rules, 2018
(3)The applicant shall also furnish an undertaking to the Registration Authority that-(a)he shall comply with the provisions of Jammu and Kashmir Saffron Act, 2007 and the provisions of these rules ;(b)he shall allow and facilitate the Registration Authority or any other officer authorized in this behalf to inspect his shop, premises or other such place/places used by him for the purpose of his trade ;(c)he shall allow or facilitate the Registration Authority or any other officer authorized in this behalf to inspect his stocks, books relating to trade and other documents and evidence kept or maintained by him for the purpose of his trade ; and(d)he shall report to the Registration Authority any change in address of the premises where he carries his trade.
