Section 21(1) in The Jammu and Kashmir Pharmacy Act, 2011
(1)The government may, by notification in Government Gazette, direct that for the retention of a name on the register alter the 31st day of December of the year following the year in which the name is first entered in the register, there shall be paid annually to the Council such renewal fee as may be prescribed and where such direction has been made, such renewal fee shall be due to be paid before the first day of April of the year to which it relates.
