Section 4(2) in Jammu and Kashmir Kahcharai Act, 1994
(2)The rates prescribed to be levied at the commencement of this Act shall be as set out in Schedule I and shall continue to be levied till they are annulled or altered under sub-section (1):Provided that such rates may be ordered by the Government to be levied with effect from 1st Maghar, 2010.
