Section 3(2) in The Jammu and Kashmir Saffron Act, 2007
(2)On issuance of the notification under sub-section (1), no land within the area so notified shall be used for any purpose other than growing of saffron lullis:Provided that an area not exceeding two Kanals of land may be used for construction of residential house by owner with the previous permission of the Agriculture Minister.
