Section 31(1) in The Jammu and Kashmir, Registration of Tourist Trade Act, 1978
(1)Any person registered under this Act, shall at all times on demand, produce and show his certificate or any other document required under this Act to-(a)the prescribed authority or any officer duly authorised by him in this behalf; and(b)[ any bona fide customer, who demands for the certificate of registration issued under this Act.] [Substituted by Act VI of 1982, Section 17.]
