Section 9(2) in The Jammu and Kashmir, Registration of Tourist Trade Act, 1978
(2)Notwithstanding anything contained in sub-section (1) any person already operating a hotel in a tourist area on the date the notification under [clause (n)] [Substituted by Act XIII of 1979, Section 2.] of section 2 is issued, shall apply for registration within three months form the aforesaid date :[Provided that where, before the commencement of the Jammu and Kashmir Registration of Tourist Trade (Amendment) Act, 1982, any person as aforesaid could not apply for registration within the time specified above, he shall so apply for registration within six months after such commencement.] [Proviso inserted by Act VI of 1982, Section 7.]
