Section 31 in The Jammu and Kashmir, Registration of Tourist Trade Act, 1978
31. Certificate and documents to be shown to person on demand.
(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.](2)Any person who refuses on demand to show his certificate or document, or allow it to be read by any of the persons authorised to demand it, shall be liable to punishment with fine not exceeding [Rs. 5,000] [Substituted by Act No. V of 2011, dated 13th April, 2011.].
