Section 17 in Jammu and Kashmir Single Window (Industrial Investments and Business Facilitation) Act, 2018
17. Inspections.
(1)Inspections under the relevant laws or the rules made thereunder by the different Authorities shall be conducted jointly.(2)The Department may conduct inspection based on computerized risk assessment prescribed under the relevant Act or the rules made thereunder. However, the inspection in respect of the complaints may be conducted under the authorization of the Head of the Department.(3)Surprise inspections may be conducted with the specific permission of the concerned Department.
