Section 7(5) in Jammu and Kashmir Motor Spirit and Diesel Oil (Taxation of Sales) Act, 2005 (1948 A.D.)
(5)If an application for the renewal of a licence under this Act is made without such time before its expiry as may be prescribed by Government, the holder of the licence shall be deemed to be in possession of a valid licence until the licence is renewed or until he is informed that the renewal of the licence has been refused :[Provided that the holder of a licence has paid into the Government Treasury in full the amount of tax collected by him on the sales effected before the expiry of the date of licence.] [Proviso added by Act XII of 1960.]
