Section 6(1) in The Jammu and Kashmir Handicrafts (Quality Control) Act, 1978
(1)Every manufacturer of, and dealer in, a notified handicraft shall, within a period of three months from the date of commencement of this Act, apply to the competent authority for registration as a manufacturer or dealer, as the case may be. The application shall be made in such form and shall be accompanied by such fee as may be prescribed :Provided that the competent authority may, for reasons to be recorded in writing, extend the period for such registration up to six months.
