Section 10(2) in The Jammu and Kashmir Registration of Contractors Act, 1956
(2)In particular and without prejudice to the generality of the foregoing provisions, such rules may-(a)prescribe the form of application for registration as contractor,(b)prescribe form of register to be kept for certificate of registration and renewal of such certificate and the conditions subject to which certificate of registration may be issued or renewal of such certificate may be ordered.(c)specify the scale of fee payable by different classes of contractors for obtaining certificate of registration and for renewal of such certificate,(d)specify the scale of fee payable for form of tender according to estimated value of the works to be undertaken.(e)prescribe qualifications for the eligibility of a contractor for registration,(f)prescribe conditions for the removal of a contractor from the Register under section 5.
