Section 4(2) in The Jammu and Kashmir Registration of Contractors Act, 1956
(2)The Head of the Department or any officer authorised by the Government in this behalf may, after taking into consideration the financial position of the applicant, his capacity to undertake work and such other matters as he may deem fit, enter the name of the applicant in the register maintained for the purpose and issue certificate of registration as contractor for the Department under his control for the current financial year in such form and under such conditions and on payment of such fees as may be prescribed.
