Section 9 in The Jammu and Kashmir Passengers Taxation Act, 1963
9. Grant of registration certificate.
(1)A registration certificate shall be granted in the prescribed manner to any owner applying therefor to the prescribed authority on payment of a [fee of Twenty-five rupees] [Substituted by Act XX of 1978].(2)[ Every such registration certificate shall be valid till it is cancelled or suspended.] [Substituted by Act XX of 1978](3)No registration certificate shall be granted to any person who has not registered his motor vehicle under the [Motor Vehicles Act, Svt. 1998] [Non Motor Vehicles Act, 1988 (Central Act 59 of 1988).] and if any such registration under that Act is suspended or cancelled, any registration certificate granted under this Act shall be deemed to be suspended or cancelled.as the case may be.(4)[ Omitted.] [Sub-section (4) of section 9 omitted by Act XIX of 1981, Section 22](5)If any owner, who has been granted a certificate of registration under sub-section (1) transfers, discontinues or closes his business, he shall inform the prescribed authority within thirty days of his doing so, and the said authority shall cancel the registration certificate from the date of transfer, discontinuance or closing down of the business.[(5-a) Notwithstanding anything contained in sub-section (5), if the Assessing Authority is satisfied that any owner who has been granted certificate of registration under sub-section (i) has discontinued his business he may for reasons to be recorded, cancel the certificate of registration after giving the owner a reasonable opportunity of being heard.] [Sub-section 5-a inserted by Act XIX of 1981, Section 22.](6)(i)On the death of an owner any person claiming to be the legal representative of the deceased shall in form the [Assessing authority] [Substituted by Act No. XIX of 1981, Section 22.] of this fact with in a period of thirty days.(ii)The of [Assessing authority] [Substituted by Act No. XIX of 1981, Section 22.] shall thereupon after due enquiry transfer the certificate in the name of the person legally entitled to it.(7)When any owner transfers any motor vehicle, the transferee shall be liable to pay tax and penalty, if any, remaining unpaid by the transferee up to the date of transfer as if he was the registered owner, and the transferee shall not ply the said motor vehicle without getting himself registered or getting his registration certificate amended, if he is already registered
