Section 18 in The Jammu and Kashmir, Registration of Tourist Trade Act, 1978
18. [ Registration. [Section 18 substituted by Act VI of 1982, Section 13.]
(1)No person shall carry on the business of travel agent, excursion agent or guide in a tourist area unless he is registered in accordance with the provisions of this Act.(2)Subject to the provisions of clause (d-1) of section 2, every person intending to act as a travel agent, excursion agent or guide in a tourist area shall, before he commences to act as such, apply for registration to the prescribed authority, in the prescribed manner.(3)Notwithstanding anything contained in sub-section (2) any person acting as a travel agent, excursion agent or guide in a tourist area on the date a notification under clause (n) of section 2 is issued, shall apply for registration within three months from the aforesaid date :Provided that where, before the commencement of the Jammu and Kashmir Registration of Tourist Trade (Amendment) Act, 1982 any person as aforesaid could not apply for registration within the time specified above he shall so apply for registration within six months after such commencement.(4)Every application made under this section shall be disposed of within a period of three months from the date of receipt of the application failing which the application shall be deemed to have been accepted for registration.]
