Section 107 in The Constitution of Jammu and Kashmir
107. Seal.
(1)The High Court shall have and use as occasion may require a seal bearing a device and impression of the State emblem with an exergue or label surrounding the same with the inscription :"The seal of the High Court of Jammu and Kashmir".(2)The seal shall be delivered to and kept in the custody of the Registrar or, such other officer of the Court as the Chief Justice may designate in this behalf.
