Section 9(3) in Jammu and Kashmir Single Window (Industrial Investments and Business Facilitation) Act, 2018
(3)Non-refundable processing fees of the Common Application Form shall be prescribed based on the quantum of investment. These charges may be revised by the Government from time to time. The charges so collected shall be accrued in an account, to be maintained and operated by the Investment Promotion and Facilitation Centre and shall be used for meeting all such expenses as are required to implement the Act.
