Section 3 in The Jammu and Kashmir Saffron Act, 2007
3. Notification of Saffron Belts.
(1)The Government may, by notification in the Government Gazette, notify the Saffron Belts in Districts of Pulwama and Doda and potential saffron growing belts in other districts of the State.(2)On issuance of the notification under sub-section (1), no land within the area so notified shall be used for any purpose other than growing of saffron lullis:Provided that an area not exceeding two Kanals of land may be used for construction of residential house by owner with the previous permission of the Agriculture Minister.(3)The Government shall undertake directly or through universities or other agencies studies of the problems of saffron in areas notified under sub-section (1) or sub-section (2).
