Section 6 in The Jammu and Kashmir Handicrafts (Quality Control) Act, 1978
6. Registration of manufacturers and dealers.
(1)Every manufacturer of, and dealer in, a notified handicraft shall, within a period of three months from the date of commencement of this Act, apply to the competent authority for registration as a manufacturer or dealer, as the case may be. The application shall be made in such form and shall be accompanied by such fee as may be prescribed :Provided that the competent authority may, for reasons to be recorded in writing, extend the period for such registration up to six months.(2)Every person who commence manufacturing of or dealing in any notified handicraft after the commencement of this Act, shall get himself registered as manufacturer or dealer, as the case may be, within six months of commencing his business in the same manner as is provided in sub-section (1).(3)The registration once made shall be renewable after every five years from the date of registration on payment of such fee, as may be prescribed.(4)Notwithstanding anything contained in sub-section (1) and (2), a manufacturer of, and a dealer in, a handicraft shall not be required to get himself registered, if he stands already registered for such a handicraft under any other law for the time being in force :Provided that the requirements in respect of such registration as laid down by, or under this Act, shall be complied with by such manufacturer or dealer as if he is registered under this Act.
