Section 46(3) in Jammu and Kashmir Government Business Rules, 2008
(3)The Governor or as the case may be, the authority so empowered under the relevant rules of the legislature may order the publication of the Bill (together with the statement of objects and reasons and the Notes on Clauses, if any, accompanying it) in the Gazette although no motion has been made for leave to introduce the Bill. In that case it shall not be necessary to move for leave to introduce the Bill and if the Bill is afterwards introduced it shall not be necessary to publish it again.
