Section 3(1) in Jammu and Kashmir Saffron Rules, 2018
(1)Every person carrying out trade in saffron shall apply to the Registering Authority in Form-I duly signed and verified by the applicant in case of an individual, or by the managing partner in case of partnership firm or by any person duly authorized on that behalf by the Board of Directors in case of a Company or in any other case by the person in charge or responsible for the conduct of the business.
