Section 39 in The Jammu and Kashmir, Registration of Tourist Trade Act, 1978
39. Notification of changes.
(1)Whenever a business for which certificate of registration is held by a person devolves by inheritance or otherwise upon any other person or undergoes a change in respect of any particular entered in the register under this Act, such person shall, within sixty days of the date of such devolution or change, notify in writing the fact to the prescribed authority.(2)The prescribed authority shall make necessary changes in the register maintained for the purpose and in the certificate of registration.(3)Notwithstanding anything contained in sub-section (2) the prescribed authority may remove from the register the name of the person in whose favour the certificate was issued and cancel the certificate of registration if the successor is not qualified to be registered under this Act.
