Section 30 in The Jammu and Kashmir Pharmacy Act, 2011
30. Failure to surrender certificate of registration.
(1)if any person whose name has been removed from the register fails without sufficient cause forth with to surrender his certificate of registration he shall be punishable with fine which may extend to fifty rupees.(2)Cognizance of an offence punishable under this section shall not be taken except upon complaint made of the executive Committee.
