Section 9 in The Jammu and Kashmir Fruit Nurseries (Licensing) Act, 1987
9. Return of licence.
- On the expiry of the period of validity specified in the licence or on receipt of an order suspending or cancelling a licence, the licensee shall return the licence to the competent authority :Provided that such authority may, after such expiration, suspension or cancellation, as the case may be, give such reasonable time as it deems fit, to the owner to enable him to wind up his fruit nursery.
