Section 18(3) in The Jammu and Kashmir, Registration of Tourist Trade Act, 1978
(3)Notwithstanding anything contained in sub-section (2) any person acting as a travel agent, excursion agent or guide in a tourist area on the date a notification under clause (n) of section 2 is issued, shall apply for registration within three months from the aforesaid date :Provided that where, before the commencement of the Jammu and Kashmir Registration of Tourist Trade (Amendment) Act, 1982 any person as aforesaid could not apply for registration within the time specified above he shall so apply for registration within six months after such commencement.
