Section 3 in The Jammu and Kashmir, Registration of Tourist Trade Act, 1978
3. Registration.
(1)Every person intending to carry on business of a dealer under this Act shall, before he commences such business, apply for registration to the prescribed authority in the prescribed manner.(2)Notwithstanding anything contained in sub-section (1) any person already carrying on business of selling any notified article in a tourist area on the date such article is notified under clause (j) of section 2 shall apply for registration under this Act 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 registration within the time specified above, he shall so apply for registration within six months after such commencement:Provided further that where any person as aforesaid has applied for registration within the period of three months from the date of issue of the first notification under clause (j) of section 2 and certificate of registration has been issued to him, such certificate of registration shall continue to be valid notwithstanding the rescission of the said notification but subject to other provisions of section 6 of this Act.] [Proviso inserted by Act VI of 1982, Section 3.](3)Every application made under sub-section (1) shall be disposed of within a period of three months from the date of receipt of the application failing which the application shall be deemed to have been accepted for registration.
