Section 7(4) in Jammu and Kashmir Motor Spirit and Diesel Oil (Taxation of Sales) Act, 2005 (1948 A.D.)
(4)No licence under this Act shall be granted to any person who does not hold a licence of the storage of dangerous petroleum under the Petroleum Act, [1934] [Substituted by Act XVII of 1978, s. 5.] and if any such licence granted under that Act is cancelled, suspended or is not renewed, any licence granted under this Act to the holder thereof shall be deemed to be cancelled, suspended or not renewed, as the case may be.
