Section 15(11) in The Jammu and Kashmir General Sales Tax Act, 1962
(11)[ If the goods seized under sub-section (4) or sub-section (9) are not claimed within a period of [90] [Added by Act XVIII of 1988, Section 10.] days from the date of seizure or in case of perishable goods in a lesser period as determined by the authority making the seizure, such goods shall be sold by auction in the prescribed manner and the sale proceeds thereof as reduced by the amount of penalty and security payable under this Act besides other expenses, incurred on unloading, handling and auctioning, shall be deposited in the treasury under appropriate head of account. This amount shall be refundable to the owner of such goods on an application made in prescribed form and in prescribed manner within a period not exceeding [90] [Substituted by Act IV of 2005, Section 7. w.e.f. 8-11-2004.] days from the date of auction. In case no claim of ownership is made within the said period, the amount shall be forfeited to the Government. No interest shall accrue on such amount:][Provided that if the goods seized under sub-section (4) or sub-section (9) are handed over to a transport agency on supperdnama, the officer incharge referred to in this section shall transfer the goods with relevant documents for disposal to the appropriate authority having jurisdiction over the area, or any other officer authorized in this behalf by the Commissioner, who shall take cognizance of the cases referred to him and finalize them in accordance with the provisions of the Act as soon as he receives documents of seizure from the officer incharge of the area notified under this section.] [Inserted by Act III of 2000, Section 7.][15B. Forwarding agency, etc. to obtain certificate of registration and submit returns. - (1) For carrying out the purposes of section 15-A, every transport agency, clearing or forwarding agency, having a place of business in the State and importing or clearing or forwarding goods on behalf of a dealer, shall be required to obtained a certificate of registration in the prescribed manner from the Deputy Sales Tax Commissioner of the Area in which it has a place of business on payment of a fee of two hundred rupees and on furnishing of security not exceeding five thousand rupees in the manner as may be prescribed.
