Section 7(2) in Jammu and Kashmir Motor Spirit and Diesel Oil (Taxation of Sales) Act, 2005 (1948 A.D.)
(2)Every such licence shall be valid without renewal only up to end of [March] [Substitutedby Act XII of 1960 for 'Chet'.] following the date on which it is granted, but may be renewed annually [on payment of rupees fifty.] [Inserted by Act XII of 1960]
