Section 10 in Jammu and Kashmir Saffron Rules, 2018
10. Issuing case memo and maintenance of records.
(1)Every dealer shall record all purchases in a Stock Register to be maintained in Form-V and the stock position of saffron shall be sent to Registration Authority within 15 days of the purchase.(2)Every sale of saffron shall be made by a bill or cash memo to be maintained by the dealer in the manner as may be prescribed by the Registration Authority.(3)Every sale of saffron either by a dealer or by a firm or stockiest, distributor to a retailer or to a bulk consumer shall be entered in a register in Form-VI and a monthly return of all sales to the consumers shall be intimated to the Registration Authority in Form-VII within 15 days from the closing of the month.
