Section 4 in The Jammu and Kashmir Extraction of Resin Act, 1988
4. Disposal of resin.
(1)All resin extracted under section 3 shall be stored at resin depots and thereafter shall be sold by the Government to the Jammu and Kashmir Industries Limited for processing.(2)After processing it by the Jammu and Kashmir Industries Ltd. the resin products, if any surplus, shall be sold by it to the small scale units and medium scale units in the State in such manner as may be provided for, and at such prices as may be fixed by, the Jammu and Kashmir Industries Limited in consultation with the Government.
