Section 3 in Jammu and Kashmir Saffron Rules, 2018
3. Grant or refusal of Certification of Registration.
(1)Every person carrying out trade in saffron shall apply to the Registering Authority in Form-I duly signed and verified by the applicant in case of an individual, or by the managing partner in case of partnership firm or by any person duly authorized on that behalf by the Board of Directors in case of a Company or in any other case by the person in charge or responsible for the conduct of the business.(2)The application form shall be accompanied by a fee of rupees one thousand in case of a retailer dealer and rupees two thousand in case of a wholesale dealer in the shape of a demand draft or a bank draft in favour of the Registration Authority.(3)The applicant shall also furnish an undertaking to the Registration Authority that-(a)he shall comply with the provisions of Jammu and Kashmir Saffron Act, 2007 and the provisions of these rules ;(b)he shall allow and facilitate the Registration Authority or any other officer authorized in this behalf to inspect his shop, premises or other such place/places used by him for the purpose of his trade ;(c)he shall allow or facilitate the Registration Authority or any other officer authorized in this behalf to inspect his stocks, books relating to trade and other documents and evidence kept or maintained by him for the purpose of his trade ; and(d)he shall report to the Registration Authority any change in address of the premises where he carries his trade.(4)The Registration Authority may, after satisfying itself that the application submitted under sub-rule (1) is complete in all respects and the applicant satisfies all requirement for issuance of a certificate of registration and after making such enquiry as it thinks fit and necessary, grant the Certificate of Registration to the applicant in Form-II.(5)In case the applicant does not satisfy all the requirements for issuance of Certificate of Registration or in case his application is incomplete in any respect, the Registration Authority may, refuse the grant of registration Certificate of Registration to the applicant and communicate such refusal to the applicant with reasons therefor :Provided that in case of application being incomplete in any manner, the Registration Authority may provide reasonable time to the applicant to make good the deficiencies :Provided further that the order of refusal to grant Certificate of Registration shall be published in any two leading daily newspapers.(6)Notwithstanding anything contained hereinbefore in this rule, the Registration Authority shall not issue the Certificate of Registration to a person whose Certificate of Registration has ever been cancelled or whose samples have been declared substandard by Quality Control Laboratory more than three times.(7)If the Certificate of Registration issued in favour of a dealer is lost, defaced or damaged, the dealer can apply for a Duplicate Certificate of Registration and the Registration Authority shall issue Duplicate Certificate of Registration on payment of a fee of rupees eight hundred.(8)If the dealer wishes to make addition, alteration or deletion of entries recorded in the Certificate of Registration, the Registration Authority may allow such addition, alteration or deletion after the dealer deposits a fee of rupees eight hundred.
