Section 45 in Jammu and Kashmir Government Business Rules, 2008
45.
The Law Department shall then finalize the draft and send a draft Bill to the originating department indicating at the same time the sanctions, if any, required for the Bill. If any provisions in the Bill involving expenditure from the Consolidated Fund of the State are modified in the finalized draft the department shall send the finalized draft Bill to the Finance Department for revising if necessary, the financial memorandum.
