Section 6(1) in The Jammu and Kashmir Saffron Act, 2007
(1)Every person carrying out trade in saffron shall before the expiration of one month from the date on which he undertakes such trade or before the expiration of two months from the date of coming into force of this section, apply to the Registering Authority to be registered as a trader of saffron :Provided that the Registering Authority may, for sufficient reasons, extend the time limit for registration by such period as it thinks fit.
