Section 73 in The Jammu and Kashmir Panchayati Raj Rules, 1996
73. Intimation of change or transfer of trades.
- Every person liable to pay the tax or fee who had changed either the designation of his firm, or the nature of his trade or calling or his place of business, or has transferred his business, shall within thirty days of the change or transfer, give written intimation of the fact to the Panchayat concerned.
