Section 18 in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)
18. Duties may be framed.
- All or any of the duties leviable under this Act in any local area may, with the sanction of [the Government,] [Added by Act XLV of Svt. 2011 and subsequently substituted by Act XV of 1987, Section 3.] be framed subject to such payment and on such other conditions as [the Government] [In sections 1 (para third), 3 clauses (7) and (9), 4, 5 (proviso), 7, 8, 10(d), 11, 12, 13, 15, 16, 17(e), 18, 20(d), 25, 63(b),63(c), 63(d) and 64 for the words 'His Highness the Maharaja Bahadur' the words 'the Government' substituted by Act X of Svt. 1996.] shall prescribe. Farmers of duties under this section shall take out licences as such from the [Commissioner.] [Substituted by Act XIV of 1966 for 'Excise and Taxation Commissioner'.]
