Section 30 in The Jammu and Kashmir, Registration of Tourist Trade Act, 1978
30. Certificate not to be assigned.
- Any person who lends, transfers or assigns the certificate of registration issued under this Act, shall be liable to punishment with imprisonment which may extend to six months or with fine not exceeding [Rs. 10,000] [Substituted by Act No. V of 2011, dated 13th April, 2011.] or with both.
