Section 10 in Jammu and Kashmir Shops and Establishments Act, 1966
10. [Provision as to trading elsewhere than in shops [Submitted by Act XXXI of 1973.]
(1) No person shall carry on any retail trade or business of any class near any shop or commercial establishment at any time before the opening and after the closing hours fixed under-section 9 and on the close day. If any person carries on any such trade or business in contravention of this section, the provisions of this Act shall apply as if he was the occupier of the shop or commercial establishment which was being kept open in contravention of this Act:Provided that nothing in this section shall apply to the sale of newspapers.](2)Any person contravening the provisions of sub-section (1) shall be liable to have his goods seized by an Inspector unless such person deposit a sum of Rs. 10/- by way of security for the return of seized goods.
