Section 71(2) in The Jammu and Kashmir Panchayati Raj Rules, 1996
(2)The period in respect of which a licence may be issued under sub-rule (1) shall be one year commencing from the 1st of April or a half year commencing from the said day or the Ist day of October and the tax or fee payable shall be charged for the whole year or half year as the case may be.
