Section 190A(2) in The Jammu and Kashmir State Ranbir Penal Code, 1989
(2)No Court shall take cognizance of an offence punishable under this section unless the Chief Minister has certified that the passage published, circulated or repeated contains in the opinion of the Chief Minister, seditious or other matter of the nature referred to in sub-section (1) of section 99-A of the Code of Criminal Procedure, or sub-section. (1) of section 10 of the Jammu and Kashmir State Press and Publications Act No. 1 of 1989.]Chapter-XI Of False Evidence and Offences against Public Justice
