Section 6E in The Jammu and Kashmir Cinematograph Act, 1989
6E. Penalty.
(1)If any person -(a)exhibits or permits to be exhibited in any place -(i)any film other than a film which has been certified by the Board as suitable for unrestricted public exhibition or for public exhibition restricted to adults and which, when exhibited, displays the prescribed mark of the Board and has not been altered or tampered with in any way since such mark was affixed thereto,(ii)any film, which has been certified by the Board as suitable for public exhibition restricted to adults, to any person who is not an adult ; or(b)without lawful authority (the burden of proving which shall be on him), alters or tampers with, in any way, any film after it has been certified ; or(c)fails to comply with the provisions contained in section 6-D or with any order made by the Government or by the Board in the exercise of any of the powers or functions conferred on it by this Act or the rules made thereunder;he shall be punishable with imprisonment which may extend to three months or with fine which may extend to one thousand rupees, or with both, and in the case of a continuing offence with a further fine which may extend to one thousand rupees for each day during which the offence continues.(2)If any person is convicted of an offence punishable under this section committed by him in respect of any film, the convicting Court may further direct that the film shall be forfeited to the Government.(3)The Exhibition of a film, in respect of which an "A" certificate has been granted, to children below the age of three years accompanying their parents or guardians shall not be deemed to be an offence within the meaning of this section.]
