Section 6A(2) in The Jammu and Kashmir Cinematograph Act, 1989
(2)If the Board, after examination finds that a film is suitable for unrestricted public exhibition, or that although not suitable for such exhibition it is suitable for public exhibition restricted to adults, it shall grant to the person applying for a certificate in respect of the film a "U" certificate in the former case and an "A" certificate in the latter case, and shall in either case cause the film to be so marked in the prescribed manner. If after the examination the Board finds that a pictorial representation is suitable for publication, it shall grant a certificate to that effect to the person applying for the same and shall cause the pictorial representation to be marked in the prescribed manner. The certificate in respect of the film or pictorial representation so granted by the Board shall, save as hereinafter provided, be valid throughout the Jammu and Kashmir State.
