Section 6B(2) in The Jammu and Kashmir Cinematograph Act, 1989
(2)If the Government rejects an appeal on the ground that a film is neither suitable for unrestricted public exhibition nor for public exhibition restricted to adults or that a pictorial representation is not suitable for publication, it shall, by notification in the Government Gazette, direct that the film or pictorial representation shall be deemed to be an uncertified film or pictorial representation in the whole of the State.
