Section 7 in The Jammu and Kashmir Contempt of Courts Act, 1997
7. Publication of information relating to proceedings in chambers or in camera not contempt except in certain cases.
(1)Notwithstanding anything contained in this Act, a person shall not be guilty of contempt of court for publishing a fair and accurate report of a judicial proceedings before any court sitting in chambers or in camera except to the following cases, that is to say,-(a)where the publication is contrary to the provisions of any enactment for the time being in force ;(b)where the court, on grounds of public policy or in exercise of any power vested in it, expressly prohibits the publication of all information relating to the proceeding or of information of the description which is published :(c)where the court sits in chambers or in camera for reasons connected with public order or the security of the State, the publication of information relating to these proceedings ;(d)where the information relates to the secret process, discovery or invention which is an issue in the proceedings.(2)Without prejudice to the provisions contained in sub-section (1), a person shall not be guilty of contempt of court for publishing the text or a fair and accurate summary of the whole or any part, of an order made by the court sitting in chambers or in camera, unless the court has expressly prohibited the publication thereof on grounds of public policy, or for reasons connected with public order or the security of the State, or on the ground that it contains information relating to a secret process, discovery or invention or in exercise of any power vested in it.
