Section 6A in The Jammu and Kashmir Cinematograph Act, 1989
6A. [ Board of Film Censors. [Section 6-A substituted by Act XXXIV of 2011. (For its insertion see Act V of 1993).]
(1)The Government may, by notification in the Government Gazette, constitute a Board of Film Censors consisting of such number of persons as may be fixed by the Government (at least two of whom shall be non-official members from each Province) for the purposes of examining and certifying films as suitable for unrestricted public exhibition or for public exhibition restricted to adults only and for examining pictorial representations intended for use as advertising matter and of certifying the same as suitable for publication.(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.(3)If the Board is of opinion 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 inform the person applying for the certificate of its decision.]
