Section 6B in The Jammu and Kashmir Cinematograph Act, 1989
6B. [ Appeals. [Section 6-B, 6-C, 6-D, 6-E and 6-F inserted by Act XXXIV of 2011.]
(1)Any person applying for a certificate, who is aggrieved by the decision of the Board -(a)refusing to grant a certificate, or(b)granting only an "A" certificate ;may, within thirty days from the date of such decision, appeal to the Government, and the Government may, after such inquiry into the matter as it considers necessary, pass such orders thereon as it thinks fit.(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.(3)For the purpose of disposing of any appeal under this section, the Government may demand the exhibition of any film or pictorial representation before any authority specified in this behalf and call for the report of such authority thereon.(4)Nothing in this section shall prevent the Government from calling at any time for the record of any proceeding of the Board relating to the refusal to grant or the grant of any certificate and in which no appeal has been preferred and make such order in the case as the Government deem fit.
