Section 6 in The Jammu and Kashmir Cinematograph Act, 1989
6. [ Punishment for use of a cinematograph in contravention of this Act and rules made thereunder. [Section (6) substituted by Act XXXIV of 2011. (For earlier amendment see Act V of 1993).]
- If the owner or person in charge of a cinematograph uses the same or allows it to be used, or if the occupier of any place permits that place to be used, in contravention of the provisions of this Act or the rules made thereunder or of the conditions and restriction upon or subject to which any licence has been granted under this Act, he shall on conviction by a [Judicial Magistrate] of the first class be punishable with fine which may extend to one thousand rupees and in the case of a continuing offence, with a further fine which may extend to one hundred rupees for each day during which the offence continues.]
