Section 6 in The Jammu and Kashmir Instruments (Control of Noises) Act, 1959
6. [ Exemption. [Sections 6 and 7 inserted by Act XXXIV of 1962.]
(1)Nothing in this Act shall apply to the use of any instrument by any department of the Government or the Government of India or to the loud-speakers fitted with the machines of cinemas.(2)The Government may, by a notification published in the Government Gazette, remit the fee leviable under section 4-A in any case or class of cases.
