Section 6B(1) in The Jammu and Kashmir Cinematograph Act, 1989
(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.
