Section 7(2) in The Jammu and Kashmir Cinematograph Act, 1989
(2)In particular and without prejudice to the generality of the foregoing power, rules under this section may provide for-(a)the regulation of cinematograph exhibitions for securing the public safety ;(aa)the terms, conditions and restrictions, if any subject to which licences may be granted under this Act ; [Clause (aa) and (aaa) of section 7(2) inserted by Act XLI of 2011.](aaa)the time within which and the conditions subject to which an appeal under sub-section (5) of section 5 may be preferred ;](b)[ the procedure of the authority constituted for examining and certifying films as suitable for public exhibition and all matters ancillary thereto and the fees to be levied by that authority;] [Original clause (b) of section 7(2) relettered as clause (c) and clause (b) added by Act V of 1993.](c)[ any other matter which by this Act is to be prescribed.] [Original clause (b) of section 7(2) relettered as clause (c) and clause (b) added by Act V of 1993.]
