Section 7 in The Jammu and Kashmir Cinematograph Act, 1989
7. Power to make rules.
(1)[The Government may] [Substituted by Act X of 1996 for 'the Prime Minister may with the sanction of His Highness the Maharaja Bahadur'.] make rules for the purpose of the carrying into effect the provisions of this Act.(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.](3)All rules made under this Act shall be published in the Jammu and Kashmir Government Gazette and on such publication shall have effect as if enacted in this Act.
