Section 5(4) in The Jammu and Kashmir Cinematograph Act, 1989
(4)Subject to the foregoing provisions of this section and to the control of the [Government] [Substituted by Act X of 1996 for 'Prime Minister'.] the licensing authority may grant licences under this Act to such persons as it thinks fit and on such terms and conditions and subject to such restrictions as it may determine :[Provided always that, the [Government] [Proviso added by Act V of 1993.] may prohibit the grant of a licence to prevent any common injury, danger or annoyance to the public or to the people in general, who dwell or occupy property in the vicinity of the place in respect of which the licence is to be given]
