Section 4 in The Jammu and Kashmir Cinematograph Act, 1989
4. Licensing Authority.
- The authority having power to grant licences under this Act (hereinafter referred to as the "licensing authority") shall be the District Magistrate :Provided that, [the Government] [See footnote under section 1.] may, by notification in the Jammu and Kashmir Government Gazette, constitute for the whole or any part of the State such other authority as may be specified in the notification to be the licensing authority for the purpose of this Act.
