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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(1) in Rajasthan Film Shooting Regulations, 2012

(1)The applicant seeking permission for film shooting in the State shall pay on demand the following charges in advance, -
(a)Location fee per day which shall vary from place to place as are referred to in Schedule-I.
(b)Charges for police convoy shall be determined by the Superintendent of Police or Police Commissioner, as the case may be, on the basis of strength of manpower required and logistics to be deployed and such charges may be deposited in advance with the concerned Police authorities.
(c)Processing charges, Rupees fifteen thousand per day (non refundable), when the shooting is restricted to one week schedule and beyond that, Rupees ten thousand per day.
(d)Security deposit, Rupees fifty lacs, when the shooting is restricted to one week schedule and beyond that, Rupees ten lacs per day. Amount of security deposit shall be deposited in advance, which shall be refunded after adjusting the dues, if any.