In this Act, unless the context otherwise requires,—(a)“adult” means a person who has completed his eighteenth year;(b)“Board” means the Board of Film Certification constituted by the Central Government under section 3;(bb) “certificate” means the certificate granted by the Board under section 5A;(c)“cinematograph” includes any apparatus for the representation of moving pictures or series of pictures;(d)“district magistrate”, in relation to a presidency-town, means the Commissioner of police;(dd)“film” means a cinematograph film;(ddd)“infringing copy” shall have the same meaning as assigned to it in sub-clause (ii) of clause (m) of section 2 of the Copyright Act, 1957;Provided that where the Central Government is satisfied that it is necessary or expedient so to do in public interest, it may, by an order published in the Official Gazette and for the reasons to be recorded in writing, declare such other indicators.(e)“place” includes a house, building, tent and any description of transport, whether by sea, land or air;(f)“prescribed” means prescribed by rules made under this Act;(g)“regional officer” means a regional officer appointed by the Central Government under section 5 and includes an additional regional officer and an assistant regional officer;(h)“Tribunal” means the Appellate Tribunal constituted under section 5D.(i)“UA marker” means an age-based indicator for a film which has received or is intended to receive a “UA” certificate under section 4 and such indicator may be “UA 7+” or “UA 13+” or “UA 16+”:Provided that where the Central Government is satisfied that it is necessary or expedient so to do in public interest, it may, by an order published in the Official Gazette and for the reasons to be recorded in writing, declare such other indicators.
