Section 7 in Rajasthan Film Shooting Regulations, 2012
7. Repeal and Savings.
(1)All instructions, guide lines, circulars, orders/directions issued by various functionaries of State Government on the subject, covered by these regulations, before the date of commencement of these regulations and which are inconsistent with these regulations shall stand repealed.(2)All pending matters on the subject governed by these regulations shall be dealt with in accordance with these regulations and all actions taken or permissions, if any granted, in which shooting is in progress or yet to be commenced, shall be deemed to have been granted under these regulations and governed by these regulations.Form 'A'[See Regulation 3]Application seeking permission for film shootingToThe Commissioner,Department of Tourism, Government of Rajasthan,Jaipur.Sir,I/We intend to shoot film in the State and request that necessary permission as required under section 11 of the Rajasthan Tourism Trade (Facilitation and Regulation) Act, 2010 (Act No. 9 of 2010) and Rajasthan Film Shooting Regulations, 2012 may be granted. Necessary particulars are given below:
