Section 11(1) in Rajasthan Tourism Trade (Facilitation and Regulation) Act, 2010
(1)Notwithstanding anything in any Rajasthan Law, -(i)any person willing to undertake film shootings at any place or location situate in tourist area or at heritage site or any other location in the State which is owned by the State Government or vested by the State Government in a local authority for holding the same in its behalf, shall apply to the Commissioner who shall act as the nodal agency for all the Departments of the State;(ii)the Commissioner shall make regulations with the prior approval of the State Government to regulate the activities of film shootings and such regulations among other things may provide for,-(a)single window clearance system for disposal of applications for intending film shooting by agencies;(b)form of application and application fee;(c)location fee per day;(d)charges for police convoy;(e)processing charges;(f)security deposit;(g)an undertaking from the applicant that he will not deface, defile or damage any natural or man-made heritage site which is part of the location for film shooting and that in case any damage is caused, he shall, make good the loss by paying restoration charges and be also liable for punishment and penalties in accordance with law where the damage is irreparable or was caused by negligence or in a deliberate manner;(iii)once such permission is granted by the Commissioner, in accordance with the provisions of regulations framed under this section, the same shall be binding on all the departments of State and the local authorities.
