Section 5 in Rajasthan Film Shooting Regulations, 2012
5. Order granting permission for film shooting.
- The permission for film shooting shall be accorded by the Commissioner, in Form 'C' and copies thereof shall be endorsed to the, -(i)Collector and District Magistrate of the District concerned;(ii)Superintendent of Police of the District concerned or the Police Commissioner in the metropolitan areas concerned;(iii)Director, Archeology and Museums, Rajasthan, if the location is under the control of Archeology and Museums Department;(iv)Principal Chief Conservator of Forest, Rajasthan, if the area is part of a Forest;(v)The Chairperson/Chief Executive officer of the Local Authority when the area where film shooting has been permitted is held by or vested in the Local Authority; and(vi)The Applicant for information and strict compliance of the provisions of the Act and observance of the conditions imposed in the order of granting permission.(2)It shall be the duty of all the functionaries of State and Local Authorities to whom copies of permission is endorsed to facilitate the activities of film shooting and render necessary assistance and instruct the administrative and subordinate staff to facilitate film shootings at the places specified in the permission, hassle free.(3)Before granting permission for film shooting at ancient monuments or at locations falling within the forest areas, the Commissioner shall consult the Departments concerned and may impose certain conditions as suggested by them in order of granting permission. The heads of these departments shall furnish the information as and when sought by the Commissioner within five days.(4)Before granting permission, the Commissioner shall consult the Police Officer concerned.(5)The Commissioner may impose special conditions in addition to the general conditions as specified in Schedule-II. These general conditions and special conditions, if any, shall be observed by all the film shooting units.
