Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 4 in Rajasthan Film Shooting Regulations, 2012

4. Formalities which are to be observed and pre-requisites which are to be fulfilled before the grant of permission.

(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.
(2)The amount of location fee for places as referred to at item number 3 of Schedule-I, processing charges and amount of security deposit shall be deposited by the applicant in the manner and in the form as may be specified by the Commissioner.
(3)Before the order for granting permission is issued, the applicant shall furnish an undertaking, in Form "B", as envisaged in sub-clause (g) of clause (ii) of sub-section (1) of section 11 of the Act.
(4)An officer of Tourism Department shall be deputed at the site of film shooting for overseeing the activities of the film shooting and affording assistance to the film unit. The amount of Security Deposit shall be refunded after receipt of a clearance report regarding due observance of conditions of permission as also on receipt of no dues certificate from concerned Departments of the State Government or the Local Authorities. The applicant shall provide facility for boarding, lodging and transport, free of charge, to the officer of Tourism Department, so deputed, at the site of film shooting.