Section 21(2) in The Cinematograph (Certification) Rules, 1983
(2)The application shall be addressed to the Board and delivered to the Regional Officer concerned as per the First Schedule:Provided that where films are imported into India, the Chairman may direct or permit applications in respect of them to be delivered to a Regional Officer other than the Regional Officer to whom such applications would have been delivered but for this proviso:Provided further that the Chairman may in the following circumstances direct or permit applications in respect of any films or class of films to be delivered to a Regional Officer other than the Regional Officer to whom such applications would have been delivered but for this proviso, namely:--(i)where the Chairman is satisfied that immediate action for examination of a film is necessary; or(ii)where examination of a film with the assistance of persons well acquainted with the language of the film is not possible at the place where, but for the provisions of this proviso, it would have been delivered for examination; or(iii)for such other reasons as may be specified by the Chairman in writing.
