Section 22(9) in The Cinematograph (Certification) Rules, 1983
(9)Immediately after the examination of the film each member of the Examining Committee attending the examination shall, before leaving the preview theatre record his opinion in writing in Form VIII set out in the Second Schedule spelling out in clear terms the reasons therefor and state whether he or she considers,--(a)that the film is suitable for unrestricted public exhibition, i.e., fit for `U' certificate; or(b)that the film is suitable for unrestricted public exhibition but with an endorsement of caution that the question as to whether any child below the age of 12 years may be allowed to see the film should be considered by the parents or guardian of such child, i.e., fit for `UA' certificate; or(c)that the film is suitable for public exhibition restricted to adults, i.e., fit for `A' certificate; or(d)that the film is suitable for public exhibition restricted to members of any profession or any class of persons having regard to the nature, content and theme of the film, i.e., fit for `S' certificate; or(e)that the film is suitable for `U' or `UA' or `A' or `S' certificate, as the case may be, if a specified portion or portions be excised or modified therefrom; or(f)that the film is not suitable for unrestricted or restricted public exhibition, i.e., that the film be refused a certificate, and if the Chairman is away from the regional centre where the film is examined, the form aforesaid shall be prepared in duplicate.
