Section 2 in Rajasthan Film Shooting Regulations, 2012
2. Definitions.
(1)In these regulations, unless there is anything repugnant in the subject or context, -(a)"Act" means the Rajasthan Tourism Trade (Regulation and Facilitation) Act, 2010 (Act No. 9 of 2010);(b)"Commissioner" means the Commissioner, Department of Tourism, Government of Rajasthan and includes the Director, where an officer is posted on the aforesaid post with such designation;(c)"Film shooting" means making of cinematographic films of motion pictures of a story or of an episode of a serial of motion picture or event recorded by a camera for the purpose of showing by cinematograph in a cinema, or on television or other electronic media whether that being for a commercial cinema venture or purely artistic creation for publicity and/or advertisement, intended for public viewing or showing or exhibiting whereof would be governed by the Cinematograph Act, 1952 (Central Act No. 37 of 1952) or any other law for the time being in force;(d)"Form" means the form appended to these regulations; and(e)"Schedule" means Schedule appended to these regulations.(2)The words and expressions used but not defined in these regulations but defined in the Act shall have the same meaning as assigned to them in the Act.
