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State of Rajasthan - Section

Section 11 in Rajasthan Film Shooting Regulations, 2012

11. Undertaking. - Please state here clearly that you shall furnish an undertaking in form 'B' as envisaged under sub-clause (g) of clause (ii) of sub-section (1) of section 11 of the Act.

Place.Date. (Name)ApplicantFull Permanent/RegisteredE-mailaddress ...............Local address ...............TelephoneNo..................
Form 'B'[See Regulation 4](on rupees ten non-judicial stamp paper duly attested by a notary public)UndertakingI................... S/o........................... aged ...................resident of ........................................ Proprietor/Executive Director/Director/Partner/Manager/ Authorised Agent of M/s ...................... hereby agree and undertake to abide by the condition imposed vide sub-clause (g) of clause (ii) of sub-section (1) of Section (1) of the Rajasthan Tourism Trade (Facilitation and Regulation) Act, 2010 (Act No. 9 of 2010) and also which are attached to the permission accorded for the shooting of film ........... at ........................................ (Locations / Sites, places) that I/We will neither deface, defile or damage any natural or manmade heritage site which is part of a location nor allow to be caused by persons engaged by me for the afore cited film shooting and I/We further undertake to make good the loss caused by redeemable damage by paying restoration charges as and when assessed by the Commissioner, Department of Tourism, Rajasthan as also undertake to suffer penal consequences in accordance with law in case any irreparable damage, if any, is caused by any of us.
Place.Date. Signature(Name)Position heldas authorized signatoryfor & on behalf & of.................(company/firm)
Form 'C'[See Regulation 5]Government of Rajasthan Department of Tourism
No.F. Jaipur, Dated:
OrderIn exercise of powers conferred on me under section 11 of the Rajasthan Tourism Trade (Facilitation and Regulation) Act, 2010 (Act No. 9 of 2010) and-after considering the application of applicant M/s............................... submitted before me for seeking permission under and in accordance with Regulation 3 and 4 of the Rajasthan Film Shooting Regulations, 2012, I hereby accord permission to the said applicant for commencing and undertaking film shooting activities for his film titled as ..........................................at (Location, place, site, area, village, city, district) in the State subject to following special conditions in addition to the conditions specified in the Schedule of the said regulations: -The applicant shall carry out film shooting activities at the locations, places, sites and areas stated above strictly in accordance with applicable law and shall abide by the conditions imposed by the Act, regulations referred above and this order.CommissionerNo. F Jaipur, Dated:Copy forwarded to, -
(i)The collector and District Magistrate .................. District ...........................
(ii)The Police Commissioner/Superintendent of Police ......................... District .......................................................
(iii)...................................................................
(iv).....................................................................................
(v)............................................................... for information and affording facilities to the applicant in terms of the Act and regulations cited hereinabove.
(vi)Copy forwarded to the Applicant M/s................................ for information for strict compliance of law regulating the film shooting and the conditions imposed herein above.
Commissioner