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[Cites 0, Cited by 0] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(5) in The Cinematograph (Certification) Rules, 1983

(5)If, by mistake, miscalculation or such other reason, the applicant pays towards fee for the consideration of appeal any amount in excess of the amount of fee payable under these rules, the Chairman of the Appellate Tribunal may, on an application made in that behalf, within a period of one year from the date the appeal has been decided, refund to the applicant the amount so paid in excess.First Schedule(See rule 21)Application for Certification of Films Imported into or Produced in the States/ Union Territories Mentioned in column 3 shall be presented at the Regional Office in column 2:
Sl. No. Regional Office situated at Films imported into or produced in
(1) (2) (3)
1. Bangalore State ofKarnataka.
2. Bombay States of Gujarat, Madhya Pradesh and Maharashtra and theUnionTerritoriesof Dadra and Nagar Haveli and Goa, Daman andDiu.
3. Calcutta [States of Bihar, West Bengal and theUnionTerritoriesof Andaman andNicobarIsland].
4. Cuttack State ofOrissa.
5. Delhi States of Haryana,Himachal Pradesh,Jammu and Kashmir, Punjab, Rajasthan and Uttar Pradesh and the Union territories ofChandigarhandDelhi.
6. Guwahati States ofArunachal Pradesh,Assam, Manipur, Meghalaya, Mizoram,Nagaland,Sikkimand Tripura.
7. Hyderabad State ofAndhra Pradesh.
8. Madras States of Tamil Nadu and theUnionTerritoryofPondicherry.
9. Trivandrum State of Kerala and the Union Territory of Lakshadweep.
Note. - [(1)] The dubbed version of a film, in whatever Indian language, will be submitted for certification only to the Regional Office where the original version of the film was certified in the first instance.