Section 2 in The Cine-Workers Welfare Cess Act, 1981
2. Definitions .-In this Act, unless the context otherwise requires,-
(a)"cinematograph film" has the same meaning as in the Cinematograph Act, 1952 (37 of 1952);(b)"feature film" means a full length cinematograph film produced wholly or partly in India with a format and a story woven around a number of characters where the plot is revealed mainly through dialogues and not wholly through narration, animation or cartoon depiction and does not include an advertisement film;(c)"prescribed" means prescribed by rules made under this Act;(d)"producer", in relation to a feature film, means,-(i)the producer of such film; or(ii)where the application for a certificate in respect of such film under section 4 of the Cinematograph Act, 1952 (37 of 1952), is made by any other person, such other person.
