Section 21(3) in The Cinematograph (Certification) Rules, 1983
(3)Every such application shall be accompanied by--(a)the fee prescribed under rule 36;(b)eight copies in the case of feature films and five copies in the case of other films, of the synopsis of the film, together with full credit titles and of the full text of the songs if any with reel number, one copy of complete shooting script as prescribed and a statement showing the reelwise length of the film:Provided that where the film is in a language other than English or any Indian language, the applicant shall furnish eight typed or printed copies of the translation in English or Hindi of the synopsis and of the full text of the songs, if any, and one copy of the translation in English or Hindi of dialogues:-Provided further that in the case of a film referred to in the preceding proviso, the Regional Officer may direct the applicant to furnish also eight typed or printed copies of the translation in English or Hindi of the full text of the dialogue, speeches or commentary; [*] [The word " and" omitted by G.S.R. 413(E), dated 29.5.1984. ](bb)[ a declaration made in writing by the producer of the film declaring that no cruelty was caused to the animals used during shooting of the films produced in India. [Inserted by G.S.R. 646(E), dated 12.11.1997 (w.e.f. 12.11.1997). ]Explanation I.-For the purposes of this clause--(i)"animal" shall have the meaning assigned to it in clause (a) of section 2 of the Prevention of Cruelty to Animals Act, 1960 (59 of 1960);(ii)"cruelty" means treating the animals in any manner specified in clauses (a) to (o) of sub-section (1) of section 11 of the Prevention of Cruelty to Animals Act, 1960 (59 of 1960);](c)if the application is made for the purpose of a fresh certificate under sub-rule (2) of rule 29, the original certificate or duplicate certificate; [and] [Inserted by G.S.R. 413(E), dated 29.5.1984. ](d)[ if the application is made by a person other than the producer or copyright holder of the film, an authorisation in writing on a stamped paper of appropriate value to be notified by the Chairman from the producer or copyright holder of the film.] [ Inserted by G.S.R. 413(E), dated 29.5.1984.]
