With a view to encourage the film
industry in the State, the Government have decided to offer a subsidy of Rs.
50,000 to each film produced in Studios in Andhra Pradesh. The rules for the grant
of the subsidies will be as detailed in the Appendix to this order. The Director of Information and Public
Relations is requested to give wide publicity to the Scheme and the rules
prescribed therefore. (1)
These Rules may be called the Andhra Pradesh
Subsidy to Feature Films Rules, 1965. (2)
They shall be deemed to have come into force
on the 2nd January, 1964 and shall remain in force up to and inclusive of the
31st March 1966. (3)
They shall apply to all feature films
produced in the State of Andhra Pradesh and Certified for public exhibition by
the Central Board of Film Censors. The Government of Andhra Pradesh may
grant a subsidy of rupees fifty thousand to the producer of every feature film
which has been certified for public exhibition on or after the 2nd January,
1964 by the Central Board of Films Censors. Explanation : For the purposes of
these rules : (a)
'feature film' means a full length film of
not less than 3657.60 meters (12,000 feet) in 35 mm. only, but does not include
a documentary film children's film or an educational film ; (b)
Producer means any individual and includes
any company or association or body of individuals, whether incorporated or not;
in whose name the Censor certificate is issued. Every application for the grant of
subsidy in respect of a feature film shall bear the court fees stamp of the
value of one rupee and shall be accompanied by certified copies of the
following documents, namely : (i)
certificate issued by the Central Board of
Film Censors : (ii)
certificate by the producer or any other duly
authorized person to the effect that not more than twenty five percent of the
total length of the film has been shot outside the State of Andhra Pradesh. Provided that in computing the total
length of the film, the length of the film utilized outside this State for
recording music shall be excluded for a period of one year from the date of
issue of these rules. (iii)
certificate from a film studio or studios in
the State of Andhra Pradesh to the effect that the film has been shot processed
and printed there in: Provided that this requirement shall
not apply to color processing till such time as such processing becomes
available in this State. (iv)
Certificate from the concerned District
Collector to the effect that the film as specified therein has been shot as
outdoor sequences within the district; and (v)
Tax clearance certificates in respect of
Income-tax, Central excise duty, Sales tax and other local taxes. Every applicant for the grant of
subsidy shall satisfy the followings conditions, namely: (i)
that the entire feature film has been
produced in the studios and in the local areas of the State of Andhra Pradesh : Provided that the length of film
required for such outdoor, sequences as are necessary to be shot outside the
State and such indoor sequences as need extraordinary technical facilities not
available in the State shall not be more than twenty five percent of the total
length of the film ; (ii)
that the raw film required for the feature
film has been purchased to the extent available at any place within this State
; (iii)
that the registered office of the Producer is
within this State ; Provided that: (a)
this condition shall not apply in the case of
Producers who have already completed their film prior to the date of issue of these
rules; (b)
in the case of a Producer whose film is under
production on the date of issue of these rules, he may be allowed to shift his
registered office within a period of one year, from such date or from the date
of his application for subsidy, whichever is earlier. (1)
A film which is a dubbed version shall not be
eligible for any subsidy. (2)
A Producer of a feature film made in more
than one language version simultaneously, may apply for subsidy in respect of
all versions of the film, but he shall be paid Rs. 50,000 for only one of the
versions of the film, and for the other language versions, he shall be paid Rs.
25,000 each. (3)
If a feature film is remade in a different
language at different periods, it shall be eligible for the full subsidy of Rs.
50,000. The decision of the Government of
Andhra Pradesh whether a film is eligible for the grant of subsidy under these
rules, or whether any film is a feature film for the purposes of these rules,
shall be final.THE ANDHRA PRADESH
SUBSIDY TO FEATURE FILMS RULES, 1965
PREAMBLE