In
exercise of the powers conferred by clause (ii) of sub-sec. (1) of Sec. 11 of
the Rajasthan Tourism Trade (Facilitation and Regulation) Act, 2011 (Act No. 9
of 2010), the Commissioner, Department of Tourism, Government of Rajasthan,
with the prior approval of the State Government, hereby makes the following
regulations to regulate the activities of film shootings in the State, namely: (1) These Regulations may
be called the Rajasthan Film Shooting Regulations, 2012. (2) They shall extend to
such places, locations, areas, sites in the State as mentioned in clause (i) of
sub-sec. (1) of Sec. 11 of the Act. (3) These regulations
shall come into force at once. (1) In these regulations,
unless there is anything repugnant in the subject or context, (a) "Act" means
the Rajasthan Tourism Trade (Regulation and Facilitation) Act, 2010 (Act No. 9
of 2010); (b) "Commissioner"
means the Commissioner, Department of Tourism, Government of Rajasthan and
includes the Director, where an officer is posted on the aforesaid post with
such designation; (c) "Film
shooting" means making of cinematographic films of motion pictures of a
story or of an episode of a serial of motion picture or event recorded by a
camera for the purpose of showing by cinematograph in a cinema, or on
television or other electronic media whether that being for a commercial cinema
venture or purely artistic creation for publicity and/or advertisement,
intended for public viewing or showing or exhibiting whereof would be governed
by the Cinematograph Act, 1952 (Central Act No. 37 of 1952) or any other law
for the time being in force; (d) "Form"
means the form appended to these regulations; and (e) "Schedule"
means Schedule appended to these regulations. (2) The words and
expressions used but not defined in these regulations but defined in the Act
shall have the same meaning as assigned to them in the Act. (1) With a view to afford
facilities to persons willing to undertake film shooting in the State at the
locations, places, areas or sites mentioned in clause (i) of sub-section (1) of
Sec. 11 of the Act, the Commissioner shall act as a nodal agency for all
departments of the State and single window clearance system shall be operated
by him. (2) Every person who
intend to commence film shooting at any location, places, areas or sites for
which the Commissioner is authorised to grant permission under the Act, shall
be required to submit an application to the Commissioner in From "A". (3) The Applicant shall
pay an application fee of Rs. 1000/- non-refundable. (4) Soon after receipt of
application, the Commissioner shall cause to be securitized the said application
and order for processing the same further and if satisfied, grant permission
within a period of fifteen days from the date of receipt of application and
upon completion of formalities as envisaged in these regulations and if not
satisfied, may refuse to grant permission stating grounds therefor. (1) The applicant seeking
permission for film shooting in the State shall pay on demand the following
charges in advance, (a) Location fee per day
which shall vary from place to place as are referred to in Schedule-I. (b) Charges for police
convoy shall be determined by the Superintendent of Police or Police
Commissioner, as the case may be, on the basis of strength of manpower required
and logistics to be deployed and such charges may be deposited in advance with
the concerned Police authorities. (c) Processing charges,
Rupees fifteen thousand per day (non refundable), when the shooting is restricted
to one week schedule and beyond that, Rupees ten thousand per day. (d) Security deposit,
Rupees fifty lacs, when the shooting is restricted to one week schedule and
beyond that, Rupees ten lacs per day. Amount of security deposit shall be
deposited in advance, which shall be refunded after adjusting the dues, if any. (2) The amount of
location fee for places as referred to at item number 3 of Schedule-I,
processing charges and amount of security deposit shall be deposited by the
applicant in the manner and in the form as may be specified by the
Commissioner. (3) Before the order for
granting permission is issued, the applicant shall furnish an undertaking, in
Form "B", as envisaged in sub-clause (g) of clause (ii) of sub-sec.
(1) of Sec. 11 of the Act. (4) An officer of Tourism
Department shall be deputed at the site of film shooting for overseeing the
activities of the film shooting and affording assistance to the film unit. The
amount of Security Deposit shall be refunded after receipt of a clearance
report regarding due observance of conditions of permission as also on receipt
of no dues certificate from concerned Departments of the State Government or
the Local Authorities. The applicant shall provide facility for boarding,
lodging and transport, free of charge, to the officer of Tourism Department, so
deputed, at the site of film shooting. (1) The permission for
film shooting shall be accorded by the Commissioner in Form 'C' and copies
thereof shall be endorsed to the, (i) Collector and
District Magistrate of the District concerned; (ii) Superintendent of
Police of the District concerned or the Police Commissioner in the metropolitan
areas concerned; (iii) Director, Archeology
and Museums, Rajasthan, if the location is under the control of Archeology and
Museums Department; (iv) Principal Chief
Conservator of Forest, Rajasthan, if the area is part of a Forest; (v) The Chairperson/Chief
Executive officer of the Local Authority when the area where film shooting has
been permitted is held by or vested in the Local Authority; and (vi) The Applicant for
information and strict compliance of the provisions of the Act and observance
of the conditions imposed in the order of granting permission. (2) It shall be the duty
of all the functionaries of State and Local Authorities to whom copies of
permission is endorsed to facilitate the activities of film shooting and render
necessary assistance and instruct the administrative and subordinate staff to
facilitate film shootings at the places specified in the permission, hassle
free. (3) Before granting
permission for film shooting at ancient monuments or at locations falling
within the forest areas, the Commissioner shall consult the Departments
concerned and may impose certain conditions as suggested by them in order of
granting permission. The heads of these departments shall furnish the
information as and when sought by the Commissioner within five days. (4) Before granting
permission, the Commissioner shall consult the Police Officer concerned. (5) The Commissioner may
impose special conditions in addition to the general conditions as specified in
Schedule-II. These general conditions and special conditions, if any, shall be
observed by all the film shooting units. In
view of the provisions contained in clause (iii) of sub-sec. (1) of Sec. 11 of
the Act, once permission is granted by the Commissioner, same shall be binding
on all departments of the State Government and the Local Authorities. (1) All instructions,
guide lines, circulars, orders/directions issued by various functionaries of
State Government on the subject, covered by these regulations, before the date
of commencement of these regulations and which are inconsistent with these
regulations shall stand repealed. (2) All pending matters
on the subject governed by these regulations shall be dealt with in accordance
with these regulations and all actions taken or permissions, if any granted, in
which shooting is in progress or yet to be commenced, shall be deemed to have
been granted under these regulations and governed by these regulations.THE
RAJASTHAN FILM SHOOTING REGULATIONS, 2012
PREAMBLE