Cinematograph Act, 1952

2. Definitions

In these rules, unless the context otherwise requires,-

( i ) "Act" means the Cinematograph Act, 1952 (37 of 1952);

(ii) "advisory panel" means the advisory panel of the Board constituted under Rule 7;

(iii) "applicant" means a person applying for certification of a film for public exhibition under section 4;

(iv) "Assistant Regional Officer" means an Assistant Regional Officer appointed under rule 9 and includes the Secretary to Chairman;

(v) "Board" means the Board of Film Certification constituted under section 3;

(vi) "Chairman" means the Chairman of the Board;

(vii) "Chief Executive Officer" means a Chief Executive Officer appointed under rule 9;

(viii) "Examining Officer" means a ¹[Chief Executive Officer or] a Regional Officer or an Additional Regional Officer or an Assistant Regional Officer, or the Secretary to Chairman or such other officer who is a member of the examining committee appointed under sub-rule (1) of rule 22;

² [(ix) "feature film" means fictionalized story film exceeding 2000 meters in length in 35 mm or corresponding length in other gauges or on video;]

(x)"imported" means bringing into India from a place outside India;

² [(xi) "long" film is a film with a length exceeding 2000 meters in 35 mm or corresponding length in other gauges or on video;]

(xii) "member" means a member of the Board and includes the Chairman;

(xiii) "Regional Officer" means a Regional Officer appointed under rule 9 and includes a Chief Executive Officer, an Additional Regional Officer and an Assistant Regional Officer, or such other officer appointed under that rule;

(xiv) "Secretary to the Tribunal" means the officer of government appointed to function as the Secretary to the Appellate Tribunal under sub-section (7) of section 5D;

(xv) "section" means a section of the Act;

² [(xvi) "short film" means a film with a length up to and including 2000 meters in length in 35 mm or corresponding length in other gauges or on video;]

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