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Cinematograph Act, 1952 26. Issue of certificate subject to removal of portions of film (1) Where the applicant is informed by a Regional Officer that a film will not be granted 'U' or 'UA' or 'A' or 'S' certificate, as the case may be, unless a specified portion or portions thereof be removed from the film, the Regional Officer may issue such a certificate, if he is satisfied on a declaration made in writing (in Form IX set out in Schedule II) by the applicant that the portion or portions objected to have been excised from the negative of the film and from all copies thereof, whether in the possession of the applicant or the laboratory where the film was processed, the distributor, the exhibitor or any other person and surrendered to him. Explanation: For the purposes of being satisfied that the portion or portions objected to have been excised from the negative of the film and from all copies thereof,- (a) the Regional Officer or the Chairman may at the expense of the applicant examine the relevant portions of the negative of the film or copies thereof or cause it or them to be examined by one or more members of the advisory panel at such time and place as he may determine; (b) the Regional Officer may require the applicant to produce a certificate from the owner or the manager of the laboratory where the film was processed, in such form as may be specified by the Board in this behalf in regard to the number of positive and negative copies of the film made in the laboratory. (2) A certificate issued under sub-rule (1) shall be endorsed with a specification of the portion or portions required to be removed and a statement of the exact length of each part or parts removed and in the case of reduction of scene or sequences, it shall mention the length of the portion reduced and the length of the portion retained and shall bear a clearly visible triangle drawn at the left hand bottom corner of the certificate. (3)Where any film has been granted a certificate under this rule subject to the condition that a specified portion or portions thereof be removed from the film, any person who imports or otherwise acquires a copy of the film after the date of certificate aforesaid, shall surrender to the Board such portion or portions in any such copy.    |
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