Cinematograph Act, 1952

36. Fees

(1) A fee shall be charged for the examination of every film at the rates laid down in the following Table and the same shall be paid either in cash or remitted by postal order or bank draft to the regional centre of the Board where the film is to be examined.

TABLE OF FEES

Part I -35 millimeters/ 70 millimeters film

( i ) Rs . 20 per 300 meters or part thereof where the film does not exceed 600 meters in length.

(ii) Rs . 100 per 300 meters or part thereof where the film exceeds 600 meters in length.

Part II-16 millimeters films

( i ) Rs . 20 per 120 meters or part thereof where the film does not exceed 240 meters in length.

(ii) Rs . 100 per 120 meters or part thereof where the film exceeds 240 meters in length.

Part III-8 millimeters/ super-8 films

( i ) Rs . 20 per 60 meters or part thereof where the film does not exceed 120 meters in length.

(ii) Rs . 100 per 60 meters or part thereof where the film exceeds 120 meters in length.

¹ [Part III-A-Video films

( i ) Rs . 40 per 10 minutes of duration or part thereof where the video film does not exceed 20 minutes of duration;

(ii) Rs.200 for every l0 minutes of duration or part thereof where the video film exceeds 20 minutes of duration subject to a minimum of Rs . 600.]

Part IV-Films classified as predominantly educational / educational / children's films

( i ) Rs . 20 per every 300 meters or part thereof in 35 millimeters or in 70 millimeters; or

(ii) Rs . 20 per every 120 meters or part thereof in 16 millimeters; or

(iii) Rs . 20 per every 60 meters or part thereof in 8 millimeters or super-8, irrespective of the total length of the film;

¹ [(iv) Rs . 40 for every 10 minutes of duration or part thereof in the case of video films:]

PROVIDED that if a film the length of which exceeds 600 meters or 240 meters or 120 meters according as the film is in 35/ 70 millimeters or 16 millimeters or 8 millimeters/ super-8 ¹[and in the case of a video film with duration of more than 20 minutes] and in respect of which examination fee has been paid at the rate specified above is, after examination, considered by the Board not to be suitable for being certified as predominantly educational/educational/children's film, the applicant shall forthwith pay the balance of the examination fee that would have been payable in respect of the film under Part I or Part II or Part III ¹[or Part III-A] as the case may be, of this Table:

PROVIDED FURTHER that if a certified film is claimed as predominantly educational/ educational children's films and the applicant had paid the examination fees that would have been payable in respect of film under Part I or Part II or Part III ¹[or Part III-A] as the case may be, of this Table, then in the event of the film being classified as predominantly educational/ educational/ children's film, the fees shall be charged at the rate prescribed in this Part and the balance of the fees shall be refunded to the applicant.

Part V-Fees for examination for issue of a fresh certificate on expiry of the old certificate.

Fees for the examination of a film for a fresh certificate after expiry of the old certificate shall be at the same rates as specified above in Parts I, II, III, ¹[IIIA], or IV, as the case may be:

PROVIDED that where the fresh certificate is granted without examination of the film, the fee payable shall be at the rate of Rs . 10 per film where it does not exceed 600 meters or 240 meters or 120 meters in length according as the film is in 35 millimeters/ 70 millimeters or 16 millimeters or 8 millimeters/ super-8 ¹[and where it does not exceed 20 minutes of duration in the case of video film] and at the rate of Rs . 50 per film where the film exceeds 600 meters or 240 meters or 120 meters in length according as the film is in 35 millimeters/ 70 millimeters or 16 millimeters or 8 millimeters/ super-8 ¹[or where the video film exceeds 20 minutes of duration:]

PROVIDED FURTHER that where the film is classified as predominantly educational/ educational/ children's film, the fee payable shall be at the rate of Rs . 10 per film irrespective of the length or gauge of the film.

Part VI-Fee for examination for certifying alterations under Rule 33

(1) Fee for the examination of a film for certifying alteration under rule 33 shall be calculated only with reference to the reel or reels ¹[or cassette or cassettes], in which the portion or portions excised, added, coloured or otherwise altered occur and for the purposes the rate specified in the Table aforesaid for original certification shall be applicable:

PROVIDED that where the alteration is by excision, the fee chargeable shall be at the rate of Rs . 10 per each endorsement.

(2) A fee of Rs.10 shall be paid for a duplicate copy of the certificate.

(3) In the event of an application for certification being withdrawn before the film is examined, the Board may on an application made to it in that behalf, refund to the applicant the amount of fee paid towards the examination of the film after deducting 25 per cent of the amount so paid.

(4) In the event of an applicant failing to present a runnable print before the examining committee or the Revising Committee on the day and time and at the place fixed for such examination, an additional fee of 25 per cent of the fee payable for examination of the film under this Table shall be paid before another place, date and time for the examination of the film is fixed.

(5) If, by mistake, miscalculation or such other reason, the applicant pays towards fee for the examination of any film any amount in excess of the amount of fee payable under these rules, the Board may, on an application made in that behalf, within a period of one year from the date of certification of the film, refund to the applicant the amount so paid in excess.

(6) Any person who applies to the Board for information regarding the certification or any other particular in respect of a film shall along with the application, pay a search fee of rupees five per each title of the film.

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