Cinematograph Act, 1952
SCHEDULE I: APPLICATION FOR CERTIFICATION OF FILMS
IMPORTED INTO OR PRODUCED IN THE STATES/UNION TERRITORIES MENTIONED IN COLUMN 3
SHALL BE PRESENTED AT THE REGIONAL OFFICE IN COLUMN 2:
[Rule 21]
| Sl. No.
|
Regional Office situated at
|
Films imported into or produced in
|
| (1)
|
(2)
|
(3)
|
| 1.
|
Bangalore
|
State of Karnataka
|
| 2.
|
Bombay
|
States of Gujarat, Madhya Pradesh and Maharashtra
and the Union Territories of Dadra and Nagar Haveli and Goa , Daman and Diu
|
| 3.
|
Calcutta
|
16 [States of Bihar, West Bengal and the Union Territories
of Andaman and Nicobar Island,]
|
| 17 [4.
|
Cuttack
|
State of Orissa .]
|
| 5.
|
DelhI
|
States of Haryana , Himachal Pradesh, Jammu and Kashmir, Punjab, Rajasthan
and Uttar Pradesh and the Union territories of Chandigarh
and Delhi.
|
| 18 [6
|
Guwahati
|
States of Arunachal Pradesh, Assam,
Manipur, Meghalaya , Mizoram ,
Nagaland , Sikkim and Tripura .]
|
| 7.
|
Hyderabad
|
State of Andhra Pradesh .
|
| 8.
|
Madras
|
States of Tamil Nadu and the Union
Territory of Pondicherry .
|
| 9.
|
Trivandrum
|
State of Kerala and the Union
Territory of Lakshadweep
|
Note: 19 [* * *]
1. Till the Bangalore/ Hyderabad/ Trivandrum
regional office (s) are set up, the films intended for those offices will
continue to be presented at Madras.
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