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Cinematograph Act, 1952 SCHEDULE II FORM I: FORM OF APPLICATION FOR CERTIFICATION FOR PUBLIC EXHIBITION OF A FILM PRODUCED IN INDIA [Rule 21(1)] (No. and date of application (to be entered by Board's office) To The Central Board of Film Certification through the Regional Officer at ................................... Application for certification for public exhibition of a film produced in India at ..................... (1)(a) Name of the film (b) Language of the film (c) Length of the film in ft. .............. /meter (d) Number of reels (e) Gauge of the film (f) Type of the film,i.e. whether it is 2-D, 3-D, cinemascope, vistavision , etc. (g) Whether the film is silent or a talkie (h) Colour of the film ( i ) Name and address of the producer (j) Name of the director (2) State whether the film is a newsreel/ documentary/ scientific/ educational/ feature/ advertisement film. (2A) Specify the certificate requested 'U', 'UA', 'A' or 'S' (3) State separately the number of negative and positive prints of the film (a) Produced (negative ....................................................................... Positive .....................) (b) In the applicant's possession (negative .......................................................... Positive .....................) (c) Name and address of the processing laboratory. (4)(a) Whether the present film is a dubbed version or a re-make of any other film? If so, state the particulars along with full details of certificates issued to that film. (b) Whether any pre-censorship advice was obtained and if so, the details thereof. (c) Whether permission for any shooting abroad was obtained and, if so, the details thereof. (d) Whether the film contains any dialogue/ commentary in any language other than the language of the film and, if so, specify the language and the reels in which they occur. (5) Has any previous application been made to certify this film as suitable for public exhibition in India? If so, (a) Where and to whom was it made ? (b) What was the result of the application ? *( i ) A 'U' / 'UA' /an 'A' / 'S' certificate No....... dated........... was granted subject to the following cuts............ (ii) Certificate was refused. (6) Has the exhibition of this film been at any time suspended or the film declared uncertified by the Central or any State Government? State particulars: (7) Does the film contain any dialogue, Song, poem, speech or commentary in any language other than English, or an Indian language? If so, specify that reel or reels in which the dialogue, song, poem, speech or commentary occurs and the language or languages used. (8) Amount of fee accompanying the application on account of the fee prescribed in rule 36 Vide ( i ) Receipt No. ......................... dated ........................ (ii) Bank draft No. ........................ dated ...................... on..................... Bank (iii) Postal order no. ....................... dated................... on ..................... post office. (9) Name, address, and telephone number, if any of the applicant Telephone No.: (10) I declare that the print of the film is ready for examination by the Board and the statements recorded above are true in every particular. Date ................. Signature of applicant *Score out the word or words which are not applicable. 1 [FORM IA : APPLICATION FOR CERTIFICATION FOR PUBLIC EXHIBITION OF A VIDEO FILM PRODUCED IN INDIA [Rule21 (1)] (No. and date of application (to be entered by Board's Office) To The Central Board of Film Certification through the Regional Officer at ......................... Application for certification for public exhibition of a video film produced in India at ................. (1)(a) Name of the video film (b) Language of the video film (c) Running time (d) Number of cassettes (e) Any other particulars of the video conversion (f) Type of the film, i.e., whether it is 2-D, 3-D, cinemascope, vistavision , etc. (g) Whether the film is silent or a talkie (h) Colour of the film ( i ) Name and address of the producer (j) Name of the director (2) State whether the video film is a newsreel/ documentary/ scientific/ educational/ feature/ advertisement video film. (2A) Specify the certificate requested: 'U', 'UA', 'A' or 'S' (3) State separately the number of negative and positive prints of the video film. (a) Produced (negative .................. positive ..................... ) (b) In the applicant's possession (negative ........................ positive ....................) (c) Name and address of the laboratory/ company where copies were made. (4)(a) Whether the video film for which the application has been made is a replica/ exact copy of a cinematograph film on celluloid in respect of which a certificate has already been granted by the Central Board of Film Certification? Also state particulars of the film certified. (b) Whether the video film is a modified version of a certified cinematograph film on celluloid containing additions, deletions/ or other alterations (details of modifications may be provided). (c) Whether the application being made is in respect of an original video film and not a copy of an already certified cinematograph film on celluloid. (d) Whether the present video film is a dubbed version or remake of any other video film? If so, state the particulars along with full details of certificates issued to that video film. (e) Whether any pre-censorship advice was obtained and if so, the details thereof. (f) Whether permission for any shooting abroad was obtained and, if so, the details thereof. (g) Whether the video film contains any dialogue/ commentary in any language other than the language of the video film and, if so, specify the language and the cassette in which they occur. (5) Has any previous application been made to certify this video film as suitable for public exhibition in India? If so,- (a) Where and to whom was it made ? (b) What was the result of the application ? *( i ) A 'U' / 'UA' /an 'A' / 'S' certificate No............... dated....................... was granted subject to the following cuts ............ *(ii) Certificate was refused. (6) Has the exhibition of this video film/ film been at anytime suspended or the video film/ film declared uncertified by the Central or any State Government? State particulars: (7) Does the video film contain any dialogue, songs, poem, speech or commentary in any language other than English or an Indian language ? If so, specify that cassette or cassettes in which the dialogue, song, poem, speech or commentary occurs and the language used. (8) Amount of fee accompanying the application on account of the fee prescribed in rule 36. vide ( i ) Receipt No. ................... dated ........................ (ii) Bank draft No. ............... dated ................. on ........................ bank (iii) Postal order no. ................ dated ................. on ...................... post office. (9) Name, address and telephone number, if any, of the applicant. Telephone No.: (10) I declare that the video film is ready for examination by the Board and the statements recorded above are true in every particular. I also declare that I own the rights of the video film in question. I further declare that I have the right to use in the video film the additional material in the feature film in the form of trailers, advertisement shorts, documentary films, etc. Date ...................... Signature of applicant *Score out the word or words which are not applicable.] FORM II : APPLICATION FOR CERTIFICATE FOR PUBLIC EXHIBITION OF A FILM IMPORTED INTO INDIA [Rule21(1)] No. and date of application (to be entered by Board's office) To The Central Board of Film Certification through the Regional Officer at Bombay/ Calcutta/ Madras. Application for certification for public exhibition of a film first imported into India at ..................... ................................................ 1. (a) Name of the film (b) Language of the film (c) Length of the film in ft ..................... / meters. Length of the film as shown in the CCP and/ or import license. Have any cuts been made voluntarily by the applicant and if so give details. (d) Number of reels (e) Gauge of the film (f) Type of the film, i.e., whether it is 2-D, 3-D, cinemascope, vistavision , etc. (g) Whether the film is silent or a talkie (h) Colour of the film ( i ) Name of the producer (j) Name of the director (k) Country in which produced 2. State whether the film is a *newsreel/ documentary/ scientific/ educational/ feature/ advertisement film. 3. State separately, the number of negative and positive prints of the film: (a) Imported by the applicant (negative .............. positive ..................) (b) In the applicants possession (negative .................. positive .....................) 4. In what other language/ languages, if any, has this been produced or dubbed? Where the title is not the same in each language, state the title of each version in which it has been produced or dubbed. 5. Has any previous application been made to certify this film (under its present or any other title) in, (a) India; (b) United States of America; (c) United Kingdom; (f) Any other country; If so, ( i ) Where and to whom was it made? (ii) What was the result of the application, i.e. *( i ) A 'U' / 'UA' /An 'A' / 'S' certificate No. ................. dated ................... was granted subject to the following cuts ........................ *(ii) Certificate was refused. In the case of film made in the United States of America, state the rating of his film according to (a) the national group and (b) the legion of decency. (a)........................................... (b).......................................... 6. Has exhibition of this film been at any time suspended or the film declared uncertified by the Central or any State Government? State particulars: 7. Does the film contain any dialogue, songs, poem, speech or commentary in any language other than English, or any Indian language? If so, specify that reel or reels in which the dialogue, song, poem, speech or commentary occurs and the language or languages used. 8. Amount of fees accompanying the application on account of the fee prescribed in rule 36. Vide ( i ) Receipt No. ................... dated ...................... (ii) Bank draft No. ................. dated ................... on ................... bank (iii) Postal order no. .................. dated .................. on ......................... post office. 9. Name, address and telephone number, if any, of the applicant. ............................................................... .............................................................. .............................................................. 10(a) Name, address and telephone, if any, of the importer of the film ..................... (b) Number and date of the import license ...................... (c) Date of clearance through the customs ...................... 11. Has the film been produced by or in collaboration with South African or Rhodesian nationals wholly or in part in South Africa, South West Africa or Rhodesia or is the film owned wholly, or in part, by South African or Rhodesian nationals? If so, give details. 12. I declare that the print of the film is ready for examination by the Board and the statements above recorded are true in every particular. Date .................. Signature of applicant *Score out the word or words which are not applicable. 1 [FORM IIA : APPLICATION FOR CERTIFICATION FOR PUBLIC EXHIBITION OF A VIDEO FILM IMPORTED INTO INDIA [Rule21(1)] No. and date of application (to be entered by Board's office) To The Central Board of Film Certification through the Regional Officer at ........... Application for certification for public exhibition of a video film first imported into India at ........... ................................ 1.(a) Name of the video film (b) Language of the video film (c) Running time of the video film ................ meter. Running time of the video film as shown in the CCP and/ or import license. Have any cuts been made voluntarily by the applicant and if so give details. (d) Number of cassettes. (e) Any other particulars of the video conversion. (f) Type of the film, i.e., whether it is 2-D, 3-D, cinemascope, vistavision , etc. (g) Whether the film is silent or a talkie (h) Colour of the film. ( i ) Name of the producer. (j) Name of the director. (k) Country in which produced. 2. State whether the video film is a *newsreel/ documentary/ scientific/ educational/ feature/ advertisement video film 3. State separately, the number of negative and positive prints of the video film: (a) Imported by the applicant (negative .................... positive ....................... ) (b) In the applicant's possession (negative ................... positive ....................... ) 4. (a) Whether the video film for which the application has been made is a replica / exact copy of a cinematograph film on celluloid in respect of which a certificate has already been granted by the Central Board of Film Certification? Also state particulars of the film certified. (b) Whether the video film is a modified version of a certified cinema to graph film on celluloid, containing additions, deletions/ other alterations (details of modifications may be provided). (c) Whether the application being made is in respect of an original video film and not a copy of an already certified cinematograph film on celluloid. (d) In what other language/ languages, if any, has this been produced or dubbed? Where the title is not the same in each language, state the title of each version in which it has been produced or dubbed. 5. Has any previous application been made to certify this video film/ film (under its present or any other title) in (a) India: (b) United States of America: (c) United Kingdom: (d) Any other country: If so, ( i ) Where and to whom was it made? (ii) What was the result of the application, i.e. ( i ) A 'U'/ 'UA'/ an' A' / 'S' certificate No. ................. dated .................. was granted subject to the following cuts.................. *(ii) Certificate was refused. In the case of film made in the United States of America, state the rating of this film according to (a) the national groups and (b) the legion of decency. (a) ................................... (b) ......................................... 6. Has exhibition of this video film been at any time suspended or the film declared uncertified by the Central or any State Government? State particulars: 7. Does the video film contain any dialogue, song, poem, speech or commentary in any language other than English, or any Indian language? If so, specify the cassette or cassettes in which the dialogue, song, poem, speech or commentary occurs and the language or languages used. 8. Amount of fees accompanying the application on account of the fee prescribed in Rule 36. ( i ) Receipt No. .................. dated ...................... (ii) Bank draft No. .................. dated ................. on ........................ bank (iii) Postal order No. .................. dated ...................... on ................. post office. 9. Name, address and telephone number, if any, of the applicant. 10.(a) Name, address and telephone number, if any, of the importer of the video film .................. (b) Number and date of the import license .............................. (c) Date of clearance through the Customs .............................. 11. Has the video films/ films been produced by or in collaboration with South African or Rhodesian nationals wholly or in part in South Africa, South West Africa or Rhodesia or is the film owned wholly, or in part, by South African or Rhodesian nationals? If so, give details. 12. I declare that the video film is ready for examination by the Board and that the statements above recorded are true in every particular. I also declare that I own the video rights of the film in question. If further declare that I have the right to use in the video film the additional material in the feature film in the form of trailers, advertisement shorts, documentary films, etc. Date.... Signature of applicant *Score out the word or words which are not applicable.] FORM III [Rule 33] (To be submitted in duplicate) [Report under rule 33 of the Cinematograph (Certification) Rules, 1983, regarding an alteration or alterations in a certified film.] 1. Name of the applicant: 2. Name of the film: 3. Certificate No. ................. dated ..................... 4. Particulars of alterations: 20 [In the case of video films, instead of length and number of reels, duration in minutes and number of cassettes may be given.] Reel No. Scene No. Description of the scene/ dialogue/ song length. (Specify the exact alteration or alterations, length and the number of the reel or reels in which the alteration or alterations occurs or occur) To The Chairman, Central Board of Film Certification through the Regional Officer at Bombay/ Calcutta/ Madras.* I declare that the above particulars are true in every respect and are a full description of the alteration or alterations made in the film after its certification. Date: Address: Signature of applicant *Score out the word or words which are not applicable. 21 [FORM IV GOVERNMENT OF INDIA CENTRAL BOARD OF FILM CERTIFICATION THIS CERTIFICATE IS VALID FOR THEATRICAL RELEASE ONLY PART I [Rule 35(1)] Certificate No................................................Dated .......................................... Category "U" .............................................................................................................. Gauge mm Film ............................................................................................... Gauge mm Length .................................................................. MTS reels After examination of the film by the members of the Examining Committee/ Revising Committee/ Film Certification Appellate Tribunal mentioned below and on the recommendations of the said Examining Committee/ Revising Committee/ Film Certification Appellate Tribunal, the Board hereby certifies that the film is fit for unrestricted public exhibition subject to excisions and modifications listed in Part II on the reverse:- 1 . 2. 3. 4. UNRESTRICTED PUBLIC EXHIBITION Further certified that the excisions and modifications imposed by the Board have actually been carried out. Name of the applicant Name of the producer CHAIRMAN PART II Particulars of excisions and modifications FORM IV A GOVERNMENT OF INDIA CENTRAL BOARD OF FILM CERTIFICATION THIS CERTIFICATE IS VALID FOR VIDEO FILMS ONLY PART I [Rule 35(1)] Certificate No ......................................... Dated ....................................... Category "V/U" ....................................... Film ....................Gauge mm......................... Length .............. MTS Reels After examination of the film by the members of the Examining Committee/ Revising Committee/ Film Certification Appellate Tribunal mentioned below and on the recommendations of the said Examining Committee/ Revising Committee/ Film Certification Appellate Tribunal, the Board hereby certifies that the film is fit for unrestricted public exhibition subject to excisions and modifications listed in Part II on the reverse:- 1 . 2. 3. 4. UNIVERSAL VIDEO Further certified that the excisions and modifications imposed by the Board have actually been carried out. Name of the applicant Name of the producer CHAIRMAN PART II Particulars of excisions and modifications: FORM V GOVERNMENT OF INDIA CENTRAL BOARD OF FILM CERTIFICATION THIS CERTIFICATE IS VALID FOR THEATRICAL RELEASE ONLY PART I [Rule 35(1)] Certificate No ............................................ Dated ................. Category "V/U" ................................................................... Film ....................................... Gauge mm ............................. Length ........................ MTS Reels After examination of the film by the members of the Examining Committee/ Revising Committee/ Film Certification Appellate Tribunal mentioned below and on the recommendations of the said Examining Committee/ Revising Committee/ Film Certification Appellate Tribunal, the Board hereby certifies that the film is fit for public exhibition, restricted to adults only, subject to the excisions and modifications listed in Part II on the reverse:- 1 . 2. 3. 4. ADULTS ONLY Further certified that the excisions and modifications imposed by the Board have actually been carried out. Name of the applicant Name of the producer CHAIRMAN PART II Particulars of excisions and modifications: FORM VA GOVERNMENT OF INDIA CENTRAL BOARD OF FILM CERTIFICATION THIS CERTIFICATE IS VALID FOR VIDEO FILMS ONLY PART I [Rule 35(1)] Certificate No ........................................... Dated ............... Category "V/A" ............................................................. Film ............................... Gauge MM .......................... Length ................ MTS Reels After examination of the film by the members of the Examining Committee/ Revising Committee/ Film Certification Appellate Tribunal mentioned below and on the recommendations of the said Examining Committee/ Revising Committee/ Film Certification Appellate Tribunal, the Board hereby certifies that the film is fit for public exhibition, restricted to adults only, subject to the excisions and modifications listed in Part II on the reverse:- 1 2. 3. 4. ADULTS ONLY VIDEO Further certified that the excisions and modifications imposed by the Board have actually been carried out. Name of the applicant Name of the producer CHAIRMAN PART II Particulars of excisions and modifications: FORM VI GOVERNMENT OF INDIA CENTRAL BOARD OF FILM CERTIFICATION THIS CERTIFICATE IS VALID FOR THEATRICAL RELEASE ONLY PART I [Rule 35(1)] Certificate No......................................Dated .................... Category "UA " ................................................................. Film ............................... Gauge MM ...................... Length ................................. MTS Reels After examination of the film by the members of the Examining Committee/ Revising Committee/ Film Certification Appellate Tribunal mentioned below and on the recommendations of the said Examining Committee/ Revising Committee/ Film Certification Appellate Tribunal, the Board hereby certifies that the film is fit for public exhibition with an endorsement of caution that the question as to whether any child below the age of 12 years may be allowed to see the film should be considered by the parents or guardian of such child, and also subject to excisions and modifications listed in Part II on the reverse:- PARENTAL GUIDANCE Further certified that the excisions and modifications imposed by the Board have actually been carried out. Name of the applicant Name of the producer CHAIRMAN PART II Particulars of excisions and modifications: FORM VIA GOVERNMENT OF INDIA CENTRAL BOARD OF FILM CERTIFICATION THIS CERTIFICATE IS VALID FOR VIDEO FILMS ONLY PART I [Rule 35(1)] Certificate No .................................... Dated ....................... Category "V/UA" ............................................................... Film ........................................... Gauge MM ................................... Length ............... MTS Reels After examination of the film by the members of the Examining Committee/ Revising Committee/ Film Certification Appellate Tribunal mentioned below and on the recommendations of the said Examining Committee/ Revising Committee/ Film Certification Appellate Tribunal, the Board hereby certifies that the film is fit for public exhibition with an endorsement of caution that the question as to whether any child below the age of 12 years may be allowed to see the film should be considered by the parents or guardian of such child, and also subject to excisions and modifications listed in Part II on the reverse:- 1 . 2. 3. 4. Further certified that the excisions and modifications imposed by the Board have actually been carried out. Name of the applicant Name of the producer CHAIRMAN PART II Particulars of excisions and modifications: FORM VII GOVERNMENT OF INDIA CENTRAL BOARD OF FILM CERTIFICATION THIS CERTIFICATE IS VALID FOR THEATRICAL RELEASE ONLY PART I [Rule 35(1)] Certificate No ........................................... Dated ..................... Category "S " ........................................................... Film ...................................... Gauge MM ................................. Length .................... MTS Reels After examination of the film by the members of the Examining Committee/ Revising Committee/ Film Certification Appellate Tribunal mentioned below and on the recommendations of the said Examining Committee/ Revising Committee/ Film Certification Appellate Tribunal, the Board hereby certifies that the film is fit for public exhibition restricted to members of any profession or any class of persons, subject to excisions and modifications listed in Part II on the reverse:- 1. 2. 3. 4. SPECIALISED AUDIENCE Further certified that the excisions and modifications imposed by the Board have actually been carried out. Name of the applicant Name of the producer CHAIRMAN PART II Particulars of excisions and modifications: FORM VIIA GOVERNMENT OF INDIA CENTRAL BOARD OF FILM CERTIFICATION THIS CERTIFICATE IS VALID FOR VIDEO FILMS ONLY PART I [Rule 35(1)] Certificate No ............................. Dated .................... Category "V/S" ........................................ Film ........................... Gauge MM............................. Length .................................... MTS Reels After examination of the film by the members of the examining Committee/ Revising Committee/ Film Certification Appellate Tribunal mentioned below and on the recommendations of the said Examining Committee/ Revising Committee/ Film Certification Appellate Tribunal, the Board hereby certifies that the film is fit for public exhibition, restricted to members of any profession or any class of persons, subject to excisions and modifications listed in Part II on the reverse:- 1. 2. 3. 4. SPECIALISED AUDIENCE VIDEO Further certified that the excisions and modifications imposed by the Board have actually been carried out. Name of the applicant Name of the producer CHAIRMAN PART II Particulars of excisions and modifications: 22 [FORM VIII: REPORT OF MEMBER OF EXAMINING/ REVISING COMMITTEE CENTRAL BOARD OF FILM CERTIFICATION [Rules 22(9) and 24(9)] N.B :-Please study the guidelines issued by government once again before you preview of the film. Title of the film and language ...............................................colour / black and white length of the film..................................(meters)/ running time ..................... (minutes) reels ...................... cassette................................ gauge............................. Date of examination.............................. gauge ................................ Date of examination ................................ Name of the member .......................... I. I certify that I have carefully examined the above film with reference to the guidelines. I recommend refusal to certificate to the film, OR I recommend the grant of following certificate to the film: 'U'/ 'UA'/ 'A'/ 'S' with excisions or/ and modifications without excisions or/ and modifications [Delete whichever is not applicable] II. In the case of grant of 'S' certificate, please specify the class or group of persons which should constitute the specialized audiences :- III. Reasons for refusal of certificate or grant of 'UA'/ 'A'/ 'S' certificate Note:- 'U'-Unrestricted public exhibition. 'UA'-Unrestricted public exhibition with an endorsement that it is necessary to caution that the question as to whether any child below the age of twelve years may be allowed to see the film should be considered by the parents or guardian of such child. 'A'-Public exhibition restricted to adults. 'S'-Public exhibition restricted to members of any profession or any class of persons. IV. Details of excisions/ modifications (Please see notes below)
V. Thematic classification (only in the case of feature films) VI. Any other remarks (including justification for permitting certain visuals and/ or words prima facie appear to be objectionable) VII. I certify that there would be no infraction of the guidelines if the film is granted a certificate as recommended above. I also certify that the film has been judged in its entirety from the point of view of its overall impact that the film has been examined in the light of the period depicted in the film and contemporary standards of the country and the people to which the film relates; and that the film does not deprave the morality of the people. I certify that while recommending the film for unrestricted public exhibition I have satisfied myself that the film is suitable for family viewing, including children. Signature ................ Note: 1. While recommending excisions the beginning and end of the excision should be clearly described and the length of the excision may be given as a percentage of the total scene or in meters/ feet. 2. If a scene or sequence is to be reduced to a flash, only 1/2 or 1 meter will be kept in the film. 3. Also if certain portions are to be completely deleted while refusing a scene or sequence these should be specified.] FORM IX [Rule 26] I/ We .............................. the applicant(s) in respect of the film ................................ do hereby declare that the portion or portions objected to by the Board to Film Certification in the film ......... .....................as endorsed on the certificate have been excised from the film and the original negative (picture and sound), inter negative, inter-positive and all positive prints thereof are hereby surrendered to the Central Board of Film Certification. I/ We further declare that the above declaration is correct in all respects. Signature of applicant Place: Name: Date: Address: Notes: (1) If so required by the Regional Officer, the applicant shall produce a certificate from the owner or 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 that laboratory. (2) All the cuts should be jointed in the order of reel numbers indicated in the Board's direction with white pieces in between two different cuts to distinguish them. Length of each cut should be indicated in meters separately. In case of a scene required to be reduced as per directive of the Board, the producer shall indicate the length reduced and total length retained separately. FORM X :COPY/ SCRIPT/ COMMENTARY/ TAPE RECORD OF COMMENTARY OF FILM [Rule 28(7)] This is to certify that the copy of film/ script of the Film/ commentary/ tape record of commentary noted above submitted to the Central Board of Film Certification under rule 28 of the Cinematograph (Certification) Rules, 1983, is an exact copy of the film or its script or commentary, as the case may be, as certified by the Board with complete dialogue, song, sound effects and picturization . The correct reelwise length of the film as actually measured and certified is given below:
NB:-This includes the length of the 'Interval' and 'End' pieces. Signature of the applicant.    |
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