Cinematograph Act, 1952

[Act No. 37 of Year 1952, dated 21-3-1952 ]

Contents
Sections	Particulars
Part I	Preliminary
1	Short title, extent and commencement
2	Definitions
2A	Construction of references to any law not in force or any functionary not in existence in the State of Jammu and Kashmir2
Part II	Certification Of Films For Public Exhibition2
3	Board of Film Certification
4	Examination of films
5	Advisory panels
5A	Certification of films
5B	Principles for guidance in certifying films
5C	Appeals
5D	Constitution of Appellate Tribunal
5E	Suspension and revocation of certificate
5F	Review of orders by Central Government
6	Revisional powers of the Central Government
6A	Information and documents to be given to distributors and exhibitors with respect to certified
6B	11[* * *]
7	Penalties for contraventions of this Part
7A	Power of seizure
7B	Delegation of powers by Board
7C	Power to direct exhibition of films for examination
7D	Vacancies, etc. not to invalidate proceeding
7E	Members of the Board and advisory panels to be public servants
7F	Bar of legal proceedings
8	Power to make rules
9	Power to exempt
Part III	Regulation Of Exhibitions By Means Of Cinematograph2
10	Cinematograph exhibitions to be licensed
11	Licensing authority
12	Restrictions on powers of licensing authority
13	Power of Central Government or local authority to suspend exhibition of films in certain cases
14	Penalties for contravention of this Part
15	Power to revoke license
16	Power to make rules
17	Power to exempt
Part IV	Repeal
18	Repeal
Cinematograph (Certification) Rules, 1983
1	Short title and commencement
2	Definitions
3	Terms of office
3A	Representation of women in the Board
4	Casual vacancy
5	Headquarters
6	Temporary absence of Chairman
7	Constitution of advisory panels
8	Term of office of members of advisory panels
9	Officers of the Board
10	Duties of the Board
11	Assessment of public reactions to films
12	Terms and conditions of service (other than salary and allowances) of the Chairman of the Board and allowances payable to the other members of the Board
13	Allowances payable to members of the advisory panel
14	Meetings of the Board
15	Co-opted members
16	Notice of meeting
17	Business ordinarily to be transacted at meetings
18	Quorum
19	President of the meeting
20	Question to be decided by majority of votes
21	Application for examination of films
22	Examining committee
23	Certification
24	Revising Committee
25	On receipt of the orders of the Board under section 4 or section 5A,
26	Issue of certificate subject to removal of portions of film
27	Preservation of film
28	Deposit of a copy of certified film
29	Validity of certificate
30	Compliance with section 6A
31	Uncertification of a film under section 6
32	Re-examination of certified films
33	Alteration of film after issue of certificate
34	Amendment of certificate granted by the Board after notification under section 6
35	Certificates
36	Fees
37	Power of entry
38	Advertisement of films
39	Maintenance of register
40	Certain films to continue to remain uncertified films
41	Time limit in relation to certification of films
42	Preservation of records of certification of films
43	Terms and conditions of service of the Chairman and members of the Appellate Tribunal
44	Fees for appeal to the Appellate Tribunal
	Schedule I
	Schedule II

An Act to make provision for the certification of cinematograph films for exhibition and for regulating exhibitions by means of cinematographs

Be it enacted by Parliament as follows :-