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.
