The Goa (Regulation of Film Shooting) Act, 2021

 
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GOVERNMENT OF GOA 
Department of Law 
Legal Affairs Division 
 
 
Notification 
7/30/2021-LA 
 
The Goa (Regulation of Film Shooting) Act, 2021 (Goa Act 29 of 2021), which has been 
passed by the Legislative Assembly of Goa on 30-07-2021 and assented to by the Governor 
of Goa on 14-09- 2021, is hereby published for general information of the public. 
 
D. S. Raut Desai,  
Joint Secretary (Law). 
Porvorim,  
22-9-2021. 
 
 
 
The Goa (Regulation of Film Shooting) 
Act, 2021 (Goa Act 29 of 2021) [14-09-
2021] 
AN 
ACT 
to regulate film shooting in the  State of Goa and for matters connected therewith and 
incidental thereto. 
BE it enacted by the Legislative Assembly of Goa in the Seventy-second Year of the 
Republic of India as follows:- 
1. Short title and commencement. — (1) This Act may be called the Goa (Regulation of 
Film Shooting) Act, 2021. 
(2) It shall come into force on such date as the Government may, by notification in the 
Official Gazette, appoint. 
2. Definitions.— In this Act, unless the context otherwise requires,- 
(a) “Cinematograph” means the cinematograph as defined under clause (c) of 
section 2 of the Cinematograph Act, 1952 (Act 37 of 1957); 
(b) “Competent Authority” means a Competent Authority as designated by the 
Government under sub-section (1) of section 3; 
(c) “Central Government” means the Government of India; 
(d) “film shooting” means making of a cinematographic film of motion pictures of a 
story, or an episode or a serial or an event recorded by a camera, for the purpose of showing 
by cinematograph in a cinema, or on television, or by other electronic media, whether for a 
commercial cinema venture, or  purely artistic creation, or for publicity or advertisement, 
intended for public viewing or exhibition which would be governed by the Cinematograph 
Act, 1952 (Act 37 of 1957) or any other law for the time being in force; 
(e) “Government” means the Government of Goa; 
 
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(f) “heritage site” includes sites protected under the Ancient Monuments and 
Archaeological Sites and Remains Act, 1958 (Central Act 24 of 1958) and under the Goa, 
Daman and Diu Ancient Monuments and Archaeological Sites and Remains Act, 1978 (Act 
1 of 1979); 
(g) “Official Gazette” means the Official Gazette of the Government; 
(h) “prescribed” means prescribed by the rules made under this Act; 
(i) “State” means the State of Goa; 
(j) “tourist place” means place of interest where tourists visit, typically for its inherent or 
an exhibited natural or cultural value, historical significance, natural or built beauty, offering 
leisure and amusement. 
3. Regulation of film shooting. — (1) Notwithstanding anything contained in any other 
State law for the time being in force, no person shall undertake a film shooting in the State 
without obtaining a film  shooting permission from the Competent Authority as may be 
designated by the Government by a notification in the Official Gazette. 
(2) Where the film shooting is proposed to be undertaken at a place owned or controlled 
by or vested in, the Central Government, the no objection certificate of the Central 
Government for the same shall be produced along with the application for permission under 
sub-section (1). 
(3) An application to be made under sub -section (1) shall be in such form,  accompanied 
by such fee and such undertaking, as may be prescribed. 
(4) Upon receipt of application under subsection (1) the Competent Authority may, after 
following the procedure as may be prescribed, grant a film shooting permission to the 
applicant in such form and in such manner as may be prescribed or may reject the same by an 
order with the reasons to be recorded in writing. 
(5) In case of contravention of the provisions of sub -section (1), the Competent Authority 
or such other officer not below the rank of Deputy Collector as may be authorised by the 
Government by notification in the Official Gazette shall issue an order to stop such film 
shooting and shall have power to seize the material used for film shooting by following such 
procedure as may be prescribed. He may take assistance of the police officer or any other 
officer for the purpose of execution of the order issued by him under this sub-section. 
4. Single Window Clearance System for Film Shooting. — (1) Notwithstanding anything 
contained in any other State law for the time being in force, once a film shooting 
permission is granted by the  Competent Authority, the same shall be binding on all 
Departments of the State and local authorities and any Department or local authority who is 
deprived of fees on a ccount of issue of such permission  shall be  compensated by  the 
Government to such extent and in such manner as may be prescribed. 
(2) It shall be the duty of all Departments of the State and local authorities to whom 
copies of  permission are endorsed, to facilitate the activities of film shooting, render 
necessary assistance and instruct their administrative and subordinate staff to facilitate film 
shooting at the places specified in the permission. 
5. Liability to pay restoration charges. — (1) Whoever in the course of film shooting by 
an act of  omission or commission defaces, defiles, destroys or damages any structure or 
 
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place including tourist  place, or heritage site, he shall be liable to pay such amount as 
determined by the Competent Authority in consultation with the Public Works Department 
and the other experts in the field, as restoration charges. 
 
(2) The Competent Authority shall pass an order for recovery of restoration charges and the 
same may be recovered as arrears of land revenue. 
6. Appeal.— (1) Any person aggrieved by an order passed by the Competent Authority 
under sub- section (4) of sub-section 3 or sub section (2) of section 5, may prefer an appeal 
to the Government within a period of thirty days from the date of such order. 
(2) The Government may after hearing the Appellant and the Competent Authority either 
set aside, modify or uphold the order passed by the Competent Authority. 
7. Penalties for offences against the Act, etc. — Whoever contravenes any provisions of 
this Act or rules made thereunder shall be punished with 1[fine which shall not be less than 
fifty thousand rupees, but may extend to five lakh rupees] 
8. Composition of offences. — (1) The Competent Authority or such other officer not 
below the rank of Deputy Collector as may be designated by the Government by notification 
in the Official Gazette may compound any offence punishable under this Act or Rules made 
thereunder on payment by a person who is suspected to have committed such offence to the 
Government, such sum not less tha n rupees fifty thousand and not exceeding rupees one 
lakh. 
(2) On payment of such sum under sub section (1) no further proceedings shall be taken 
against the offender. 
9. Court competent to take cognizance and try offences.— No Court other than the Court 
of a Judicial Magistrate First Class shall take cognizance of, and try  an offence under this 
Act. 
10. Protection of action taken in good faith. — No suit, prosecution or other legal 
proceedings shall lie against the Competent authority or any person for anything which is in 
good faith done or intended to be done under this Act or rules made thereunder. 
11. Power to make rules. — (1) The Government may by notification in the Official 
Gazette make rules to carry out the purposes of this Act. 
(2) In particular and without  prejudice to the generality of foregoing power, such rules 
may provide for,— (a) form of application and fees under sub-section (3) of section 3; 
(b) form of undertaking under sub section (3) of section 3; 
(c) form of film shooting permission under sub-section (3) of section 3; 
(d) manner for granting of film shooting permission under sub-section (4) of section 3; 
(e) procedure for seizure under subsection (5) of section 3; 
(f) extent and manner of payment of compensation by the Government under sub-section (1) of 
section 4; 
(g) a sum for composition of offence under sub-section (1) of section 8; (h) any other 
matter which is to be or may be prescribed. 
12. Power to remove difficulty. — (1) If any difficulty arises in giving effect to the 
 
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provisions of this Act, the Government may, by  order published in the Official Gazette 
make such provisions, not  inconsistent with the provisions of this Act as appear to it to be 
necessary or expedient for removing the difficulty: 
Provided that no such order shall be made after the expiry of the peri od of two years from 
the date of commencement of this Act. 
(2) Every order made under this section shall, as soon as may be after it is made, be laid 
before the State Legislature. 
 
 
Secretariat, 
Porvorim, Goa. 
Dated: 22-09-2021. 
                                     CHOKHA RAM GARG 
Secretary to the Government of Goa,  
Law Department (Legal Affairs). 
 
 
 
(Published in the Official Gazette Series I NO. 25 (Extraordinary-3) 
dated 22-9-2021.) 
 
 
 
 
 
 
 
1 Substituted in place of expression “imprisonment for a term which may extend to three months or with fine which may 
extend to five lakh rupees or with both.” Vide Amendment Act 2022. 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 

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