Allow Cookies!
By using our website, you agree to the use of cookies
The bomb of censorship that was dropped on Sanal Kumar Sasidharan’s flm S### Durga successfully stalled its screening in the International Film Festival of India (IFFI) held at Goa from 20th to 28th of November last year. The whole issue of S Durga is with regards to its screening circles around certification of the film. It was the contention of the film’s director that the jury for IFFI has approved the film for the festival and that the CBFC had granted him certificate ordering the change of name and muting some abusive content. Though there was no deletion of scenes and even the duration remained the same, S Durga was dropped from the IFFI screening list.
The film is about a girl named Durga and a boy named Kabeer, and highlights the Indian mind-set that prays and fears the deity for her anger and courage but abstains from soliciting the same when it comes to the ladies they share the society with. Following the order of the CBFC, the name of the film was changed by putting white rectangles in cross across the words “E-X-Y” in “Sexy” as the Board stated that use of such words is offensive when put before a deity name. The Board contended that the name has not been changed by the director in reality as the manner adopted by the director is indicative of the original name and thereby renders the order of the Certification Board ineffective.
The Kerala High Court, passing its judgment on 11th January on the writ filed by the director held that the Central Board of Film Certification (CBFC) had the authority under Rule 33 of the Cinematograph(Certification) Rules and that the order of the Ministry of Information and Broadcasting was not suffering from any arbitrariness, illegality or unfairness.
86540
103860
630
114
59824