Section 7 in Tamil Nadu Compulsory Censorship of Film Publicity Materials Act, 1987
7. Principles of guidance in certifying publicity materials.
(1)The Board shall, in deciding to grant or refuse to grant under sub-section (2) of section 6 a certificate in respect of film publicity material or in Issuing a direction under clause (ii) of sub-section (2) of section 6 have regard as to whether such film publicity material or part of it-(a)is obscene;(b)is against the interest of the security of the State or friendly relations with foreign States;(c)is against public order, decency or morality;(d)involves defamation or contempt of court; or(e)is likely to incite commission of any offence.(2)Subject to the provisions contained in sub-section (1), Government may issue such direction as it may think fit setting out the relevant principles which shall guide the authority competent to great certificates under this Act in sanctioning publicity materials for public exhibition.
