Section 13(b) in The Tamil Nadu Compulsory Censorship of Publicity Material Act, 1987
(b)any publicity material-(i)in respect of which no Certificate of Censorship has been obtained under this Act, or(ii)which does not bear the number and date of the Certificate of Censorship and such police officer shall forthwith report the seizure to the Magistrate having jurisdiction and where the publicity material seized is such that it cannot be conveniently transported to the Court, he may give custody thereof to any person on his executing a bond undertaking to produce the publicity material before the Court as and when required and to give effect to the further orders of the Court as to the disposal of the same.
