Section 5 in Tamil Nadu Compulsory Censorship of Film Publicity Materials Act, 1987
5. Prohibition of display of publicity materials.
(1)No person shall display or cause to be displayed in the lobby of a cinema house or outside the cinema, house or in any place open to public view, whether such place is public of private, any publicity material without obtaining a certificate of publicity materials censorship in respect of such publicity material.(2)If any person desires to display in the lobby of a cinema house or outside the cinema house or in any place open to public view, whether such place is public or private, any publicity material, he shall make an application to the Board in such form as may be prescribed, for a certificate of publicity materials censorship and shall submit such material along with the application in such manner together with such fee as may be prescribed.
