Section 12(1) in The Tamil Nadu Compulsory Censorship of Publicity Material Act, 1987
(1)Subject to such conditions as may be prescribed, the prescribed authority, by a general or special order in this behalf, may either before or after the institution of proceedings under this Act accept from the person who has committed or is reasonably suspected of having committed an offence under this Act by way of composition of such offence a sum of money not exceeding two thousand rupees.
