Section 10(1) in Tamil Nadu Compulsory Censorship of Film Publicity Materials Act, 1987
(1)If any decision displays, any publicity materials-(i)which has not been certified by the Board and signed by the Publicity, Materials Censor Officer under section 6; or(ii)which having been certified by the Board and Signed by the Publicity Materials Censor Officer, differ from the certified publicity material; or(iii)having been certified by the Board and signed by the Publicity Materials Censor Officer, does not bear in the manner prescribed the number and date of the certificate of registration; he shall be punishable with imprisonment which may extend to one thousand rupees or with both and in the case of a continuing.
