Section 7 in The Tamil Nadu Compulsory Censorship of Publicity Material Act, 1987
7. Grant of Certificate of Censorship.
(1)The Censor Officer shall examine the publicity material submitted under section 6 and place the publicity material together with his recommendations, if any, before the Board for its consideration.(2)The Board shall, within a period of two weeks after examining the publicity material and the recommendations of the publicity materials Censor Officer in the prescribed manner,-(i)grant a certificate of publicity materials censorship in such form and in such manner as may be prescribed: or(ii)direct the applicant to carry out such alterations or modifications in the publicity materials as it thinks necessary before sanctioning the publicity materials for public exhibition; or(iii)refuse to grant a certificate of publicity materials censorship for public exhibition.(3)No action under clause (ii) and clause (iii) of sub-section (2) shall be taken by the Board except after giving an opportunity to the applicant for rep resenting his views in the matter.(4)Every Certificate of Censorship shall be signed by the Censor Officer or, in his absence, by such Assistant Censor Officer as may be empowered in this behalf by the Board and the publicity material shall, then, be returned to the person who submitted it.
