Section 10 in Tamil Nadu Compulsory Censorship of Film Publicity Materials Act, 1987
10. Penalty.
(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.(2)If any person is convicted of an offence punishable under this section the convicting Court may further direct that the publicity material in respect of which the offence has been committed be forfeited to the Government.
