Section 9(2) in The Tamil Nadu Compulsory Censorship of Publicity Material Act, 1987
(2)Whoever affixes to or exhibits on, any place open to public view any publicity material in respect of which a Certificate of Censorship has not been granted by the Board under section 7 or which does not bear in the manner prescribed the number and date of the Certificate of Censorship, shall be punished with imprisonment of either description which may extend to three years or with fine which may extend to three thousand rupees or with both and in the case of a continuing offence with a further fine which may extend to one hundred rupees for each day during which the offence continues.
