Section 9 in The Tamil Nadu Compulsory Censorship of Publicity Material Act, 1987
9. Penalty.
(1)Whoever affixes to, or exhibits on, any place open to public view any objectionable publicity material shall be punished with imprisonment of either description for a term which may extend to three years or with fine which may extend to three thousand rupees or with both.(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.(3)If any person is convicted of an offence punishable under sub-section (1) or sub-section (2), the convicting court max, further direct that the publicity material in respect of which the offence has been committed be forfeited to the Government.
