Section 2 in The Tamil Nadu Compulsory Censorship of Publicity Material Act, 1987
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Board" means the Tamil Nadu Board of Censorship constituted under section 4;(b)"Certificate of Censorship" means a Certificate of Censorship in respect of publicity material granted under section 7;(c)"Chairman" means the Chairman of the Board;(d)"Government" means the State Government;(e)"Member" means a member of the Board;(f)"objectionable publicity material" means any publicity material-(i)which is obscene; or(A)incite any person to commit any offence involving violence; or(B)offend against decency or morality; or(C)promote on grounds of religion, race, place of birth of residence, language, caste or community or any other ground whatsoever dis-harmony, feelings of enmity or hatred or ill-will between different religious, racial, language or regional groups or castes or communities;(ii)which is likely to-Explanation I. - A publicity material shall be deemed to be obscene if it is lascivious or appeals to the prurient interest or of its effect or (where it comprises two or more distinct items the effect of any one of its items is, if taken as a whole, such as to end to deprave and corrupt persons who are likely having regard to all relevant circumstances, to read or see the matter contained or embodied in it, or if it portrays, exhibits or shows a picture, drawing, painting or figure of a female human being of any age in such posture which is offensive to senses or which is likely suggest any indecent or impure ideas in the minds of persons who are likely to read or see the matter contained or embodied in it.Explanation II. - A publicity materials shall not be deemed to be objectionable merely if it-(1)expresses disapprobation or criticism of any law or of any policy or administrative action of the Government with a view to obtain its alteration or redress by lawful means; or(2)criticises any social or religious practices without malicious intention and with an honest view to promote social or religious reform or social justice;(g)"place open to public view" includes any private place or building monument, statue, post, wall, fence, tree or other thing or contrivance visible to a person being in, or passing along, any public place;(h)"public place" means any place (including a road, street or way whether a thoroughfare or not and a landing place) to which the public are granted access or have a right to resort, or over which they have a right to pass;(i)"publicity material" means any material which is produced in India or in any country outside India for giving publicity or anything other than publicity material relating to a cinematograph film and includes-(i)hoarding, show-card insert, press design and enlargement;(ii)poster;(iii)still photo;(iv)slide;(v)still for publication in newspapers and periodicals, and(vi)such other material as may be prescribed;
