Section 9 in The Tamil Nadu Prize Schemes (Prohibition) Act, 1979
9. Forfeiture of newspapers and publication containing prize schemes.—
Where any newspaper or other publication contains any prize scheme promoted or conducted in contravention of the provisions of this Act, or any advertisement in relation thereto, the Government may, by notification, declare every copy of the newspaper and every copy of the publication containing the prize scheme or the advertisement to be forfeited to the Government.
