Section 6(2) in Tamil Nadu Compulsory Censorship of Film Publicity Materials Act, 1987
(2)The Board may, after examining the publicity material and the recommendations of the Publicity Materials Censor Officer in the prescribed manner,-(i)grant a certificate of publicity materials censorship in such form and in such manner as may be prescribed which shall be signed by the Publicity Materials Censor Officer and return the publicity material to the applicant; or(ii)direct the applicant to carry out such alterations or modifications in the publicity materials as it thinks necessary before sanctioning the publicity materials for public exhibition; or(iii)refuse to grant a certificate of publicity materials censorship, for public exhibition;
