Section 6 in Tamil Nadu Compulsory Censorship of Film Publicity Materials Act, 1987
6. Grant of certificate of Publicity Materials Censorship.
(1)The Publicity Materials Censor Officer shall examine the publicity material submitted under section 5 and place the publicity material together with his recommendations, if any, before the Board for its consideration.(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;(3)The Board shall pass an order under sub-section (2) within such period as may be prescribed.(4)No action under clause (ii) and clause (iii) of sub-section (2) shall be taken by the Board except after giving an opportunity to the applicant, for representing his views in the matter.
