Section 7(1) in Tamil Nadu Compulsory Censorship of Film Publicity Materials Act, 1987
(1)The Board shall, in deciding to grant or refuse to grant under sub-section (2) of section 6 a certificate in respect of film publicity material or in Issuing a direction under clause (ii) of sub-section (2) of section 6 have regard as to whether such film publicity material or part of it-(a)is obscene;(b)is against the interest of the security of the State or friendly relations with foreign States;(c)is against public order, decency or morality;(d)involves defamation or contempt of court; or(e)is likely to incite commission of any offence.
