Section 2(2) in The Tamil Nadu Compulsory Censorship of Publicity Material Act, 1987
(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;
