Section 4 in Tamil Nadu Compulsory Censorship of Film Publicity Materials Act, 1987
4. Publicity Materials, Censor Officer and other staff.
(1)For carrying out the purposes of this Act, the Government shall appoint a Publicity Materials Censor Officer and may also appoint such number of Assistant Publicity Materials Censor Officers and Inspectors as the Government may think fit to assist the Publicity Materials Censor Officer.(2)The Publicity Materials Censor Officer and the Assistant Publicity Mate rials Censor Officers and Inspectors, may inspect any cinema house and may call for any document relating to any publicity material from any person, for inspection.(3)The Publicity Materials Censor Officer, Assistant Publicity Materials Censor Officers and Inspectors shall perform such officer functions as may be prescribed.
