Section 16 in Tamil Nadu Compulsory Censorship of Film Publicity Materials Act, 1987
16. Certain offences under this Act to be cognizable.
- Every offence punishable under this Act except the offence specified in clause (iii) of sub-section (1) of section 10 shall be a cognizable offence within the meaning of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974).
