Section 12(1) in Tamil Nadu Compulsory Censorship of Film Publicity Materials Act, 1987
(1)Subject to such conditions as may be prescribed, the prescribed authority may by a general or special order in this behalf either before orafter the institution of criminal proceedings under this Act, accept from the person who has committed or is reasonably suspected of having committed an offence under this Act, by way of composition of such offence a sum of money not exceeding five thousand rupees.
