Section 2 in Tamil Nadu Compulsory Censorship of Film Publicity Materials Act, 1987
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Board" means the Tamil Nadu Board of publicity materials censorship, constituted under section 3;(b)"cinema house" means a place licensed under the Tamil Nadu Cinemas (Regulation) Act, 1955 (Tamil Nadu Act IX of 1955) for giving cinematograph exhibition;(c)"Government" means the State Government;(d)"publicity material" means any material for giving publicity of a cinematograph film which is produced in India or any country outside India and includes-(i)hoarding, show-card, insert, press design and enlargement;(ii)Poster;(iii)still photo;(iv)cinematograph slide; and(v)such other material as may be prescribed.
