Section 7(2) in The Tamil Nadu Compulsory Censorship of Publicity Material Act, 1987
(2)The Board shall, within a period of two weeks after examining the publicity material and the recommendations of the publicity materials Censor Officer in the prescribed manner,-(i)grant a certificate of publicity materials censorship in such form and in such manner as may be prescribed: or(ii)direct the applicant to carry out such alterations or modifications in the publicity materials as it thinks necessary before sanctioning the publicity materials for public exhibition; or(iii)refuse to grant a certificate of publicity materials censorship for public exhibition.
