Section 7(1) in The Punjab Dramatic Performances Act, 1964
(1)Any person who, after the publication of an order under sub-section (3) of section 3, or during the period when an order made under section 4 is in force, organizes or is responsible for the conduct of, or who with the knowledge that such an order under section 3 or section 4 is in force takes part in, the performance prohibited thereby or any performance substantially the same as the performance so prohibited shall, on conviction, be punishable with imprisonment for a term which may extend to three months, or with fine which may extend to one thousand rupees, or with both.
