Section 4 in The Punjab Dramatic Performances Act, 1964
4. Power to prohibit objectionable performances temporarily.
(1)The District Magistrate may, if he is of opinion that any play, pantomime or other drama performed or about to be performed in a public place in his district, being of the nature specified in clause (1) of section 2, is likely to lead to a breach of the peace, by order, stating the grounds for such opinion, prohibit its performance:Provided that the District Magistrate may review such order on an application made by the person or party affected by it.(2)Subject to any order made on appeal under section 10, an order under this section shall remain in force two months from the making thereof.Provided that the District Magistrate may, if he is of opinion that the order should continue in force, by such further order or orders as he may deem fit, extend the period aforesaid by a further period or periods not exceeding two months at a time as may be specified in such order or orders.
