Section 6 in The Tamil Nadu Dramatic Performances Act, 1954
6. Penalty for disobeying order.—
Any person on whom a copy of the order referred to in Section 3 or Section 4 is served and who does, or willingly permits, any act in disobedience of such order, shall, on conviction, be punished with imprisonment for a term which may extend to three months or with fine which may extend to one thousand rupees, or with both.
