Section 3(4) in The Andhra Pradesh Objectionable Performances Prohibition Act, 1956
(4)Any order under sub-section (1) may also be published in such other manner as may be prescribed by rules made under Section 14 and a written or printed notice thereof may be affixed at any place adopted for giving information of the order to the persons intending to conduct or take part in performance so prohibited or to the owner or occupier or any person having the use of the place in which such performance is intended to be conducted.
