Section 2 in The M.P. Dramatic Performances Act, 1961
2. Definitions.
- In this Act, unless the context otherwise requires,-(1)"objectionable dramatic performance" means any play, pantomime or other drama which is likely to-(i)incite any person to commit any act calculated to undermine the security of the State.(ii)incite any person to commit murder, sabotage or any offence involving violence; or(iii)seduce any member of any of the armed forces of the Union or of the police forces from his allegiance or his duty, or prejudice the recruiting of persons to serve in any such force or prejudice the discipline of any such force; or(iv)incite any section of the citizens of India to acts of violence against any other section of the citizens- of India;or which-(v)is deliberately intended to outrage the religious feelings of any class of the citizens of India by insulting or blaspheming or profaning the religion or the religious beliefs of that class and is likely to undermine public order; or(vi)is grossly indecent, or is scurrilous or obscene or intended for blackmail;Explanation I. - A dramatic performance shall not be deemed to be objectionable merely because in the course thereof words are uttered, or signs or visible representations are made, expressing disapprobation or criticism of any law or of any policy of administrative action of the Government with a view to obtain its alteration or redress by lawful means.Explanation II. - In judging whether any dramatic performance is an objectionable dramatic performance, the play, pantomime or other drama shall be considered as a whole;(2)"public place" means any building or enclosure, or any place in the open air or any pandal where the sides are not enclosed, to which the public are admitted to witness a dramatic performance or which is in full view of the public or to which public have access.
