Section 7(1) in The M.P. Dramatic Performances Act, 1961
(1)For the purpose of ascertaining the character of any intended play, pantomime or other drama, the State Government, or such officer as it may empower in this behalf, may, by order, require the organizers or other principal persons responsible for the conduct of, or other persons about to take part in such play, pantomime or other drama or the author, proprietor or printer of the play, pantomime or other drama about to be performed, or the owner or occupier of the place in which it is intended to be preformed, to furnish such information as the State Government or such officer may think necessary.
