Section 9 in The Kerala Dramatic Performances Act, 1961
9. Power to call for copy of purport of drama, etc. —
(1)If the Govern¬ment or the District Collector, have or reason to believe that an objec¬tionable performance is about to take place or that the performance of any play, pantomime or other drama is likely to lead to a breach of the peace they or he, as the case may be, may, by order, direct that no such performance shall take place in any public place within any area, unless a copy of the piece, if and so far as it is written, or some sufficient account of its purport, if and so far as it is in pantomime, has been furnished not less than seven days before the performance, to the Government or the District Collector aforesaid.(2)A copy of any order made under sub-section (1) may be served on the owner or occupier of the public place in which such per¬formance is intended to take place, and if thereafter he does or willingly permits any act in disobedience of such order, he 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.
