Section 3(2) in Telangana Objectionable Performances Prohibition Act, 1956
(2)No order under sub-section (1) shall be passed without giving a reasonable opportunity to the organizers or other principal persons responsible for the conduct of the performance or to the principal persons taking part in such performance or to the owner or occupier or any person having the use of the place in which such performance is intended to be conducted, to show cause why the performance should not be prohibited.
