Section 2(1) in The Kerala Dramatic Performances Act, 1961
(1)In this Act, unless the context otherwise requires,—(a)" Objectionable performance” means any play pantomime or other drama which —(i)is grossly indecent, scurrilous or obscene ; or(ii)is likely to endanger the security of India or public order in the State ; or(iii)incites any person to commit an offence involving violence ; or(iv)is likely to seduce any member of any of the armed forces of the Union of India or of any police force from his allegiance or his duty, or prejudice the recruiting of persons to serve in any such force ; or(v)is deliberately intended to outrage the religious feelings of any class of the citizens of India by insulting or blas¬pheming or prophaning the religion or the religious beliefs of that Glass.Explanation I.-A performance shall not be deemed to be objection¬able 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 or administrative action of the Government with a view to obtain its alteration or redress by lawful means.Explanation II.-In judging whether any performance is an objectionable performance, the play, pantomime or other drama shall be considered as a whole;
