Section 9(2) in The Kerala Dramatic Performances Act, 1961
(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.
