Section 6(2) in The M.P. Dramatic Performances Act, 1961
(2)Any person who with the knowledge that an order under Section 3 or Section 4 is in force takes part in the performance prohibited thereby or any performance substantially the same as the performance so prohibited shall be punishable with imprisonment for a term which may extend to three months, or with fine which may extend to one thousand rupees, or with both.
