Section 4 in The Kerala Dramatic Performances Act, 1961
4. Power to prohibit performances temporarily.-
(1)Whenever the Dis¬trict Collector is satisfied that a play, pantomime or other drama performed or about to be-performed is an objectionable performance or that its performance is likely to lead to a breach of the peace, he ma,, by order stating the grounds on which he considers the perfor¬mance objectionable or likely to lead to a breach of the peace, prohibit its performance.(2)Before making an order under sub-section (1), the District Collector shall give a reasonable opportunity to the organiser or other principal persons responsible for the conduct of the performance of to the owner or occupier of the public place in which such performance is intended to take, place, to show cause .why the performance should not be prohibited :Provided that in cases where the circumstances require immediate action to be taken and do not admit of a reasonable opportunity being given, the District Collector may, by order, prohibit the performance without giving such opportunity in which case he may review the order on the application of any person affected by it.(3)No order made under this section shall remain in force for more than two months from the making thereof unless the Government, by notification in the Gazette, otherwise direct.
