Section 3 in The Tamil Nadu Dramatic Performances Act, 1954
3. Power to prohibit objectionable performances.—
(1)Whenever the State Government are satisfied that any play, pantomime or other drama performed or about to be performed in a public place is an objectionable performance, they may, by order stating the grounds on which they consider the performance objectionable, prohibit the performance.(2)No order under sub-section (1) shall be passed without giving a reasonable opportunity to the organiser or other principal persons responsible for the conduct of the performance or 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.(3)Every order made under sub-section (1) shall be published in the Fort St. George, Gazette.(4)Any order made under sub-section (1) may also be notified by proclamation and a written or printed notice thereof may be affixed at any place or places adapted for giving information of the order to the persons intending to take part in the performance so prohibited.
