Section 4(1) in The Tamil Nadu Dramatic Performances Act, 1954
(1)The Commissioner of Police in the Presidency town or the District Collector elsewhere may, if he is of opinion that any play, pantomime or other drama performed or about to be performed, being of the nature specified in Section 2, is likely to lead to a breach of the peace, by order stating the grounds for such opinion, prohibit its performance:Provided that the officer who passed such order may review it on an application made by the person or party affected by such order.
