Section 4(3) in The Andhra Pradesh Objectionable Performances Prohibition Act, 1956
(3)The District Collector may, if he is satisfied that an order under sub-section (1) should continue in force beyond the period specified in sub-section (2), by such further order or orders as he may deem fit. extend the period aforesaid by such further period or periods not exceeding two months at a time, as may be specified in such order or orders.
