Section 9(1) in The Kerala Dramatic Performances Act, 1961
(1)If the Govern¬ment or the District Collector, have or reason to believe that an objec¬tionable performance is about to take place or that the performance of any play, pantomime or other drama is likely to lead to a breach of the peace they or he, as the case may be, may, by order, direct that no such performance shall take place in any public place within any area, unless a copy of the piece, if and so far as it is written, or some sufficient account of its purport, if and so far as it is in pantomime, has been furnished not less than seven days before the performance, to the Government or the District Collector aforesaid.
