Section 9 in The Punjab Dramatic Performances Act, 1964
9. Power to call for copy of purport of drama, etc.
(1)If the District Magistrate has reason to believe that an objectionable performance is about to take place, he may by order direct that no such performance shall take place in any public place, in his district, 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, no less than seven days before the performance, to the District Magistrate.(2)A copy of any order made under sub-section (1) may be served on the owner or occupier of the public place in which such performance is intended to take place, and if thereafter he does or willingly permits, any act in disobedience of such order, he shall, on conviction, be punishable with imprisonment for a term which may extend to three months, or with fine which may extend to one thousand rupees, or with both.
