Section 7(2) in The Tamil Nadu Dramatic Performances Act, 1954
(2)Any person who being the owner or occupier, or having the use of any public place, opens, keeps or uses the same for any performance prohibited under Section 3 or Section 4, or permits the same to be opened, kept or used for any such performance, shall, on conviction, be punished with imprisonment for a term which may extend to three months, or with fine which may extend to one thousand rupees, or with both.
