Section 4(1) in The Kerala Dramatic Performances Act, 1961
(1)Whenever the Dis¬trict Collector is satisfied that a play, pantomime or other drama performed or about to be-performed is an objectionable performance or that its performance is likely to lead to a breach of the peace, he ma,, by order stating the grounds on which he considers the perfor¬mance objectionable or likely to lead to a breach of the peace, prohibit its performance.
