Section 6 in The M.P. Dramatic Performances Act, 1961
6. Penalty for disobedience of order made under Section 3 or Section 4.
(1)Any person who, after the publication of an order under sub-section (3) of Section 3 or sub-section (3) of Section 4 or after an order under sub-section (1) or sub-section (2) of Section 4 is served on him, and during the period such order remains in force-(a)organises or is responsible for the conduct of the performance prohibited thereby or any performance substantially the same as the performance so prohibited; or(b)does or permits any act in disobedience of such order; or(c)being the owner or occupier, or having the use of any public place, opens, keeps or uses or permits the same to be opened, kept or used for any such performance;shall 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.(2)Any person who with the knowledge that an order under Section 3 or Section 4 is in force takes part in the performance prohibited thereby or any performance substantially the same as the performance so prohibited shall 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.
