Section 4(2) in The M.P. Dramatic Performances Act, 1961
(2)Subject to any order made by the Court on appeal under Section 9, an order under this section shall remain in force for two months from the making thereof :Provided that if the officer who passes the order under sub-section (1) is of the opinion that the order should continue in force, he may extend the period aforesaid by such further period not exceeding two months at a time as may be specified in such order.
