Section 10 in The Andhra Pradesh Objectionable Performances Prohibition Act, 1956
10. Power to call for copy of, purport of, drama etc.
(1)If the Government or the District Collector have or has reason to believe that an objectionable performance is intended to be conducted, they or he, as the case may be, may by order, direct that no such performance shall be conducted within such area, as may be specified in the order, unless a copy of the piece, if and so far as it is written, or a substantial account of its purport, if and so far as it is not written, has been furnished, not less than seven days before the performance, to the Government or the District Collector.(2)A copy of the order under sub-section (1) may be served on the organizers or other principal persons responsible for the conduct of, or any person about to take part in, such performance, or on the owner or occupier or any person having the use of the place in which such performance is intended to be conducted and if thereafter any person on whom a copy of the order under sub-section (1) is served, does or knowingly 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.
