Section 6 in The Kerala Dramatic Performances Act, 1961
6. Penalty for disobeying order.—
Any person of whom a copy of the older referred to in section 3 or section 4 is served and who does, or willingly permits, any act in disobedience of such order, shall, on con¬viction, 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.
