Section 6 in Telangana Objectionable Performances Prohibition Act, 1956
6. Penalty for disobeying order.
- Any person on whom a copy of the order referred to in section 3 or section 4 is served and who does, or knowingly permits, any act in disobedience of such order, 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.
