Section 7(2) in The Andhra Pradesh Objectionable Performances Prohibition Act, 1956
(2)Any person who, being the owner or occupier or having the use of any place, opens, keeps or uses the same for any performance prohibited under Section 3 or Section 4, or permits the same to be opened, kept or used for any such performance 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.
