Section 7 in The Andhra Pradesh Objectionable Performances Prohibition Act, 1956
7. Penalty for conducting prohibited performances
(1)Any person who. after the publication of an order under sub-section (3) of Section 3, or during the period when an order under sub-section (1) or sub-section (3) of Sec. 4, is in force, is responsible for the conduct of, or who, with the knowledge that such an order under Section 3 or Section 4 is in force, takes part in, the performance prohibited thereby or any performance substantially the same as the one so prohibited, shall, on conviction, be punishable with imprisonment for a term which may extent to three months, or with fine, which may extend to one thousand rupees, or with both.(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.
