Section 7(1) in Telangana Objectionable Performances Prohibition Act, 1956
(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 section 4, is in force, is responsible for the conduct of, or who, with the knowledge that such on 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 extend to three months, or with fine, which may extend to one thousand rupees, or with both.
