Section 4(2) in The Tamil Nadu Dramatic Performances Act, 1954
(2)Subject to any order made by the Court on appeal under Section 10, an order under this Section shall remain in force for two months from the making thereof:Provided that the Commissioner of Police or the District Collector, as the case may be, may, if he is of opinion that the order should continue in force, by such further order or orders as he may deem fit, extend the period aforesaid by such further period or periods not exceeding two months at a time as may be specified in such order or orders.
