Section 10(1) in Telangana Objectionable Performances Prohibition Act, 1956
(1)If the Government or the District Collector have or has reason to believe that an objectionable performance is intended to be conducted, they or he, as the case may be, may by order, direct that no such performance shall be conducted within such area, as may be specified in the order, unless a copy of the piece, if and so far as it is written, or a substantial account of its purport, if and so far as it is not written, has been furnished, not less than seven days before the performance, to the Government or the District Collector.
