Section 3(2) in The M.P. Dramatic Performances Act, 1961
(2)No order under sub-section (1) shall be passed without giving a reasonable opportunity to the organizer or other principal persons responsible for the conduct of the performance and to the owner or occupier of the public place in which such performance is going on or is intended to take place to show cause why the performance should not be prohibited :Provided that this sub-section shall not apply where the State Government is satisfied that for some reason to be recorded in writing it is not reasonably practicable to give to the persons concerned an opportunity of showing cause.
