Section 4(2) in The Kerala Dramatic Performances Act, 1961
(2)Before making an order under sub-section (1), the District Collector shall give a reasonable opportunity to the organiser or other principal persons responsible for the conduct of the performance of to the owner or occupier of the public place in which such performance is intended to take, place, to show cause .why the performance should not be prohibited :Provided that in cases where the circumstances require immediate action to be taken and do not admit of a reasonable opportunity being given, the District Collector may, by order, prohibit the performance without giving such opportunity in which case he may review the order on the application of any person affected by it.
