Section 8(1) in The M.P. Dramatic Performances Act, 1961
(1)If the State Government or the Collector, has reasons to believe that an objectionable dramatic performance is about to take place, it or he, as the case may be, may, by order, direct that a copy of the piece, if and so far as it is written, or sufficient account of its purport, if and so far as it is in pantomime, be furnished, not less than seven days before the performance to the State Government, or the Collector.
