Section 9(1) in Telangana Objectionable Performances Prohibition Act, 1956
(1)For the purpose of ascertaining the character of any performance conducted or about to be conducted, the Government, or such officer as they may empower in this behalf, may, by order, require the organizers or other principal persons responsible for the conduct of, or the persons who took part in or are about to take part in, such performance, or the owner or occupier or any person having the use of the place in which it was conducted or is about to be conducted, to furnish such information as may be specified in such order.
