Section 7(1) in The Tamil Nadu Dramatic Performances Act, 1954
(1)Any person who, after the publication of an order under Section 3, sub-section (3), or during the period when an order made under Section 4, sub-section (1) or sub-section (2), is in force organises or is responsible for the conduct of or who with the knowledge that such an order under Section 3 or Section 4 is in force takes part in, the performance prohibited thereby or any performance substantially the same as the performance so prohibited, shall, on conviction, be punished with imprisonment for a term which may extend to three months, or with fine which may extend to one thousand rupees, or with both.
