Section 4 in The M.P. Dramatic Performances Act, 1961
4. Power to prohibit objectionable dramatic performances temporarily.
(1)The Collector or any other officer authorised by the State Government in this behalf may, if he is of opinion that any play, pantomime or other drama which is being performed or is about to be performed, is an objectionable dramatic performance and is likely to lead to a breach of the peace, by order stating the grounds for such opinion prohibit its performance in whole or part thereof :Provided that the officer who passes such order may review it on his own motion or on an application made by the person or party affected by such order.(2)Subject to any order made by the Court on appeal under Section 9, an order under this section shall remain in force for two months from the making thereof :Provided that if the officer who passes the order under sub-section (1) is of the opinion that the order should continue in force, he may extend the period aforesaid by such further period not exceeding two months at a time as may be specified in such order.(3)Every order made under sub-section (1) or sub-section (2) shall be published in such manner as may be prescribed.
