Section 7(2) in The Kerala Dramatic Performances Act, 1961
(2)Any person who being the owner or occupier, or having the use of any public place, opens, keeps or uses the same for any perfor¬mance prohibited under section 3 or section 4, or permits the same to be opened, kept or used for any such performance, shall, on conviction, be punished with imprisonment foi a term which may extend to three months or with fine which may extend to one thousand rupees, or with both.
