Section 7(1) in The Kerala Dramatic Performances Act, 1961
(1)Any person who, after the publication of an order under sub-section (3) of section 3, or during the period when an order made under sub-section (1) or sub-section (2) of section 4, 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 prohi¬bited, shall, on conviction, be punished with imprisonment for a term which may extend to three months of with fine which may extend to one thousand rupees, or with both.
