Section 4(2) in The Punjab Dramatic Performances Act, 1964
(2)Subject to any order made on appeal under section 10, an order under this section shall remain in force two months from the making thereof.Provided that the District Magistrate may, if he is of opinion that the order should continue in force, by such further order or orders as he may deem fit, extend the period aforesaid by a further period or periods not exceeding two months at a time as may be specified in such order or orders.
