Section 9(1) in The Punjab Dramatic Performances Act, 1964
(1)If the District Magistrate has reason to believe that an objectionable performance is about to take place, he may by order direct that no such performance shall take place in any public place, in his district, unless a copy of the piece, if and so far as it is written or some sufficient account of its purport, if and so far as it is in pantomime. has been furnished, no less than seven days before the performance, to the District Magistrate.
