 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Dramatic Performances Act, 1876 6. Penalty for disobeying prohibition Whoever after the notification of any such order- (a) takes part in the performance prohibited thereby or in any performance substantially the same as the performance so prohibited, or (b) in any manner assists in conducting any such performance, or (c) is, in willful disobedience to such order, present as a spectator during the whole or any part of any such performance, or (d) being the owner or occupier, or having the use of any house, room or place, opens, keeps or uses the same for any such performance, or permits the same to be opened, kept or used for any such performance, shall be punishable on conviction before a Magistrate with imprisonment for a term which may extend to three months, or with fine, or with both.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back