Dramatic Performances Act, 1876

Act No. 19 of 1876 dated 16th. December, 1876]1

Contents
Sections	Particulars
1	Short title
2	"Magistrate" defined
3	Power to prohibit certain dramatic performances
4	Power to serve order of prohibition. Penalty for disobeying order
5	Power to notify order
6	Penalty for disobeying prohibition
7	Power to call for information
8	Power to grant warrant to Police to enter and arrest and seize
9	Saving of prosecutions under Penal Code, sections 124A and 294
10	Power to prohibit dramatic performance in any local area, except under license
11	Powers exercisable by Governor
12	Exclusion of performances at religious festivals
	Foot Notes

An Act for the better control of public dramatic performances.

WHEREAS it is expedient to empower the Government to prohibit public dramatic performances which are scandalous, defamatory, seditious or obscene; It is hereby enacted as follows:-