Chandigarh act 010 of 1964 : The Punjab Dramatic Performances Act, 1964

-1 Shert HHe andéxtent,

3 Définitions .

5 Power to prahnbxt ob]ectmna e yerform.xnces o L Powet to prohibit oh)ecixonab]e performanees tempora- H nly. N IR

Servlce of order of prohxbxtmn

4. Penatly {61 dlsobeymg nrdet' :

Penalty for d:sobeymg pmhxbltxcn : 'Power tn \.alI for mformaémn §

5 Power to call for ©0py ot pu!'port of drema "ete. Appeal.

Saving of proéecfitidns under other laws, .- Prolection for acts done in goed faith.

3. Power to make 'rules,

. "Repeal of Central Act XIX of 1876,

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: The Paniah Perl'ommuces AL, 196 '1o, provide the: bettef ; pub formances i the St 1e oj Pumab jects and. Reasons, s Gazette (Emtm dmary) 1964 nages 130- 131 2Substituted: for ihe words -"State . Governmpnt!

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}dncite any "person 1o commit' m i sabotage Uorany . offence ig lvi folence sior i G e

i (ii1) seduce 'any Tnember 'of 'any. of the armed

"forces wof ithe! Union e of the 'police forces from his allegiance 'or his.duty, G or prejudice ~the;recmiting~o£ persons o serve-in any sueh foree or prejudice the "

iscipfi of gh;y;suu;h o

nee . againg

zens of India, oo

iy Exeplanationd. A performance. shall'not be- deem- ed to. be ohjectionable rmerely becanse in" the 'course' sthereof words are uttered, or signs or visible Tepres

(:tations are: made, "expressing. disapprobation or. ¢ ¢ism of 'any law . or. of any policy of ~administr -action of the Governmeni with a. view to obtain alteration or rédress - by lawiil means, © o Erplanation 11-In sadeing whether any- perfors - Iance ds:an objectionabla performance; the' play; pan- tomime o¢ other drama shall be considered as a whole;. (2)."public plave" means any. "building o en "t i closure, or any place in #he 'open.air oria

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Provided t}lut the TMgtrict Maglsirate may revxew' u:h -order on, an apphcafioq made by the person "or ; 'order rnade on' appe 1 und

dn cwder under thxs sectmn shall rem;

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the pL od s}v e a7 ordgr mado under qegfi, force, organizes or:is respomxble for th

"or havmg the uge of any public place, opéns Tee 'use< 'the: same for any nerim*mam-e prohlbl ction'd, or' p ;

used for any. such ne;formance

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term which ngay W, A hu,h 'may extend to one Lhomand rupees, or w1th ed. 'by an 'order made Appeal

it mAY, within axxty days of

':thc pubh tion of wch order; in -the 'official Gazette und -section (3) of section 3 or, as the case may - o sixty days of thedate on which' an order.. fon 4 i ;

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