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The Punjab Dramatic Performances Rules, 1965
Published vide Punjab Government Gazette, dated the 20th August, Part 3, pages 91719, vide Home Department notification No. G.S.R. 181/PA 10/64/Section 13/65 dated the 16th August, 1965
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(a) 'the Act' means the Punjab Dramatic Performances Act, 1964:
(b) 'Section' means a section of the Act.
3. (1) Before passing any order under sub-section (1) of section 3, prohibiting the performance of any play, pantomime or other drama, performed or about to be performed in a public place, the District Magistrate shall by order in writing stating the grounds on which he considers the performance objectionable, require the organizer or other principal persons responsible for the conduct of the performance or the owner or the occupier of the public place in which such performance is intended to take place, to show cause, within seven days from the date of service of the order as provided in sub-rule (2), why the performance should not be prohibited. (2) A copy of every such order shall be served in the manner provided for the service of summons in the Code of Criminal Procedure. (3) If no cause is shown as required, within the time specified in the order aforesaid, the District Magistrate shall pass the final orders under sub- section (1) of section 3 ex parte. 4. (1) If the persons on whom a copy of the order referred to in rule 3(1) has been served are willing to modify the play, pantomime or other drama in question and given an undertaking to the effect that the play, pantomime or other drama aforesaid as so modified will alone be performed, such performance may be permitted, if it is not objectionable: Provided that in every such case full information regarding the play, pantomime or drama as so modified shall be required to be furnished under sub-section (1) of section 8 before granting such permission. (2) If the play, pantomime or other drama aforesaid as so modified is objectionable, an order under such section (1) of section 3, prohibiting the performance of such play, pantomime or other drama may be passed. 5. A copy of the order of prohibition made under sub-section (1) of section 3 or sub-section (1) or (2) of section 4 may also be served in the manner provided for the service of summons in the Code of Criminal Procedure on the persons referred to in section 5. 6. A permanent special register, in the form annexed to these rules shall be maintained in the office of the District Magistrate showing full details of objectionable performances which have been prohibited under section 4. 7. A copy of the prohibitory order issued by the District Magistrate shall be sent for information to the Inspector-General of Police, Punjab. The Inspector-General of Police shall likewise send copies or orders issued by him to all the District Police Authorities. 8. Any officer of the Revenue Department not below the rank of a Naib- Tahsildar and any officer of the Police Department not below the rank of a Sub-Inspector of Police may enter any public place where any play, pantomime or other drama is being performed for the purpose of assessing the nature of the performance by witnessing it. 9. A copy of any order made section 8 or section 9 shall be served in the manner provided for the service of summons in the Code of Criminal Procedure on the persons mentioned in the respective sections.Annexure
(See Rule 6)
Register showing prohibited performance -|
Serial No. |
Date of receipt of the First Information Report from the Police. |
Name of the performance. |
Name of the author |
Grounds for issue of order under section 4 of the Act. |
Date of issue of order. |
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2 |
3 |
4 |
5 |
6 |
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Name of organizers or Principal person, owner of the premises, etc. on whom orders have to be served |
Date of actual service of the order. |
Mode of Service. |
Place where the performance is prohibited. |
Period for which the performance is prohibited. |
Remarks |
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1 |
2 |
3 |
4 |
5 |
6 |
