The KARNATAKA DRAMATIC PERFORMANCES ACT, 1964.

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THE KARNATAKA DRAMATIC PERFORMANCES ACT, 1964 
ARRANGEMENT OF SECTIONS 
Statement of Objects and Reasons: 
Sections: 
 1. Short title and extent. 
 2. Definitions. 
 3. Power to prohibit objectionable performance. 
 4. Power to prohibit objectionable performances temporarily. 
 5. Service of order of prohibition. 
 6. Penalty for disobeying order or contravening undertaking. 
 7. Penalty for disobeying prohibition. 
 8. Power to call for information. 
 9. Power to call for copy of purport of drama, etc. 
 10. Appeal to High Court. 
 11. Offences by companies. 
 12. Saving of prosecutions under other laws. 
 13. Protection for acts done in good faith. 
 14. Power to make rules. 
 15. Repeal. 
* * * * 
STATEMENT OF OBJECTS AND REASONS 
Act 39 of 1964.—The Dramatic Performances Act, 1876 (Cent ral Act 19 of 1876) is in force in 
the Bombay Area, Coorg District  and Bellary District. The Madras Dramatic Performances Act, 
1954 (Madras Act 33 of 1954) is in force in t he Madras Area. There is no corresponding law on 
the subject in the Hyderabad Area and the Mysore Area. 
In the year 1954 the Madras High Court held that section 6 of the Central Act is repugnant to 
the Constitution and is therefore void. In a la ter decision, the Allahabad High Court declared the 
Central Act as ultra vires the Constitution, and the Punjab High Court has also taken a similar 
view. The Government of India have suggested the enactment of a new law replacing the Central 
Act on the lines of the Madras Dramatic Perfor mances Act, 1954. It is therefore proposed to 
repeal the Central Act and enact a uniform law applicable to the whole of the State of Mysore 
providing for the regulation and control of public dramatic performances in the State. 
(Published in the Karnataka Gazette (Extraordinary), PART IV—2-A, dated 13th March 1963 
at page. 32.) 
 
 
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1[KARNATAKA]1 ACT No. 39 OF 1964 
(First published in the 1[Karnataka Gazette]1 on the Twenty-fourth day of September, 
1964.) 
THE 1[KARNATAKA]1 DRAMATIC PERFORMANCES ACT, 1964. 
(Received the assent of the Governor on the Twenty-ninth day of July, 1964.) 
An Act to provide for the better control of public dramatic performances in the 
1[State of Karnataka]1. 
WHEREAS it is expedient to provide for the better control of public dramatic 
performances in the 1[State of Karnataka]1; 
BE it enacted by the 1[Karnataka State] 1 Legislature in the Fifteenth year of the 
Republic of India as follows:— 
 1. Adapted by the Karnataka Adapatations of Laws Order. 1973 w.e.f. 01.11.1973  
1. Short title and extent. —(1) This Act may be called the 1[Karnataka]1 Dramatic 
Performances Act, 1964. 
 1. Adapted by the Karnataka Adapatations of Laws Order. 1973 w.e.f. 01.11.1973  
(2) It extends to the whole of the 1[State of Karnataka]1. 
 1. Adapted by the Karnataka Adapatations of Laws Order. 1973 w.e.f. 01.11.1973  
2. Definitions.—In this Act, unless the context otherwise requires,— 
(1) “objectionable performance” means any play, pantomime or other drama, which is 
likely to,— 
 (i) incite any person to resort to violence or sabotage for the purpose of 
overthrowing or undermining the Government established by law in India or in any State 
thereof or its authority in any area; or 
 (ii) incite any person to commit murder, sabotage or any offence involving violence; 
or 
 (iii) seduce any member of any of the ar med forces of the Union or of the police 
forces from his allegiance or his duty, or prejudice the recruitment or discipline of any 
such force; or 
 (iv) incite any section of the citizens of India to acts of violence against any other 
section of the citizens of India; or 
which,- 
 (v) is deliberately intended to outrage the religious feelings of any class of the 
citizens of India by insulting or blaspheming or profaning the religion or the religious 
beliefs of that class; or 
 (vi) is grossly indecent, or is scurrilous or obscene or intended for blackmail; 
Explanation I. —A performance shall not be deemed to be objectionable merely 
because in the course thereof words are uttered, or signs or visible representations are 
made, expressing disapprobation or criticism of any law or of any policy or administrative 
action of the Government with a view to obtain its alteration or redress by lawful means. 
Explanation II .—In judging whether any performance is an objectionable 
performance, the play, pantomime or other drama shall be considered as a whole. 
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(2) “public place”, means any building or enclosure, or any place in the open air, and 
any pandal where the sides are not enclosed, to which the public are admitted to witness 
a performance. 
3. Power to prohibit objectionable performance. —(1) If any play, pantomime or 
other drama performed or about to be performed in a public place is in the opinion of the 
State Government an objectionable performance, it shall, by notice, stating therein the 
grounds on which it is considered that the performance is objectionable, require the 
organisers or other principal persons responsible for the conduct of the performance or 
the owner or occupier of such public place, to show cause within a specified period, why 
the performance should not be prohibited. 
(2) (a) If the persons to whom a notice is issued under sub-section (1),— 
 (i) show cause as aforesaid; and after considering the representations made and 
any evidence adduced, the State Government is satisfied that the 
performance is not objectionable; or 
 (ii) undertake to modify the performance by omitting the utterance of words or the 
signs or visible representations which are objectionable; 
the State Government shall drop further proceedings. 
 ( b) If the persons to whom a notice is issued under sub-section (1),— 
 (i) do not show cause as aforesaid; or 
 (ii) shows cause as aforesaid, and afte r considering the representations made and 
any evidence adduced, the State Government is satisfied that the 
performance is objectionable, 
-the State Government may, by order, stating the grounds on which it considers the 
performance objectionable, prohibit the performance. 
(3) Every order made under clause ( b) of sub-section (2) shall forthwith be published 
in the official Gazette. 
(4) Any order made under clause ( b) or sub-section (1) may also be notified by 
proclamation and a written or printed notice thereof may be affixed at any place or 
places adapted for giving information of the order to the persons intending to take part in 
the performance so prohibited. 
4. Power to prohibit objectionable performances temporarily. —(1) The Deputy 
Commissioner may, if he is of opinion that any play, pantomime or other drama 
performed or about to be performed, being of the nature specified in section 2, is likely to 
lead to a breach of the peace, by order stating the grounds for such opinion, prohibit its 
performance: 
Provided that the Deputy Commissioner may review such order on an application 
made by the person or party affected by such order. 
(2) Subject to any order made by the Court on appeal under section 10, an order 
under this section shall remain in force for two months from the making thereof: 
Provided that the Deputy Commissioner, may if he is of opinion that the order should 
continue in force, by such further order or orders as he may deem fit, extend the period 
aforesaid by such further period or periods not exceeding two months at a time as may 
be specified in such order or orders. 
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5. Service of order of prohibition. —A copy of the order made under clause ( b) of 
sub-section (1) of section 3, or under sub-section (1) or sub-section (2) of section 4, shall 
be served personally or in such other manner as may be prescribed by rules made 
under section 14, on the organisers or other principal persons responsible for the 
conduct of, or any person about to take part in, the performance so prohibited, or on the 
owner or occupier of the public place, in which such performance is to take place. 
6. Penalty for disobeying order or contravening undertaking. —Any person on 
whom a copy of the order referred to in section 3 or section 4 is served and who does, or 
willingly permits, any act in disobedience of such order, and any person who 
contravenes or willingly permits any act in contravention of an undertaking under sub-
clause (ii) of clause (a ) of sub-section (2) of section 3 shall, on conviction, be punished 
with imprisonment for a term which may extend to three months or with fine which may 
extend to one thousand rupees, or with both. 
7. Penalty for disobeying prohibition. —(1) Any person who, after the publication of 
an order under sub-section (3) of section 3 or during the period when an order made 
under sub-section (1) or sub-section (2) of section 4 is in force organises or is 
responsible for the conduct of, or who with the knowledge that such an order under 
section 3 or section 4 is in force takes part in the performance prohibited thereby or any 
performance substantially the same as the performance so prohibited, shall, on 
conviction, be punished with imprisonment for a term which may extend to three months, 
or with fine which may extend to one thousand rupees, or with both. 
(2) Any person who being the owner or occupier, or having the use of any public 
place, opens, keeps or uses the same for any performance prohibited under section 3 or 
section 4, or permits the same to be opened, kept or used for any such performance, 
shall, on conviction, be punished with imprisonment for a term which may extend to 
three months, or with fine which may extend to one thousand rupees, or with both. 
8. Power to call for information. —(1) For the purpose of ascertaining the character 
of any intended play, pantomime or other drama, the State Government or such officer 
as it may empower in this behalf, may, by order, require the organisers or other principal 
persons responsible for the conduct of, or other persons about to take part in, such play, 
pantomime or other drama or the author, propr ietor or printer of the play, pantomime or 
other drama about to be performed, or the owner or occupier of the place in which it is 
intended to be performed, to furnish such information as the State Government or such 
officer may think necessary. 
(2) Every person so required shall be bound to furnish the information to the best of 
his ability within the time specified in such order and in case of contravention shall be 
deemed to have committed an offence under section 176 of the Indian Penal Code 
(Central Act XLV of 1860). 
9. Power to call for copy of purport of drama, etc. —(1) If the State Government or 
the Deputy Commissioner has reason to believe that an objectionable dramatic 
performance is about to take place, it or he, as the case may be, may by order, direct 
that no such dramatic performance shall take place in any public place within any area, 
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, not less than seven days 
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before the performance, to the State Government or the Deputy Commissioner 
aforesaid. 
(2) A copy of any order made under sub-sect ion (1) shall be served on the organisers 
or other principal persons responsible for the conduct of the dramatic performance or the 
owner or occupier of the public place in which such performance is intended to take 
place, and if thereafter any such person does or willingly permits, any act in 
disobedience of such order, he shall, on conviction, be punished with imprisonment for a 
term which may extend to three months, or with fine which may extend to one thousand 
rupees, or with both. 
10. Appeal to High Court.—(1) Any person aggrieved by an order under clause ( b) 
of sub-section (2) of section 3 or under sub-section (1) or sub-section (2) of section 4, 
may, within sixty days of the publication of such order under sub-section (3) of section 3 
or as the case may be, within sixty days of the date on which an order under sub-section 
(1) or sub-section (2) of section 4, is made, prefer an appeal to the High Court; and upon 
such appeal, the High Court may pass such orders as it deems fit confirming, varying or 
reversing the order appealed from and may pass such consequential or incidental orders 
as may be necessary. 
(2) Every such appeal shall be heard by a Bench of not less than two Judges. 
11. Offences by companies. —(1) Where an offence under this Act has been 
committed by a company, every person who at the time the offence was committed, was 
in charge of, and was responsible to the company for the conduct of the business of the 
company, as well as the company, shall be dee med to be guilty of the offence and shall 
be liable to be proceeded against and punished accordingly: 
Provided that nothing contained in this sub-section shall render any such person 
liable to any punishment provided in this Act if he proves that the offence was committed 
without his knowledge or that he exercised all due diligence to prevent the commission 
of such offence. 
(2) Notwithstanding anything contained in sub-section (1), where an offence under 
this Act has been committed by a company and it is proved that the offence has been 
committed with the consent or connivance of or that the commission of the offence is 
attributable to any neglect on the part of, any Director, Managing Agent, Secretary, 
Treasurer, Manager, Secretary or other officer of the company, such Director, Managing 
Agent, Secretary, Treasurer, Manager, Secretary or other officer shall also be deemed to 
be guilty of that offence and shall be liable to be proceeded against and punished 
accordingly. 
Explanation.—For the purposes of this section,— 
(a)“company” means a body corporate, and inclu des a firm or other association of 
individuals; and 
(b)“director” in relation to a firm means a partner in the firm. 
12. Saving of prosecutions under other laws. —Where no order under section 3 or 
section 4 has been made in respect of any performance, nothing in this Act shall bar a 
prosecution under the Indian Penal Code (Central Act XLV of 1860), or any other law. 
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13. Protection for acts done in good faith. —No suit, prosecution or other legal 
proceeding shall be instituted against any authority or officer for anything which is in 
good faith done or intended to be done under this Act or any rule made thereunder. 
14. Power to make rules. —(1) The State Government may, by notification in the 
official Gazette, make rules to carry out the purposes of this Act. 
(2) Every rule made under this section shall be laid as soon as may after it is made, 
before each House of the State Legislature while it is in session for a total period of thirty 
days, which may be comprised in one session or in two or more successive sessions 
and if before the expiry of the session in which it is so laid or the session or sessions 
immediately following, both Houses agree in making any modification in the rule or both 
Houses agree that the rule should not be made the rule shall thereafter have effect only 
in such modified form or be of no effect, as the case may be; so however that any 
modification or annulment shall be without prejudice to the validity of anything previously 
done under that rule. 
(3) Subject to any modification made under sub-section (2), every rule made under 
this Act shall have effect as if enacted in this Act. 
15. Repeal.—The Dramatic Performances Act, 1876 (Central Act XIX of 1876), as in 
force in the 1[Belgaum area] 1, Coorg District and Bellary District and the Madras 
Dramatic Performances Act, 1954 (Madras Act XXXIII of 1954), as in force in the 
1[Mangalore & Kollegal area]1 are hereby repealed. 
 1. Adapted by the Karnataka Adapatations of Laws Order. 1973 w.e.f. 01.11.1973  
 
 
 
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THE KARNATAKA DRAMATIC PERFORMANCES ACT, 1964 has been amended 
by the following Acts, namely.- 
 
Amendments (Chronological) 
 
Sl. 
No. 
Act No. and 
Year 
Sections Amended Remarks 
1 39 of 1964 -- The Act has come into force 
w.e.f. 24.9.1964. 
2. KAL Order, 1973 Title, Preamble, 1(1)(2),15 w.e.f. 1.11.1973 
 
Amendments (Section-wise) 
 
Sections No and Year of the Act Remarks 
Title, Preamble KAL Order, 1973 w.e.f. 1.11.1973 
1(1)(2) KAL Order, 1973 w.e.f. 1.11.1973 
15 KAL Order, 1973 w.e.f. 1.11.1973 
 
 
 

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