ORISSA DRAMATIC PERFORMANCES (AMENDMENT) ACT, 1967 THE ORISSA DRAMATIC PERFORMANCES (AMENDMENT)
ACT, 1967 [Act No. 14 of 1967] [19th July, 1967] An Act
to Amend The Orissa Dramatic Performances Act, 1962. BE it
enacted by the Legislature of the State of Orissa in the Eighteenth Year of the
Republic of India, as follows:-- [1]This Act may be called the Orissa Dramatic Performances
(Amendment) Act, 1967. In
section 4 of the Orissa Dramatic Performances Act, 1962 (Orissa Act 14 of 1962)
after sub-section (1) the following new sub-section shall be inserted,
namely:-- "(1-a) For the purpose of ascertaining the character
of any play, pantomime or other drama, the District Collector or any other
officer authorised by him in that behalf, either generally or specially, may
enter any public place where such play, pantomime or other drama is being performed
and witness the same."
Preamble - ORISSA DRAMATIC PERFORMANCES
(AMENDMENT) ACT, 1967PREAMBLE