Karnataka Dramatic Performances Rules, 1965

S Karnataka 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA DRAMATIC PERFORMANCES RULES, 1965 CONTENTS 1. Title 2. Definitions 3. Manner of service of notice and orders 4. Maintenance of a register 5. Copies of orders to be sent to other authorities 6. Power to enter and inspect any performance KARNATAKA DRAMATIC PERFORMANCES RULES, 1965 In exercise of the powers conferred by sub-section (1) of Section 14 of the Karnataka Dramatic Performances Act, 1964 (Karnataka Act 39 of 1964), the Government of Karnataka hereby makes the following rules:- 1. Title :- These rules may be called the Karnataka Dramatic Performances Rules, 1965. 2. Definitions :- In these rules unless the context otherwise requires. (1) "Act" means the Karnataka Dramatic Performances Act, 1964 (Karnataka Act 39 of 1964); (2) "Section" means a section of the Act. 3. Manner of service of notice and orders :- A copy of every notice under sub-section (1) of Section 3 and a copy of every order made under clause (b) of sub-section (2) of Section 3, sub-section (1) of Section 4, sub-section (1) of Section 8 and sub-section (1) of Section 9 shall be served in the manner provided for the service of summons in the Code of Criminal Procedure, 1898 (Central Act 5 of 1898) on the persons referred to in the said sections. 4. Maintenance of a register :- A permanent special register in the form annexed to these rules shall be maintained in the office of the Deputy Commissioner showing full details of objectionable performances which have been prohibited under Section 4. 5. Copies of orders to be sent to other authorities :- A copy of the prohibitory order issued by a Deputy Commissioner shall be sent for information to other Deputy Commissioners. 6. Power to enter and inspect any performance :- Any officer of the Revenue Department not below the rank of a 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, pantomine or other drama is being performed for the purpose of assessing the nature of the performance by witnessing it.

Act Metadata
  • Title: Karnataka Dramatic Performances Rules, 1965
  • Type: S
  • Subtype: Karnataka
  • Act ID: 18375
  • Digitised on: 13 Aug 2025