Section 11 in The East Punjab Removal of Religious and Social Disabilities Act, 1948
11. Offences and penalties.
- Whoever -(a)prevents any person belonging to any excluded class from exercising any right conferred by section 3, or(b)prevents any person, by reason of his being a member of an excluded class, from having access to or using any of the places referred to in sub-clauses (i), (iii), (iv), (v) and (vi), or any conveyance referred to in sub-clause (ii) of clause (b) of section 7 or abets the prevention thereof; or(c)contravenes the provisions of section 8 or abets the contravention thereof,shall, on conviction, be punished with imprisonment for a term which may extend to three months or with fine which may extend to Rs. 200 or with both.
