Section 3(b) in The Protection Of Civil Rights Act, 1955
(b)from worshipping or offering prayers or performing any religious service in any place of public worship, or bathing in, or using the waters of, any sacred tank, well, spring or water-course, [river or lake or bathing at any ghat of such tank, water-course, river or lake] [Inserted by Act 106 of 1976, Section 5 (w.e.f. 19.11.1976).]in the same manner and to the same extent as is permissible to other persons professing the same religion [- - -] [The words "or belonging to the same religious denomination" omitted by Act 106 of 1976, Section 5 (w.e.f. 19.11.1976).] or any section thereof, as such person,
