Section 4(iv) in The Protection Of Civil Rights Act, 1955
(iv)the use of, or access to, any river, stream, spring, well, tank, cistern, water-tap or other watering place, or any bathing ghat, burial or cremation ground, any sanitary convenience, any road, or passage, or any other place of public resort which other members of the public or [any section thereof] [Substituted by Act 106 of 1976, Section 6, for "persons professing the same religion, or belonging to the same religious denomination or any section thereof,f as such person" (w.e.f. 19.11.1976).] have a right to use or have assess to; or
