Section 6 in Maharashtra Protection of People from Social Boycott (Prevention, Prohibition and Redressal) Act, 2016
6. Prohibition on assembling for imposing social boycott.
- No person or group of persons shall gather, assemble or congregate at any time and at any place with the view or intention to deliberate on issue of imposing social boycott on any member of the community ; and such gathering or assembly or congregation shall be treated as an unlawful assembly and every person convening and organizing such assembly and every member thereof participating therein shall be punishable with fine which may extend to one lakh rupees.
