Section 7(2) in The Protection Of Civil Rights Act, 1955
(2)Whoever(i)denies to any person belonging to his community or any section thereof any right or privilege to which such person would be entitled as a member of such community or section, or(ii)takes any part in the ex-communication of such person, on the ground that such person has refused to practice untouchability or that such person has done any act in furtherance of the objects of this Act, that such person has done any act in furtherance of the objects of this Act,[shall be punishable with imprisonment for a term of not less than one month and not more than six months, and also with fine which shall be not less than one hundred rupees and not more than five hundred rupees.] [Substituted by Act 106 of 1976, Section 9, for "shall be punishalbe with imprisonment which may extend to six months, or with fine which may extend to five hundred rupees, or with both" (w.e.f. 19.11.1976).][7-A. Unlawful compulsory labour when to be deemed to be a practice of untouchability [Inserted by Act 106 of 1976, Section 10 (w.e.f. 19.11.1976).]
