Section 3(2) in Tamil Nadu Entry into Public Places (Removal of Restriction on Dress) Act, 2014
(2)No recreation club, association, trust, company or society, whether incorporated or not, shall make any rule, regulation or bye-law or issue any circular, instruction or guideline imposing restriction on entry to any person wearing a veshti (dhoti) reflecting Tamil culture or any other Indian traditional dress, into any public place under its control or management.
