Section 36AD(1) in The Banking Regulation Act, 1949
(1)No person shall-(a)obstruct any person from lawfully entering or leaving any office or place of business of a banking company or from carrying on any business there, or(b)hold, within the office or place of business of any banking company, any demonstration which is violent or which prevents, or is calculated to prevent, the transaction of normal business by the banking company, or(c)act in any manner calculated to undermine the confidence of the depositors in the banking company.
