Section 42A(2) in The Tamil Nadu District Police Act, 1859
(2)Nothing in sub-section (1)shall apply to any assembly or meeting of a purely religious character held in a recognised place of worship, any assembly or meeting gathered together purely for the purpose of taking part in sports, any procession on the occasion of any wedding, funeral or similar domestic occurrence, or of any religious ceremony,or to any public meeting held under any statutory or other express legal authority, or any public meeting or class of public meetings exempted for that purpose by the State Government by general or special order.Explanation—For the purposes of this section—(a)the words "assembly", "meeting" and "procession" include any assembly, meeting or procession which is open to the public or to any class or portion of the public;(b)a place in which assembly or meeting is held may be a public place notwithstanding that admission thereto may have been restricted by ticket or otherwise.
