Section 3(v) in Maharashtra Protection of People from Social Boycott (Prevention, Prohibition and Redressal) Act, 2016
(v)if he prevents or obstructs or causes to prevent or obstruct any member of his community from having access to or from using any place used or intended to be used for a charitable, religious or public purpose which is established or maintained wholly or partly by his own community for and on behalf of the community out of the funds of such community and is normally available for use to or by any other member of his own community;
