Section 3(2) in The East Punjab Removal of Religious and Social Disabilities Act, 1948
(2)Without prejudice to the generality of the foregoing provisions; it is hereby declared that the right conferred by sub-section (1) shall include the following rights if, and to the extent to which, they are enjoyed by Hindus or, as the case may be, Sikhs in general, not belonging to the excluded classes :-(a)the right to bathe in, or use the waters of, any sacred tank, well, spring or water course appurtenant to the temple or gurdwara whether situated within or outside the precincts thereof;(b)the right of passage over any sacred place, including a hill or hillock or a road, street or pathway, which is requisite for obtaining access to the temple or gurdwara;
