Section 4 in Tamil Nadu Devadasis (Prevention of Dedication) Act, 1947
4. Penalty.
(1)Any person having attained the age of sixteen years who after the commencement of this Act performs, permits, takes part in, or abets the performance of any ceremony or act for dedicating a woman as a devadasi or any ceremony' or act of the nature referred to in section 3, sub-section (2), shall be punishable with simple imprisonment for a term which may extend to six months or with fine, which may extend to five hundred rupees, or with both.Explanation. - The person referred to in this section shall include the woman in respect of whom such ceremony or act is performed.(2)Any person having attained the age of sixteen years who dances in contravention of the provisions of section 3, sub-section (3), or who abets dancing in contravention of the said provisions, shall be punishable with simple imprisonment for a term which may extend to six months or with fine which may extend to five hundred rupees, or with both.
