Section 5 in The Protection Of Civil Rights Act, 1955
5. Punishment for refusing to admit persons to hospitals, etc
.Whoever on the ground of untouchability(a)refuses admission to any person to any hospital, dispensary, educational institution or any hostel [* *] [The words "attached thereto" omitted by Act 106 of 1976, Section 7 (w.e.f. 19.11.1976).], if such hospital, dispensary, educational institution or hostel is established or maintained for the benefit of the general public or any section thereof; or(b)does any act which discriminates against any such person after admission to any of the aforesaid institutions,[shall be punishable with imprisonment for a term of not less than one month and not more than six months and also with fine which shall be not less than one hundred rupees and not more than five hundred rupees.] [Substituted by Act 106 of 1976, Section 9, for "shall be punishable with imprisonment which may extend to six months, or with fine which may extend to five hundred rupees, or with both" (w.e.f. 19.11.1976).]
