Section 7(b) in The East Punjab Removal of Religious and Social Disabilities Act, 1948
(b)be prevented from -(i)having access to or using any river, stream spring, well, tank, cistern, water-tap or other watering place or any bathing place, burial or cremation ground, any sanitary convenience, any road or pathway which the members of all other castes and classes of Hindus or Sikhs have a right to use or have access to;(ii)having access to or using any public conveyance licensed by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government or local authority to ply for hire;(iii)having access to or using any building or place used for charitable or public purposes maintained wholly or partially out of the revenues of the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] or the funds of a local authority;(iv)having access to a place of public amusement or a place of public entertainment;(v)having access to a shop to which the members of all other castes and classes of Hindus or Sikhs are ordinarily admitted;(vi)having access to or using any place set apart or maintained for the use of Hindus or Sikhs generally but not for the use of any particular section or class thereof.
