Section 4(2) in Tamil Nadu Devadasis (Prevention of Dedication) Act, 1947
(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.
