Section 6(1) in Kerala Public Ways (Restriction of Assemblies and Processions) Act, 2011
(1)Any person who causes any obstruction on any public way otherwise than permitted under a licence issued under this Act or any person who abets or involves in such activity or any person who carries on any activity in violation of the conditions of a licence shall on conviction be punishable with imprisonment for a term which may extend to one year and with fine proportionate to damage and inconvenience caused by such obstruction or with both.
