Section 5 in Kerala Hindu Places of Public Worship (Authorisation of Entry) Act, 1965
5. Penalty.
- Whoever, in contravention of section 3, -(a)prevents or attempts to prevent any person belonging to any section or class of Hindu from entering, worshipping or offering prayers, or performing any religious service, in any place of public worship; or(b)obstructs, or causes or attempts to cause obstruction to, or by threat of obstruction or otherwise discourages, any such person from doing or performing any of the acts aforesaid,shall be punishable with imprisonment which may extend to six months, or with fine which may extend to five-hundred rupees, or with both:Provided that in a case where a sentence of fine only is awarded, such fine shall not be less than fifty rupees.
