Section 3 in Tamil Nadu Entry into Public Places (Removal of Restriction on Dress) Act, 2014
3. Removal of restriction of entry.
(1)Notwithstanding anything contained in any rule, regulation or bye-law made by, or circular, instruction or guideline issued by, any recreation club, association, trust, company or society, no person, wearing a veshti (dhoti) reflecting Tamil culture or any other Indian traditional dress, shall be denied entry into any public place, by reason only of his dress:Provided that the dress shall be worn in a decent manner.(2)No recreation club, association, trust, company or society, whether incorporated or not, shall make any rule, regulation or bye-law or issue any circular, instruction or guideline imposing restriction on entry to any person wearing a veshti (dhoti) reflecting Tamil culture or any other Indian traditional dress, into any public place under its control or management.(3)Anything contrary to the provision of this Act, contained in any rule, regulation or bye-law made by, or circular, instruction or guideline issued by, any recreation club, association, trust, company or society shall be null and void.
