Section 3(1) in Tamil Nadu Entry into Public Places (Removal of Restriction on Dress) Act, 2014
(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.
