(1)No person shall impart or organize any physical training which involves method of exercises regarding an attack or self defence to the public or any person or persons or to participate therein except in accordance with the provisions in the permit given for this by an authority which as may be prescribed:Provided that the provisions of the sub-section shall not apply to any training,-(i)conducted by an educational institution owned or controlled by the Government or affiliated to any University in the State as part of its curriculum or course of study; or(ii)given by a club or gymnasium recognized by the Kerala Sports Council.
