Section 8 in The East Punjab Removal of Religious and Social Disabilities Act, 1948
8. Discrimination against excluded classes prohibited.
- No person in charge of any of places referred to in sub-clauses (i), (iii), (iv), (v) and (vi) or any conveyance referred to in sub-clause (ii) of clause (b) of section 7, shall impose any restriction on a member of an excluded class or act in a manner as to result in discrimination against him merely on the ground that he is such a member.
