Section 2(b) in The East Punjab Removal of Religious and Social Disabilities Act, 1948
(b)"excluded class" means any caste or class of the Hindu or Sikh community which, by reason of any custom or usage, is excluded from entering any temple or gurdwara or offering worship therein and includes a class, caste or tribe mentioned in the Schedule to this Act or which the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may by notification add to the Schedule;
