Music in Muslim Shrines Act, 1942

PUNJAB
India

Music in Muslim Shrines Act, 1942

Act 7 of 1942

Published in Gazette 7 on 1 May 1942
Assented to on 1 May 1942
Commenced on 1 May 1942
[This is the version of this document from 1 May 1942.]
[Note: The original publication document is not available and this content could not be verified.]

[Amended by Music in Muslim Shrines Act, 1942 (Act 7 of 1942) on 1 May 1942]

Music In Muslim Shrines Act, 1942[No. 7 of 1942][May 1, 1942]

1. Short Title and Extent.–

(1)This Act may be called the Music in Muslim Shrines Act, 1942.

(2)It extends to the whole of Punjab.

2. Definitions.–

For the purposes of this Act the expression “Muslim Shrine” shall mean a shrine of a recognised Muslim saint and shall include the premises of the shrine and the premises owned by and attached to the shrine.

3. Punishment for singing or dancing in Muslim shrines.–

If any woman or girl sings to the accompaniment of a musical instrument or dances with or without a musical instrument in a Muslim shrine, she shall be guilty of an offence under this Act and shall be liable on conviction to be punished with fine not exceeding five hundred rupees or with imprisonment of either description for a term not exceeding six months or with both such fine and imprisonment.

4. Punishment for Abetment.–

If any person abets an offence punishable under the last preceding section, he shall, whether such offence be or be not committed in consequence of such abetment, and notwithstanding anything contained in section 116 of the Indian Penal Code, be liable on conviction to be punished with the punishment, provided for the offence.

5. Procedure.–

An offence punishable under this Act shall be cognizable, bailable, noncompoundable and triable by a Judicial Magistrate of the first class.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Punjab - Act