Section 4(ii) in The Protection Of Civil Rights Act, 1955
(ii)the use of any utensils, and other articles kept in any public restaurant, hotel, dharmshala, sarai or musafirkhana for the use of the general public or [any section thereof] [Substituted by Act 106 of 1976, Section 6, for "persons professing the same religion, or belonging to the same religious denomination or any section thereof,f as such person" (w.e.f. 19.11.1976).]; or
