Section 11(b) in The East Punjab Removal of Religious and Social Disabilities Act, 1948
(b)prevents any person, by reason of his being a member of an excluded class, from having access to or using any of the 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 or abets the prevention thereof; or
