Section 7(1)(c) in The Protection Of Civil Rights Act, 1955
(c)by words, either spoken or written, or by signs or by visible representations or otherwise, incites or encourages any person or the public generally to practice untouchability in any form whatsoever; [or] [Inserted by Act 106 of 1976, Section 9 (w.e.f. 19.11.1976).]