Punjab act 007 of 1942 : Music in Muslim Shrines Act, 1942

Preamble

1Music in Muslim Shrines Act, 1942*

[Punjab Act No. 7 of 1942][25th April, 1942]
1 2 3 4
Year No. Short title Whether repealed or otherwise affected by legislation
1942 VII The Music in Muslim Shrines Act, 1942. Adapted by:- (i) The Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948. (ii) Adaptation of Laws Order, 1950. Amended by Punjab Act 25 of 1964. Amended by Haryana Act of Laws State and Concurrent subjects Order, 1968.3

An Act to restrict singing and dancing in Muslim Shrines

It is hereby enacted as follows:-

1. For Statement of Objects, and Reasons, see Government Gazette, Punjab, 1941, Part V, page 37, for Select Committee's Report, see ibid, 1941, page 56-57, and ibid, 1942, page 13-16; for proceedings in the Punjab Legislative Assembly, see Punjab Legislative Assembly Debates, Volume IX, page 852, Volume XIV, pages 782-89 and Volume XVIII, pages 251 -52 and 674-87.

* [Received the assent of His Excellency the Governor-General on the 25th April, 1942, and was first published in the Government Gazette (Extraordinary), Punjab of the 1st May, 1942.]

3. See Haryana Government Gazette-(Extra.), dated 28th October, 1968.

Section 1. Short title and extent

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 2[Haryana].

2. Substituted for the words "Punjab" by the Adaptation of Laws Order, 1968.

Section 2. Definitions

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.

Section 3. Punishment for singing or dancing in Muslim shrines

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.

Section 4. Punishment for abutment

4. Punishment for abutment.- 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 (XLV of 1860), be liable on conviction to be punished with the punishment, provided for the offence.

Section 5. Procedure

5. Procedure.- An offence punishable under this Act shall be cognizable, bailable, non-compoundable and triable by a 1[Judicial] magistrate of the first class.

1. Inserted by Punjab Act 25 of 1964.

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