1) 42 : Pb. Act VIL wMusic iN Musciy SHRINES 83
"THE MUSICIN MUSLIM SHRINES ACT, 194,
PUNJAB ACT VII OF 1947,
[Receiv ed the assent of His Excellency th General Gon the 25th éprll, 19(4E%, and wasyfirset %fil'ifirxgl?gd in the overnment Gazette (Extraordinar i the 1st May, 1942.]. aordinan), Puajab, of
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Year No. Short title 'Whether repealed or otherwise B : affected by legislation 1942 VII The Music in Musim Adapted by :— Shrines Act, 1942 Lapedy weth L, (i) The Indian Independence (Adap-
"tation of Bengal and Punjab Acts) Order, 1948
| . (ii)__iAdaptalion of Laws Order, 1950
(iii) The Punjab Re-organisation (Chandigarh) (Adapatation of Laws on State and Concurrent Sub- jects) Order, 1968
Amended by Punjab Act 25 of 19642 An Act to restrict singing and dancing in Muslim Shrines. It is hereby enacted as follows :—
1. (1) This Act may be called the Music in Muslim g, g1e and Shrines Act, 1942. extent.
(2) It extendsto the whole of 3[Union Territory of Chandigarh].
i , jon Definitions. 2. For the oses of this Act the expression
"Muslim Shrine" sllzaulgp mean a shrine of 2 re]clognfiigrclle uslim saint and shall include the premises of llir e s and the premises owned by and attached to the shrine. , Punjab, I. For Statement of Objests and Reasons, see Government ,g,f,",',':ses o5t 1941, Part v, page 37, for Select Committee's Report, see Li,é islative Assembly, andi5id, 194, pages 13—16 ; for proceedings in the Punjab Legislatin et o e Punjab Legislative Assembly Deba'es, Volume 1)6(?41,:%7 ' Pages 73289 and Volume XVIII, pages 251-52 and :
H rnment
2. For the statement of Objects and Reason, sec Punjab Gove -Gazette (Extra-ordinary), 1964, pages 935——3: Punjab Re-organisation (Chandigarh) *Substituted for the word "Punjab" by the Punjal 1968. (Adflmat?nns lo? Ie.awgfm State and Concurrent Subjects) Orders,
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~ g4 MusiC IN MUSLIM SHRINES 1942 : Pb. Act Xiy) Punish 3 r girl sings to the accompanip, i or_danc. gl wommi;t ogr dances with or without 5 mu;'.t ing. in 'Mustim Of a mtuSJ%z{cl n1'Itlsi:ll'§ml\,mslim shrine, she shallbe guilty of a: shrines. f,'#egli rSnLder this Act and shall be liable on convictioy to be punished with fine not exceeding five hundred Tupees
or with imprisonment of either description for a tery, not
exceeding six months or with both such fine and imprison,.
ment.
Punishment for 4. If any person abets an offence punishable under abetmen. the last preceding section, he shall, whether such offence be or be not committed in consequence of such gbetment, and notwithstanding anything contained in section 116 of XLy of 1¢60. the Indian Penal Code, beliable on conviction to be punish- ed withthe punishment, provided for the offence. Procedure. S. _An offence . punishable under this Act shall pe cognizable, bailable, non-compoundable and triable by a ![Judicial Magistrate] of the first class.
1. Substituted for the word "Magistrate" by the Punjab Act No. 25 of 1965
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