Whoever voluntarily causes disturbance to any assembly lawfully engaged in the performance of religious worship, or religious ceremonies, shall be punished with imprisonment of either description for a term which may extend to one year, or with fine, or with both.
CLASSIFICATION OF OFFENCE
Punishment-Imprisonment for 1 year, or fine, or both-Cognizable-Bailable-Triable by any Magistrate-Non-compoundable.
