Section 5 in Telangana Devadasis (Prohibition of Dedication) Rules, 2016
5. Activities considered as offence and eligible to impose punishment.
- 5.1. As per the provisions of the Act, any person who performs, promotes, takes part in or abets the performance of any ceremony or act for dedicating a woman as Devadasi or any ceremony or act connected therewith is punishable. The woman, who is dedicated, however, shall not be punishable.5.2Punishment:For other persons: Upto 3 years (not less than 2 years) imprisonment with fine of Rs.2000/- to Rs.3,000/-For Parent/Guardian/Relative of Woman: upto 5 years (not less than 2 years) imprisonment with fine of Rs.3,000/- to Rs.5,000/-5.3"performer" is the person, who actually performs the act of dedication.5.4"Promoter" is the person, who through exhortations, inducements or coercion contributes to the persistence of the practice of dedication.5.5"Abettor" is the person who through culpable negligence or covertly or openly permit the dedication, prevent the contracting of lawful marriage, and fail to act under the law to prevent and/or to initiate legal action on wrong doers, and any person who coerces or induces a woman or her parents, guardians or her relatives to dedicate.5.6"Propagator" is the person, who propagates highly about the practice of dedication of Women as Devadasi.
