Section 6(1) in Rajasthan Religious Buildings and Places Act, 1954
(1)No person shall, without first obtaining the written permission of the Collector-(a)construct any public religious building; or(b)convert any private or public building or place into a public religious building.Explanation. - The temporary use of a building or place for religious purposes on occasions such as Holi, Moharram and the like shall not be deemed to be the conversion thereof into a public religious building.
