Section 5 in The Orissa Freedom of Religion Rules, 1989
5. Intimation of ceremony.
(1)The concerned religious priest shall intimate the date, time and place of the ceremony in which conversion shall be made alongwith the names and addresses of the persons to be converted to the concerned District Magistrates before fifteen days of the said ceremony.(2)The intimation shall be in Form 'A' and shall be delivered either personally by the priest, to the concerned District Magistrate or be sent to him by registered post with acknowledgement due.(3)[ On receiving the intimation under Sub-rule (2), the District Magistrate shall inform the concerned Superintendent of Police in detail who shall pass on the information to the concerned Police Station and the Officer-in-charge of the Police Station shall ascertain objection, if any, to the proposed conversion.by local inquiry and intimate the same to the District Magistrate.] [Added vide Notification No. 63286, Orissa Gazette No. 52, dated 24.12.1999.]
