Section 3 in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Jewels or Other Valuables and Documents Maintenance) Rules, 1987
3.
It shall be the duty of the Trustee Executive Officer to make proper arrangements for the safe custody of the jewels and valuables. He shall provide iron safes, boxes, or the receptacles, with adequate locking arrangements. Wherever necessary, strong rooms shall be fortified with Godrej doors, constructed for keeping their on safes, boxes, or other receptacles. The mantapams, halls, or rooms in which gold or silver Vahanams or palanquins are kept, shall have suitable locking arrangements and the Vahanams shall be covered by dust proof sheets when not in use.
