Section 21 in Sri Malai Mahadeswaraswamy Kshethra Development Authority Act, 2013
21. Maintenance of Sri Malai Mahadeswaraswamy Kshethra.-
The State Government may by rules on the recommendation of the Authority or otherwise shall make provision for themaintenance of Sri MalaiMahadeswaraswamyKshethra which shall include the manner in which theproperties of the Authority including Sri MalaiMahadeswaraswamyKshethra can be managed, the rates, fees or other charges that can be collected from the devotees, pilgrims, tourists and othervisitors to Sri MalaiMahadeswaraswamyKshethra for the various facilities that they could make useof in Sri MalaiMahadeswaraswamyKshethra and for such other matters as may be expedient likepower to levy license fee as may be determined by the Authority from the licensee or persons in possession of the properties of Sri MalaiMahadeswaraswamyKshethra.
