Section 16 in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Jewels or Other Valuables and Documents Maintenance) Rules, 1987
16.
Where the temple is situated on the hill or in such an isolated remote area, which is easily accessible or susceptible to dacoity, thefts or otherwise, on a proposal received from the Executive Officer Trustee of the said institution, the Commissioner, shall immediately address the District Collector and the Superintendent of Police who in consultation with the Executive Officer Trustee of the institution and other persons residing in the said area shall make necessary arrangements for posting the Armed Guards in the said area to safeguard the temple, its properties and the properties and lives of the persons residing in the said area, at the cost of the State.Annexure 1Form 1Register of Acknowledgement(Rule 7)
