Section 114(3) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(3)(a)Subject to such rules as may be prescribed, it shall be lawful for the Executive Officer by order to prohibit within the Tirumala Hills area notified under sub-section (1) or within the premises of the Tirumala Tirupathi Devasthanams, specified in the First Schedule as the case may be, -(i)begging by any person ;(ii)straying of any cattle, pigs or dogs ;(iii)possession, use or consumptions of any intoxicating liquor or drug or cigerattes including beedies and chuttas ;(iv)possession, preparation or consumption of meat or other foodstuffs containing meat ;(v)slaughter, killing or maiming any animal or bird for any reason ;(vi)gaming with cards, dice, counters, money or other instruments of gaming ;(vii)tonsuring or hair-cutting or opening and running of a hair- dressing saloon by any person other than a person authorised or employed by the Executive Officer.(viii)[ tonsuring or hair-cutting in places other than those earmarked for the said purpose by the Executive Officer. [Added by Act No. 33 of 2007, dated 11.12.2007.](ix)unlicensed Hawkers and Vendors.(x)dealing in any manner with Seva Ticket, Prasadam and accommodation belonging to the Tirumala Tirupathi Devasathanam except at such places and by persons specially authorized in this behalf by him.](b)Any person contravening an order made by the Executive Officer under clause (a) shall be punishable with imprisonment which may extend to three months or with fine which may extend to five hundred rupees or with both.(c)Notwithstanding anything contained in the Code of Criminal Procedure, 1973, an offence punishable under clause (b) shall be tried in a summary way by a Magistrate of the First Class specially empowered in this behalf by the Government.(d)The Executive Officer may accept from any person who has committed or is reasonably suspected of having committed an offence under clause (b) a sum not exceeding five hundred rupees by way of compounding the offence which may have been committed.(e)On receipt of the sum of money referred to in clause (d) by the Executive Officer :-(i)the accused person, if in custody, shall be discharged ;(ii)no further proceedings shall be taken against such person.
