Section 15(3) in The Shri Jagannath Temple Rules, 1960
(3)If after such enquiry the Magistrate is satisfied that the obstruction or resistance was without any just cause he shall comply with the requisition and take or cause to be taken such steps and use or cause to be used such force as in his opinion may be reasonably necessary and in doing so if the Magistrate apprehends any breach of peace he may take or cause to be taken such police ail as may be necessary for the purpose :Provided that in complying with a requisition if any in respect of the Ratna Bhandar the procedure for taking over possession by the Committee as laid down in Rules 5 and 6 shall so far as may be followed.
