Section 15 in The Shri Jagannath Temple Rules, 1960
15. Procedure to be adopted by Magistrate on receipt of requisition under Section 33.
(1)The requisition under Section 33 (2) shall be in the Form appended to the Schedule.(2)On receipt of the requisition the Magistrate shall immediately serve a notice on the person resisting or obstructing calling upon him to desist from offering such resistance of obstruction and on the failure on the part or such person to so desist within the time specified in the notice the Magistrate shall hold such summary inquiry as he deems fit.(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.
