76. Contribution from persons having control over places of pilgrimage, etc.
(1)Where a church, mosque, temple, mutt, or any place of religious worship or institution or any place which is used for holding fairs or festivals or for other like purposes is situated within the limits of a Grama Panchayat or in the neighbourhood thereof and attracts either throughout the year or on particular occasions a large number of persons, any special arrangement necessary for the public health, safety or convenience whether permanent or temporary shall be made by the Grama Panchayat , the Deputy Commissioner may after providing sufficient opportunity to the Board of Trustees or other persons having control over such place require him or it to make such recurring or non-recurring contribution to the funds of the Grama Panchayat as he may determine in such manner as may be prescribed.(2)The Board of Trustees or other persons required to make a contribution under sub-section (1) may appeal to the Commissioner against any determination made by the Deputy Commissioner.(3)Any contribution directed to be paid under sub-section (1) shall be recoverable as an arrears of land revenue.
