Section 6(a) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
(a)any share which is payable or being paid or given or allowed to be collected in the offerings made before the deity including the offerings on the brass threshold and the offerings made before the deity in the Palakhi or Chariot,-(i)to or by any person, by whatever name or designation known or called in relation to the temple.(ii)to or by any office-holder or servant or sevekari;
