Section 4 in The Religious Institutions (Prevention Of Misuse) Act, 1988
4. Restrictions on carrying arms and ammunition into a religious institution
.No religious institution or manager thereof shall allow the entry of any arms or ammunition or of any person carrying any arms or ammunition into the religious institution:Provided that nothing in this section shall apply to(a)the wearing and carrying of a kirpan by any person professing the Sikh religion; or(b)any arms which are used as part of any religious ceremony or ritual of the institution as established by custom or usage.
