Section 40 in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
40. Offences.
- Whoever, -(a)whose duty is to perform the rituals of the Trust or puja or archana of the deity, fails or refuses to perform such duties or having reason to believe that non - performance of the duties would cause the delay in the performance of rituals or puja or archarna or inconvenience and harassment to the public or any section thereof entitled to worship in the Temple and wilfully disobeys or fails to comply with lawful orders of the Committee directing him to perform his duties without prejudice to the results of a proper adjudication of such claims or disputes, such person; or(b)unauthorisely performs any rituals, archana to any deity as a sevekari within the premises of the Temple Trust ; or(c)voluntarily causes obstruction by use of force or otherwise to any sevekari in the due performance of his duties ; or(d)wilfully does any act whereby the "bhog", idol, deity or any place of worship in the Temple Trust is deified ; or(e)unauthorisedly exhibits any "thali" or other receptacle or solicits in such manner as might reasonably induce any person to place any offering whether in cash or in kind, in such "thali" or other receptacle or solicits money in any other manner whatsoever ; or(f)not being authorised by the Committee or the Executive Officer, interferes with the movements of person or with any regulatory measures therefor within the premises of the Temple Trust ; or(g)forcibly enters into any place within the Temple Trust when such entrance is prohibited under any law or custom or under any lawful order passed by the Committee or the Executive Officer ; or(h)takes inside the premises of the Temple Trust any article knowing that the taking of such article is prohibited under any law or custom or by any declaration made and published in the prescribed manner by the Committee with due regard to the prevailing custom, public health, morality or the religious sentiment of the public ; or(i)refuses or wilfully fails to furnish any reports, statements, accounts or other information called for under this Act ; or(j)contravenes or attempts to contravene or abets the contravention of any of the provisions of this Act or of any rules made thereunder other than those for which penalty has been specifically provided under this Act,shall, without prejudice to any other action taken against him under any other provisions of this Act, on conviction, be punishable with imprisonment which may extend to one month and with fine which may extend to ten thousand rupees.
