Section 23(4) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(4)(a)It shall be lawful for a trustee of a religious institution by an order, to prohibit within the premises of the religious institutions or within such area belonging to that institution as may be specified in the order.(i)sale, possession, use or consumption of any intoxicating liquor or drug, or cigarettes including beedies and chuttas;(ii)gaming with cards, dice, counters, money or other instrument of gaming;(iii)sale, possession, preparation or consumption of meat or other food stuffs containing meat;(iv)slaughter, killing or maiming of any animal or bird for any purpose.(b)Any person contravening an order made by the trustee under clause (a) shall be punishable with imprisonment for a term which may extend to one month, or with fine which may extend to one hundred rupees or with both;(c)Every offence punishable under this sub-section shall be cognizable offence within the meaning of the Code of Criminal Procedure 1973.Provided that no police officer shall arrest any person for such offence except on a written complaint made by the trustee or Executive Officer of a religious institution or endowment.(d)Every person contravening an order made by the trustee under clause (a) shall be deemed to be an encroacher' within the meaning of Section 83.
