Section 38 in The M.P. Maa Sharda Devi Mandir Adhiniyam, 2002
38. Offences.
- Whoever,-(a)whose duty is to perform the rituals of the Mandir or "puja archana" of the deity raises any claim or dispute and fails or refuses to perform such duties, knowing or having reasons to believe that the non-performance of the said duties would cause delay in the performance of the rituals or puja archana or inconvenience, harassment to the public or any section thereof entitled to worship in the Mandir and wilfully disobeys or fails to comply with orders of the Administrator directing him to perform his duties without prejudice to the results of a proper adjudication of such claims or disputes, such persons or any other person who abets such conduct; or(b)unauthorisedly performs any rituals, "puja archana" to any deity within the premises of the Mandir; or(c)voluntarily causes obstruction by use of force or otherwise to any "pujari", "panda" or "sevak" in the due performance of his duties; or(d)wilfully does any act whereby the "bhog" or Mandir is defiled; or(e)unauthorisedly exhibits any "thali" or other receptacle 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 Administrator interferes with the movements of person or with any regulatory measures therefor within the premises of the Mandir; or(g)forcibly enters into any place within the Mandir when such entrance is prohibited under any law or custom or under any lawful order passed by the Committee or the Administrator; or(h)takes inside the premises of the Mandir 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,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 six months or with fine which may extend to two thousand rupees, or with both.
