Section 148(5) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(5)Place of worship including temples, tanks and places where Utsavas are performed, Idols, Vahanams, Jewels and such vessels, andother articles of the institution or endowment as may be necessaryin accordance with the usage of the institution or endowment for thepurposes of worship or processions shall not be liable to be proceededagainst in pursuance of sub-sections (2), (3) and (4).
