(1)Whenever any person having duties to perform in respect of the Nitis of the Temple or Seva-Puja of the deity raises any claim or dispute any 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 Nitior Seva-puja or inconvenience or harassment to the public or any section thereof entitled to worship in the Temple and wilfully disobeys or fails to comply with the orders of [Chief Administrator] [Substituted vide Orissa Gazette Extraordinary No. 1836 dated 27.12.2004 (O.A. 12 of 2004).] directing him to perform his duties without prejudice to the results of a proper adjudication of such claim or dispute, such person or any other person who abets such conduct shall be guilty of an offence punishable on conviction with fine which may extend up to [five thousand rupees.] [Substituted vide Orissa Gazette Extraordinary No. 1451 dated 16.9.2003 (O.A. 16 of 2003).](2)Whoever -(a)voluntarily causes obstruction by use of force or otherwise to any Sevak in the due performance of any Puja or Niti which such Sevak is entitled or authorised to perform; or(b)wilfully does any act whereby any bhog offered to Lord jagannath is defiled; or(c)not being a Sevak exhibits any Thali or other receptacle in such manner as might induce any visitor to place any offering, whether in cash or in kind, in such Thali or other receptacle; shall on conviction be punishable with imprisonment which may extend to six months or with fine which may extend to [two thousand rupees] [Substituted vide Orissa Gazette Extraordinary No. 1451 dated 16.9.2003 (O.A. 16 of 2003).] or with both.(3)Whoever not being authorised by the Committee or [Chief Administrator] [Substituted vide Orissa Gazette Extraordinary No. 1836 dated 27.12.2004 (O.A. 12 of 2004).] interferes with the free movement of visitors within the premises of the Temple or with any precautionary measures taken for their safety or convenience shall, on conviction, be punishable with imprisonment which may extend to three months or with fine which may extend to [one thousand rupees] [Substituted vide Orissa Gazette Extraordinary No. 1451 dated 16.9.2003 (O.A. 16 of 2003).] or with both.(4)Whoever -(a)not being the Sevak entitled to perform any Niti or Puja or to offer any bhog to any deity installed within the premises of the Temple, performs such Niti or Puja or offers such bhog; or(b)forcibly enters into any place within the Temple when such entrance is prohibited under any law or custom or under any lawful order issued by the Committee or by [Chief Administrator] [Substituted vide Orissa Gazette Extraordinary No. 1836 dated 27.12.2004 (O.A. 12 of 2004).]; or(c)takes inside the premises of the Temple 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 sentiments of the public;shall on conviction be punishable with imprisonment which may extend to two months or with fine which may extend to [one thousand rupees] [Substituted vide Orissa Gazette Extraordinary No. 1451 dated 16.9.2003 (O.A. 16 of 2003).] or with both.(5)Whoever-(a)dries Annamahaprasad for conversion into Nirmalya at any place within the premises of the Temple without being authorised by the Committee in that behalf; or(b)sells or offers or exposes for sale any Mahaprasad at any place within the premises of the Temple, other than the place allotted by the Committee for the said purpose; or(c)answers the call of nature at any place within the premises of the Temple, other than that set apart for the purpose; or(d)enters the premises of the Temple in a state of intoxication and conducts himself in such a manner as to cause annoyance to any person; or(e)commits any act of indecency or uses obscene or abusive language within the premises of the Temple;shall on conviction be punishable with fine which may extend to [one thousand rupees] [Substituted vide Orissa Gazette Extraordinary No. 1451 dated 16.9.2003 (O.A. 16 of 2003).].
