(v)"paricharak" means a person who exercises the hereditary right of being present at the early light waving or kakadarthi, of taking the torch from the Badve and handing it over to the pujari; at the second light waving, of taking ekarti from the pujari holding a bell in his left hand and then along with Hardas and Dange going round waving the incense and the light round smaller deities, at the evening dhuparti, of bringing a ready filled incense burner and waving lamp which are afterwards carried and waved round the minor deities as in the morning, of taking ekarti and ashes in a cloth and going round the east of the town, putting ashes on pilgrims' brows and showing them the lamp and receiving presents, of bringing water for bathing the idol at the panchamrit puja, and the yajman's panchamrit puja (but not other pujas whether daily or yajman's), of providing incense and wicks for the yajman pujas and of assisting the pujari by handing over the arti at the relevant time of performing nitya or daily or naimittik or occasional services in the Temple of God Vitthal; and of appropriating and receiving income from the exercise of such hereditary right and privilege including the right of taking all metal pots, arti vessels and bells given by devotees to them or for use of the idol provided that the same are put into his hands by the devotees-being a hereditary right and privilege recognised by the decision of the High Court in Appeal No. 1 of 1890, Gopal Trimbak Paricharak and another vs. Gangaram Babaji Badve and others and in Appeal No. 5 of 1890, Gangaram Babaji Badve vs. Gopal Trimbak Paricharak and another; 1891 P. J. 138; and includes any other rights and privileges claimed or exercised under any order or decree of any Court or otherwise;
