(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.
