(l)"Diwate" means a person who exercises the hereditary right of being present with torch in hand in the Temple of God Vitthal from kakadarti till shejarti; of attending (not in inner anti-chamber of the diety) all daily pujas and daily and special upcharas, of attending all kinds of yajman pujas wherein abhishek with panchamrit is made, of standing outside the arch-door with a stick in hand and in the case of yajman pujas where the mantra yasya kritya is recited near the shrine of Garud, of asking along with other Sevadharis dakshina after the mantra is recited and not before; in the case of pujas wherein no such mantra is recited near the shrine of Garud, of asking for dakshina when the yajman comes out of the anti-chamber of the deity and puja is declared to be at end, when the yajman comes near the Garud shrine, of receiving any golden, silver or other metal or wooden stick if the same is actually given in his hand by any of the devotees or pilgrims, of asking and receiving dakshina from devotees or pilgrims generally without causing them obstruction or annoyance, of receiving a twelfth share in the income of Sevadharis, after a yajman puja is over along with Hardas, of escorting the yajman to his lodging and receiving dakshina or presents from him, and in company with a paricharak of waving the morning arti and evening dhuparti in front of the minor idols, of distributing angara and receiving dakshina for so doing, and of attending with stick in hand all palkhi processions of the deity, being the hereditary right and privilege recognised by the decision of the Court of Joint Judge, A. P. at Sholapur in Gopal Ramchandra Divte vs. Gangaram Babaji and Others in Appeal No. 39 of 1893; and Gangaram Babaji and Others vs. Gopal Ramchandra Divte in Appeal No. 45 of 1893 decided on 28th September 1894; and includes any other rights and privileges claimed or exercised under any order or decree of any court or otherwise;
