Section 6 in Rajasthan Religious Buildings and Places Act, 1954
6. Constructions etc. of public religious buildings
(1)No person shall, without first obtaining the written permission of the Collector-(a)construct any public religious building; or(b)convert any private or public building or place into a public religious building.Explanation. - The temporary use of a building or place for religious purposes on occasions such as Holi, Moharram and the like shall not be deemed to be the conversion thereof into a public religious building.(2)A person desirous of obtaining permission for any of the purposes mentioned in sub-section (1) shall first obtain permission from any local authority or officer having jurisdiction over the area where the building or place in question lies and thereafter such person shall apply to the Collector for the requisite permission in the prescribed manner.
