Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30A(5)] [Section 30A] [Entire Act] State of Odisha - Subsection Section 30A(5)(d) in Shri Jagannath Temple Act, 1955 (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