Section 33 in The Orissa Hindu Religious Endowments Rules, 1959
33.
(a)When the Assistant Commissioner is satisfied that the resistance or the obstruction was occasioned by the ex-trustee, office-holder or servant of the Math, temple or religious Endowment or by some other person at his instance, he may, after hearing the person or persons reported against, shall either put the applicant in possession himself of by an order in Form 'L' direct an Inspector of Endowments within whose jurisdiction the institution is situate, or any other officer under him. The Commissioner may also at his own instance or at the request of the Assistant Commissioner make a requisition in Form 'N' to the Collector of the district in which the institution is situate, to put the applicant in possession.(b)In case of apprehension of a breach of peace, the Assistant Commissioner may apply to the Superintendent of Police of the district in Form 'M' for such assistance as may be necessary to prevent any breach of peace and the authority to whom such application is made shall provide immediately such police as may be necessary for the purpose.(c)The delivery of possession shall be made on any day after sunrise and before sunset and not otherwise.(d)Where the immovable property in the occupancy of a tenant or other person entitled to occupy the same and not bound to relinquish such occupancy is for delivery, the officer entrusted with the delivery of possession shall cause delivery to be made by affixing a copy of the order directing delivery of possession, in some conspicuous place on the property and proclaiming to the occupant or occupants by beat of drums where they reside to the effect that the interests of the outgoing trustee or office-holder have passed to the person appointed as trustee or Executive Officer to whom delivery of possession has been directed.(e)Where possession of any building or enclosure is to be delivered and the person in possession, being bound by the order, does not afford free access, the Assistant Commissioner through the officer executing the writ, may, after giving reasonable warning and facility to any woman not appearing in public according to the customs of the country to withdraw, remove or open any lock or bolt or break open any door or do any other act necessary to put the trustee or Executive Officer in possession.(f)The officer executing the writ shall furnish a brief report regarding the manner of execution and such report shall be attested by at least two witnesses and also obtain a receipt from the person put in possession by him in token of delivery of possession.
