Section 29(1) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
(1)The Trust Fund shall, subject to the provisions of the Income Tax Act, 1961 (43 of 1961), be utilised or expended by the Committee for all or any of the following purposes, namely :-(a)the maintenance, management and administration of the Temple and of the properties of the Trust ;(b)training of sevaks to perform religious worship and ceremonies in the Temple ;(c)the conduct and performance of the rituals, worship ceremonies and festivals in the Temple Trust according to the customs and usages ;(d)providing facilities and amenities to the devotees for darshan of the deity and for offering prayers or performing any religious service or ceremony in the Temple Trust ;(e)to provide meals to the devotees and to run Annachhatra ;(f)for propagating the teachings of the deity, or religious tenets in any Hindu religious Institution ;(g)repayment of any sum borrowed by the Committee ;(h)any sum required to satisfy any judgement, decree or award of any court, tribunal or any authority ;(i)the payment of any taxes, rent, compensation, charges and other sum payable by the Temple Trust under any law for the time being in force ;(j)subject to the provisions of clause (l) of sub-section (1) of section 18, for the development of the properties of the Temple Trust ; or for acquisition of movable or immovable properties ;(k)construction and maintenance of rest houses, Dharmashalas or dormitories for the accommodation and use of the devotees ; and(l)for fulfilling the duties and powers specified in section 18.
