Section 7 in The Puri Shri Jagannath Temple (Administration) Rules, 1952
7. Preparation of record under Part IV.
- In preparing the record under Part IV, the Special Officer shall record in Forms E, E-1 and E-2, as the case may be, all the sources of income of the Temple and its endowments, prepare a list of all movables like gold, silver, precious stones, elephants, horses and other belongings of the Temple and shall prepare a record of all the immovable properties including lands and houses owned by or endowed to the Temple and held by any person inside or outside the State of Orissa.
