Section 15(2) in The Shri Jagannath Temple Rules, 1960
(2)On receipt of the requisition the Magistrate shall immediately serve a notice on the person resisting or obstructing calling upon him to desist from offering such resistance of obstruction and on the failure on the part or such person to so desist within the time specified in the notice the Magistrate shall hold such summary inquiry as he deems fit.
