Section 5(5) in The Shri Jagannath Temple Rules, 1960
(5)During the course of the proceedings the issue and re-deposit of the jewelleries as may be necessary for the due performance of the seva puja shall be made in the presence of the persons specified in Sub-rule (2). If in any event the proceedings cannot be completed at one sitting the jewelleries shall remain under the seals of the District Magistrate, Puri, the Committee and the Raja of Puri :Provided that it shall be the duty of the Committee to ensure that on no account the performance of the sevas and the nitis of the temple are interrupted or in any manner prejudiced :Provided further that in no event shall any of the jewelleries be removed beyond the precincts of the Ratna Bhandar without specific orders of the State Government in that behalf and without full compliance with such conditions, in any, that Government may impose.
