Section 6 in Jharkhand Freedom of Religion Rules, 2017
6. List of religious institutions and organizations.
(1)Each District Magistrate 'shall maintain a list of religious institutions or organizations propagating religious faith in his/her district and that of persons directly or indirectly engaged for propagation of religious faith in the district.(2)The District Magistrate, if he thinks appropriate, may call for a list of persons with the religious faith, receiving benefits either in cash or from, from the religious institutions or organization or from any person concerned therewith.
