Section 5(1) in The Commission Of Sati (Prevention) Rules, 1988
(1)Before making any order under sub-section (1) of section 7 for removal of any temple or structure, the State Government or any other officer authorised by the State Government in this behalf, shall give at least 90 days notice to the person or persons involved in the acts complained of, and also to the owners and occupiers of the temple or structure proposed to be removed.
