Section 15 in Karnataka Prevention and Eradication of Inhuman Evil Practices and Black Magic Act, 2017
15. Savings.
(1)For the removal of the doubt it is here by declared that nothing in this Act shall apply in respect of the following, namely:-(i)The form of the worship such as pradakshina, Yatra, parikrama, performed at any religious spiritual places.(ii)Harikatha, Keerthana, Pravachana, Bhajana, teaching of ancient and traditional learnings and arts, practice, propagation and circulation thereof.(iii)to state about the miracles of the deceased saints propagation, publicity and circulation of the same and the propagation, publicity and distribution of the literature about the miracles of the religious preachers which do not cause physical injury.(iv)the performance of prayers, upasana and all religious rituals at the places such as home, temple, dargha, gurudwara, pagoda, church and other religious places which do not cause physical injury.(v)All religious celebrations, festivals, prayers, procession and any other act relating thereto and all other rituals.(vi)Piercing of ears, nose of children and heated branding in accordance with rituals and performance of religious ritual such as Keshlochan by the Jains.(vii)The advice in regard to vashthushashtra, advice by jyothishya and other astrologers.(viii)Any traditional religious rites and acts except those mentioned above which State Government may notify by notification in official Gazette.(2)Every notification issued in pursuance of clause (viii) of sub-section (1), shall be laid as soon as may be before each house of the State Legislature.
