Section 63 in Management and Preservation of Properties of Religious Institutions Rules
63. Duties of the trustees of temple in the matter of celebrating car or theppam festival.
- The trustee of every temple, which celebrates car or theppam festival shall apply at least [six weeks for the purpose of clause (a) and one month for the purposes of clause (b), (c), and (d)] [Substituted by G.O. Ms. No. 1254, Revenue, dated the 19th June 1969.] in advance of the commencement of festival -(a)to the Sub-Divisional Officer of the Public Works Department having jurisdiction over the area to examine the car or the raft regarding its structural stability and safety and to issue a certificate of fitness. The Theppam should be inspected for a second time on the previous day of the festival by the Public Works Department authorities jointly with the police, who would also by actual trial, test the number of persons the Theppam could carry;(b)to the executive authority of the Municipal council or Panchayat Board or the Panchayat Union to provide an even surface for the roads or streets through which the car is to be dragged;(c)to the local officer of the Electricity Department to take necessary precautions to avoid the top portion of the car coming into contact with live wires, to cut off the supply at the time of dragging the car, if necessary, and to see that no overhead power lines or underwater cables obstruct the free passage of the Theppam;(d)to the Inspector of Police of the circle concerned to take necessary precautionary measures and provide adequate bandobust.
