138. Contributions from persons having control over places of pilgrimage, etc.
- Where a mosque, temple, mutt or any place of religious worship or instruction or any place which is used for holding fair or festivals or for other like purposes is situated within the limits of a village or in the neighbourhood thereof and attracts either throughout the year or on particular occasions a large number of persons, any special arrangement necessary for public health, safety or convenience, whether permanent or temporary, shall be made by the Village Panchayat; but the Government may, after consulting the trustee or other person having control over such place, require him to make such recurring or nonrecurring contribution to the funds of the Village Panchayat as they may determine.
