Section 16 in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960
16. Protection of place of worship from misuses, pollution or desecration.
(1)A protected monument maintained by the State Government under this Act, which is a place of worship or shrine, shall not be used for any purpose inconsistent with its character.(2)Where the State Government has acquired a protected monument under section 13, or where the Collector has purchased, or taken a lease or accepted a gift or bequest or assumed guardianship, of a protected monument under section 5, and such monument or any part thereof is used for religious worship or observances by any community, the Collector shall make due provision for the protection of such monument or part thereof, from pollution or desecration-(a)by prohibiting the entry therein, except in accordance with the conditions prescribed with the concurrence of the persons, if any, in charge of the said monument or part, thereof, and connected with any religious practice or observances in relation thereto, of any person not entitled so to enter by the religious usages of the community by which the monument or part thereof is used, or(b)by taking such other action as he may think necessary in this behalf.
