Section 12 in The Maharashtra Prevention and Eradication of Human Sacrifice and other Inhuman, Evil and Aghori Practices and Black Magic Act, 2013
12. Savings.
(1)For the removal of doubt, it is hereby declared that nothing in this Act shall apply in respect of the following, namely:-(1)The form of worship such as pradakshina, yatra, parikarma performed at any religious or spiritual places, as also Varis of Varkari sect and other Varis.(2)Haripath, Kirtan, Pravachan, Bhajan, teaching of ancientiand traditional learnings and arts, practice, propagation, circulation thereof.(3)To state about the miracles of deceased saints, propagation, publicity and circulation of the same and the propagation, publicity, and distribution of the literature about the miracles of the reiigious preachers which do not cause physical injury or financial loss.(4)The performance of prayers, Upasana, and all religious rites at the places such as home, temple, dargah, gurudwara, pagoda, church or other religious places which do not cause physical injury or financial loss.(5)All religious celebrations, festivals, prayers, procession and any other act relating thereto, invoking the spirit, Kadaklakshmi, Vratvaikalye, Upavas, calling of Nawas, calling of Mannat, Moharram procession and all other religious rituals.(6)Piercing of ears and nose of children in accordance with religious rituals, performance of religious rituals such as Keshlochan by the Jains.(7)The advice in regard to vastushastra, advice by Joshi-Jyotishi, Nandibailwale Jyotishi and other astrologers and in regard to source of groundwater.(8)Any traditional religious rites, and acts except those mentioned above, which the State Government may, by notification in the Official Gazette, notify.(2)Every notification issued in pursuance of entry (8) of sub-section (1) shall be laid, as soon as may be, before each House of the State Legislature.
