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[Cites 0, Cited by 1] [Section 114(3)] [Section 114] [Entire Act]

State of Andhra Pradesh - Subsection

Section 114(3)(a) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(a)Subject to such rules as may be prescribed, it shall be lawful for the Executive Officer by order to prohibit within the Tirumala Hills area notified under sub-section (1) or within the premises of the Tirumala Tirupathi Devasthanams, specified in the First Schedule as the case may be, -
(i)begging by any person ;
(ii)straying of any cattle, pigs or dogs ;
(iii)possession, use or consumptions of any intoxicating liquor or drug or cigerattes including beedies and chuttas ;
(iv)possession, preparation or consumption of meat or other foodstuffs containing meat ;
(v)slaughter, killing or maiming any animal or bird for any reason ;
(vi)gaming with cards, dice, counters, money or other instruments of gaming ;
(vii)tonsuring or hair-cutting or opening and running of a hair- dressing saloon by any person other than a person authorised or employed by the Executive Officer.
(viii)[ tonsuring or hair-cutting in places other than those earmarked for the said purpose by the Executive Officer. [Added by Act No. 33 of 2007, dated 11.12.2007.]
(ix)unlicensed Hawkers and Vendors.
(x)dealing in any manner with Seva Ticket, Prasadam and accommodation belonging to the Tirumala Tirupathi Devasathanam except at such places and by persons specially authorized in this behalf by him.]