Section 5(6) in The Shri Jagannath Temple Rules, 1960
(6)On the completion of the proceedings the custody of the articles specified in Sub-rule (1) shall, subject to the provisions of the Act, be maintained in the manner laid down in Rule 6 and the inventories prepared under Sub-rule (3) shall be sealed and attested by the Administrator on behalf of the Committee in token of having taken over charge of the jewelleries and by the Raja of Puri or his authorised representative, as the case may be.
