Section 23(4) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(4)(a)It shall be lawful for a trustee of a religious institution by an order, to prohibit within the premises of the religious institutions or within such area belonging to that institution as may be specified in the order,-(i)sale, possession, use or consumption of any intoxicating liquor or drug, or cigarettes including beedies and chuttas;(ii)gaming with cards, dice, counters, money or other instrument of gaming;(iii)sale, possession, preparation or consumption of meat or other food stuffs containing meat;(iv)Slaughter, killing or maiming of any animal or bird for any purpose;(b)Any person contravening an order made by the trustee under clause (a) shall be punishable with imprisonment for a term which may extend to one month, or with fine which may extend to one hundred rupees or with both;(c)Every offence punishable under this sub-section shall be cognizable offence within the meaning of the Code of Criminal Procedure 1973:Provided that no police officer shall arrest any person for such offence except on a written complaint made by the trustee or Executive Officer of a religious institution or endowment;(d)Every person contravening an order made by the trustee under clause (a) shall be deemed to be an 'encroacher' within the meaning of section 83.
