Section 25(a) in Himachal Pradesh Hindu Public Religious Institution and Charitable Endowments Act, 1984
(a)having in his possession, custody or control any property, document or books of accounts belonging to any Hindu Public Religious Institution and Charitable Endowment, the management of which has been regulated under the provisions of this Act, wrongfully withholds such property or document or books of accounts from the Commissioner or any other person duly authorised by the Government or the Commissioner to inspect or call for the same;
