Section 38 in THE UTTARAKHAND CHAR DHAM DEVASTHANAM MANAGEMENT Act, 2019
38. Penalty for wrongful withholding of property belonging to the Religious Institutions and for establishing the duplicate of traditional idol at other place Any Person who-
(a)Having in his/her possession, custody or control, any property, document or books of accounts, belonging to any such Institutions, the management of which has been regulated under the provisions of this Act, wrongfully or illegally withholds the possession such property or document or books of accounts from the CEO or any other person duly authorized by him/her or does not furnish such account on being called by such officer or the CEO; or(b)Wrongfully obtains possession or wrongfully retains possession of any property, document or books of account of such Institutions or wilfully withholds or fails to furnish or deliver to the CEO or any other person authorized by him/her in this behalf.(c)Wrongfully retains, destroys and mutilated property, documents or books of account of such Institutions; he shall be punished with simple imprisonment for a term which may extend to three years or with fine which may extend to Rupees twenty five thousand or both.
