Section 24 in Himachal Pradesh Hindu Public Religious Institution and Charitable Endowments Act, 1984
24. Penalty for refusal by trustees etc. to comply with the provisions of this Act.
- If any trustee, officer, servant, agent, pujari or any other person concerned with the administration of the Hindu Public Religious Institution and Charitable Endowment-(a)refuses, or wilfully fails to comply with the provisions of this Act or the orders and directions issued thereunder or obstructs any proceedings taken under this Act; or(b)refuses, or wilfully fails to furnish any reports, statements, accounts or other information called for under this Act; he shall be punished with fine which may extend to rupees one thousand or in default with imprisonment for a term which may extend to one month.
