Section 33 in THE UTTARAKHAND CHAR DHAM DEVASTHANAM MANAGEMENT Act, 2019
33. Recovery of Temple Dues
All amounts due to the Temple including fines / penalties/ recovery of dues if any, imposed under this Act, shall without prejudice to any other mode of recovery be recoverable as arrears of land revenue as per the Uttar Pradesh Public Money (Recovery of Dues) Act 1965 (as applicable to the State of Uttarakhand) on a requisition made by CEO in that behalf.Installation of Hundi 34. (1) The Board may install one or more receptacles (hereinafter referred to as Hundi) at such place or places in the Temple as it may think fit for placing of offerings by the pilgrims and devotees visiting the Temple.(2)The Hundi shall be operated by such person and in such manner as the Board may, from time to time, determine.(3)Such portion of the offerings placed in a Hundi as the Board may from time to time direct, shall be credited to the Uttarakhand Char Dham Fund.(4)No person shall, without being authorised by CEO in that behalf, go near or interfere in any manner with any Hundi installed in the Temple: Provided that no such authorisation shall be required for going near any Hundi for the bona fide purpose of placing any offering therein.(5)Notwithstanding anything to the contrary contained in any law, custom, usage or agreement or in the record-of-rights, no Priest / Rawal etc. shall be entitled to any share in the offerings placed in any Hundi installed after the commencement of this Act.
