Section 41(b) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
(b)wrongfully obtains possession of, or retains any property, document or books of accounts of Temple Trust or wilfully withholds or fails to furnish or to deliver to the Committee or any other person authorised by it in this behalf ; or
