Section 38(a) in THE UTTARAKHAND CHAR DHAM DEVASTHANAM MANAGEMENT Act, 2019
(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
