Section 27(1) in THE UTTARAKHAND CHAR DHAM DEVASTHANAM MANAGEMENT Act, 2019
(1)For the purpose of protection and development of the Char Dham Devasthanams, the Board shall recommend to the State Government to notify such area, in the vicinity of Devasthanams as Devasthanam areas. In areas thus notified, the Board shall be empowered to regulate proper maintenance of site and building and levy taxes with approval of State Government.
