Section 34 in Punjab Bhagwan Valmik Ji Tirath Sthal (Ram Tirath) Shrine Board Act, 2016
34. Penalty for wrongful withholding of property obliging to Shrine.
- Any person who, -(a)having possession, custody or control of any property, document or books of accounts belonging to the Shrine, the management and control of which has been regulated under the provisions of this Act or the rules framed there under, wrongfully withholds such property or documents or books of accounts from the Board or any other person duly authorized by the Government or the Board to inspect or call for the same; or(b)wrongfully obtains possession of or retains any property, document or books of accounts of the Board or willfully withholds or fails to furnish or deliver to the Board or any other person duly authorized by it in this behalf; or(c)wrongfully removes, destroys or mutilates property, documents or books of accounts of the Shrine, shall be punishable with imprisonment for a term which may extend to one year, or with fine, or with both.
