Section 11 in Himachal Pradesh Hindu Public Religious Institution and Charitable Endowments Act, 1984
11. Inspection of property and documents.
(1)The Commissioner, or any officer or other person deputed in that behalf by the Commissioner or the Government, may inspect all movable or immovable properties belonging to, all records, correspondence, plans, accounts and other documents relating to any Hindu Public Religious Institution and Charitable Endowment and it shall be the duty of the trustee of such institution and endowment and all officers and servants working under him, his agent and any person having concern in the administration thereof, to afford all such assistance and facilities as may be necessary or reasonably required in regard to such inspection, and also to produce any such movable property or document for inspection,if so required.(2)For the purposes of inspection as aforesaid the inspecting authority shall, subject to the local practice, custom or usage, have power to enter at any reasonable hour the premises of any public religious institution or any place of worship.(3)Nothing in this section shall be deemed to authorise any person to enter the premises or place referred LO in sub-section (2) or any part thereof unless such person professes the religion to which the premises or place belongs.
