Section 25 in Himachal Pradesh Hindu Public Religious Institution and Charitable Endowments Act, 1984
25. Penalty for wrongful withholding of property belonging to the religious institution and Charitable endowment.
- Any person who,-(a)having in his possession, custody or control any property, document or books of accounts belonging to any Hindu Public Religious Institution and Charitable Endowment, the management of which has been regulated under the provisions of this Act, wrongfully withholds such property or document or books of accounts from the Commissioner or any other person duly authorised by the Government or the Commissioner to inspect or call for the same;(b)wrongfully obtains possession of, or retains any property, documents or books of accounts of such religious institution and endowment, or wilfully withholds or fails to furnish or deliver to the Commissioner or any other person authorised by him in this behalf; or(c)wrongfully removes, destroys or mutilates property, documents or books of accounts of such religious institution and charitable endowment; shall be punished with imprisonment for a term which may extend to one year, or with fine, or with both.
