Section 41(a) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
(a)having in possession, custody or control of any property, document or books of accounts belonging to the Temple Trust , the management and control of which has been regulated under the provisions of this Act or the rules framed thereunder, wrongfully withholds such property or documents or books of accounts from the Temple Trust or any other person duly authorised by the Government or the Committee to inspect or call for the same ; or
