Section 37 in THE UTTARAKHAND CHAR DHAM DEVASTHANAM MANAGEMENT Act, 2019
37. Penalty for non compliance of the provisions of this Act by Trustee etc.
If any trustee, officer, priest, representative or any other person concerned with the administration of the Char Dham Devasthanams covered under the Act-(a)Refuses or wilfully fails to comply with the provisions of this Act or the rules or the orders and directions made there under, or has been negligent in his/her duties or obstructs any proceedings taken or would be taken under this Act; or(b)Refuses or wilfully fails to furnish any report, statement, accounts or other information called under this Act or the Rules made thereunder or;(c)Wilfully misbehaves, abuses, the pilgrims / yatri, or causes breach of tranquillity of peace in and around the religious Devasthanam; he shall be punished with simple imprisonment for a term which may extend to three month or with fine which may extend to Ten thousand rupees, or with both.
