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State of Gujarat - Section
Section 86 in Gujarat Public Trusts Act, 2011
86. Penalty.
- Whoever contravenes any provision of any of the sections mentioned in the first column of the following Table shall, on conviction, for each such offence be punished with fine as shown in the third column of the said Table.Explanation. - The entries in the second column of the said 'fable headed 'Subject5 are not intended as the definitions of offences described in the sections mentioned in the first column or even as abstracts of those sections, but are inserted merely as references to the subject of the sections, the numbers of which are given in the first column: *| Section (1) | Subject (2) | Fine which may beimposed, (3) |
| Section 20, sub-sections(2) and (5) | Duty of trustee to make an application to theDeputy or Assistant Charity Commissioner for registration ofpublic trust within time. | Rs. 10,000 |
| Section 20, sub-section(9) | Duty of trustee to send Memorandum of immovableproperty to certain officers and authorities within time. | 2,000 |
| Section 24 | Failure to report a change. | 10,000 |
| Section 30 | Duty of an executor to apply for theregistration of a public trust within the Lime provided for. | 10,000 |
| Section 34 | Duty to keep regular accounts. | 10,000 |
| Section 37 | Failure or omission to invest money in publicsecurities. | 10,000 |
| Section 83 | Failure to pay contribution by a trustee or by aperson charging or. collecting dharmada. | 10,000 |