Section 45(1) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
(1)The Committee shall cause to be prepared an annual report, including the administration report of the Temple Trust and Auditor's report for each financial year ending on the 31st March, showing therein the financial status and the details of income and expenditure of the Temple Trust with a detailed list together with the relevant information of donee institutions (with full address), and submit such report, list and information to the State Government not later than the 30th June of that year.
