Section 56(1) in Tamil Nadu Vanniyakula Kshatriya Public charitable Trusts and Endowments (Protection and maintenance) Act, 2018
(1)if a trustee or administrator fails to-(i)apply for the registration of the trust or endowment;(ii)furnish statements of particulars or accounts or returns as required under this Act;(iii)supply information or particulars as required by the Board;(iv)allow inspection of the properties of trust and endowment, accounts, records or deeds and documents relating thereto;(v)deliver possession of any trust and endowment property, if ordered by the Board or court;(vi)carry out the directions of the Board;(vii)discharge any public dues; or(viii)do any other act which he is lawfully required to do by or under this Act, he shall, unless he satisfies the Board or the Court that there was reasonable cause for his failure, be punishable with fine which may extend to five thousand rupees.
