Section 43(11) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(11)Where any trustee or other person aforesaid,-(a)fails to apply for registration of an institution or endowment within the time specified in sub-section (1);(b)fails to report the alterations, omissions or additions or to send the certificate of registration as required in sub-section (10); or(c)furnishes or causes to be furnished to the Assistant Commissioner, any particulars which are false and which he either know or believe; to be false does not believe to be true;he shall be punishable with fine which may extend to one thousand rupees.
