Section 16(2) in The M.P. Dharmadaya Funds Act, 1951
(2)In particular and without prejudice to the generality of the foregoing power the rules made under this Act may provide for-(a)particulars, forms and conditions under Section 4;(b)the books and accounts to be maintained by the maintainer;(c)the agency for and the manner of audit and inspection of books, accounts and property in the charge of a maintainer and the payment of fees therefor;(d)the custody in which the fund shall be held and the objects on which the fund shall be expended;(e)the reports and returns to be furnished by the maintainer;(f)the conferral of power of entry upon premises and the inspection of the books and accounts of any person believed to have collected dharmadaya.
