Section 20(5) in Assessment, Levy and Recovery of Contribution Costs Rules
(5)Receipt will not be issued for remittance made through the Revenue Department.AnnexureForm IRequisition under sub-section (3) of section 94 of the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 (Tamil Nadu Act 22 of 1959), for the recovery of Contributions including audit fees payable under section 92 of the said ActToThe Collector,..........District.Whereas the persons described in the fourth column of the schedule annexed hereto being trustees of the religious institutions mentioned in the corresponding entries in the third column thereof, have failed to pay, out of the funds of the said institutions, the amounts mentioned against their names in the sixth column of the said Schedule being contributions payable by them under section 92 of the said Act, you are hereby requested to recover the said amounts and to pay the same to me in accordance with the provisions of the said section 94.
