Section 7 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Registration rules, 1987
7.
The Assistant Commissioner shall intimate to the trustee or other person-in -charge, and to the Commissioner, the costs incurred for the registration of the institution or endowment and there upon the Commissioner may recover the costs incurred from the funds of the institution or endowment.Appendix 1Form I(See Rule 3)Certificate to be granted by the Assistant Commissioner under Section 43 of the Act.Sri ............................................................................................. trustee person in-charge of the management of .................................................................................................... ........ applied on .................... for registration of ..................................... and after hearing .................................. and after due consideration, it is hereby certified that the particulars enclosed to this certificate are genuine and correctly represent the details of .....................................Appendix 2Form-2(See Rule 5)ToSri .........Trustee of Sri ........(full address) ...........Whereas it has come to my notice that you as the trustee person-in-charge of the management of ................................................ have failed to apply for the registration of the said institution to the Assistant Commissioner, Endowments Department as required under sub-section(1) of Section 43 of the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act,1987 ((Act 30 of 1987).Now, therefore, take notice that if you fall to make an application for registration under sub-section (1) of Section 43 of the said Act within ..............................( ) days from the -9 date of receipt of this notice by you, I will be constrained to have Sri .................................................................................. registered under the aforesaid provisions of the said Act and claim the costs thereof from the said institution.CommissionerCopy to the Assistant Commissioner,Endowments Department.
