5. Trustees to furnish particulars relating to Goshalas — (1) The trustee of every goshala shall, in the case of -
(i)a goshala established before the commencement of this Act, within six months of the commencement of this Act; and(ii)a goshala established after the commencement of this Act, within six months of the vesting in or assumption by him of the administration of the property of such goshala, submit to the Registrar, a statement containing the following particulars, namely—(a)the name and address of the trustee and the mode of succession to the office of trustee relating to such goshala;(b)the details of the property of such goshala;(c)in the case of a goshala established before the commencement of this Act, the gross annual income of such goshala tor three years immediately preceding the year in which the statement is submitted or in the case of a goshala established after the commencement of this Act, for the period which has elapsed since the establishment of such goshala;(d)sources of such income;(e)the amount of the annual expenditure of such goshala for the period referred to in clause (o); and(f)any other particulars that may be prescribed.(2)Such statement shall be accompanied by a copy of the deed or instrument establishing the goshala or such extract thereof as in the opinion of the Registrar sufficiently shows the origin, nature and object of such goshala or, if no such deed or instrument has been executed or if a copy thereof cannot be obtained, such statement shall contain full particulars of the origin, nature and object of the goshala so far as they are known to the trustee.(3)The statement shall be signed by every trustee by his agent specially authorised in this behalf.(4)Every person signing the statement shall verify it in the prescribed manner.(5)The Registrar may, for sufficient reasons, extend the period for furnishing such statement.
