Section 65 in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
65. Liability of institution or endowment or Dharmadayam to pay annual contribution and audit fees.
(1)In respect of the services rendered by the Government and their employees, every charitable or religious institution or endowment or Dharmadayam [*] [Omitted by G.O.Ms.No. 37, Revenue (Endowments-I) Department, dated 01.11.2014.] whose annual income is [not less than rupees fifty thousands] [Substituted by Act No. 33 of 2007.], shall be liable to pay to the Government annually from the income derived by it, such contribution [of the actual expenditure incurred towards such services [*] [Substituted by Act No.34 of 1997.]] as may be prescribed.(2)[ [***]] [Omitted by G.O.Ms.No.37, Revenue (Endowments.I) Department, dated 01.11.2014.](3)The contribution which an institution or endowment [***] [Omitted by G.O.Ms.No.37, Revenue (Endowments.I) Department, dated 01.11.2014.] is liable to pay under sub-sections (1) and (2) shall be paid annually to the Endowments Administration Fund.(4)Every institution or endowment referred to in subsection (1) shall pay to the Government annually for meeting the cost of auditing its accounts, such further sum of one and half per centum of its annual income.(5)For purposes of this section, annual income shall mean,-(a)in relation to Dharmadayam, the total of the amount charged or collected as Dharmadayam during the year of account;(b)in relation to any other income, the proceeds in each year after deducting the amounts specified below:-(i)the revenue paid to Government including cesses paid to local authorities;(A)maintenance of or repairs to irrigation works which shall not include the capital cost of irrigation works;(B)seeds or seedling;(C)manure;(D)purchase and maintenance of cattle for cultivation;(E)purchase and maintenance of agricul-tural implements; and(F)wages for ploughing, watering, sowing, transplantation, harvesting, threshing and other agricultural operations:(ii)the taxes and license fees paid to local authorities;(iii)expenditure incurred for the following purposes connected with the direct cultivation of lands held by charitable or religious institution or endowment, namely:-Provided that the total deduction in respect of expenditure under this item shall not exceed ten percentum of the income from such lands;(iv)expenditure on sundry repairs to rented buildings, not exceeding ten per centum of the annual rent derived there from or actual expenditure whichever is less;(v)the actual cost of collection of rents not exceeding ten per centum of the amount collected in cases where special staff is employed solely to attend to the work relating to collection of rents due to charitable or religious institution or endowment; and(vi)sale proceeds of immovable properties and rights relating to, or arising out of immovable properties, if such proceeds are reinvested to earn income for the charitable or religious institution or endowment.Explanation (1). - The following items of receipts shall not be deemed to be income for purposes of this section, namely:-(a)advances and deposits recovered and loans taken or recovered;(b)deposits made as security by employees, lessees, or contractors and other deposits, if any;(c)withdrawals from banks or of investments;(d)amount recovered towards costs awarded by courts;(e)sale proceeds of religious books and publications where such sales are undertaken as an un remunerative enterprise with a view to propagate religion;(f)sale proceeds of jewels, vahanams, provisions or other articles or livestock purchased by the charitable or religious institution or endowment;(g)donations in cash or kind by the donars as contributions to capital;(h)ubhayams or voluntary contributions received in cash or kind for a specified service in the charitable or religious institution or endowment and expended on such service;(i)actual driage of the agricultural produce or the articles from immovable properties or one percentum of the value of such receipts during the financial year, whichever is less; and(j)audit recoveries.Explanation (2). - In respect of any remunerative undertaking of a charitable or religious institution or endowment only the net profit shall be taken as income. In respect of non-remunerative undertaking of a charitable or religious institution or endowment such as a school, college, hospital, poor home, orphanage or any other similar institution, the grants given by Government or a local authority or donations received from public, or fees collected from pupils of educational institutions shall not be taken as income.Explanation (3). - Receipts in kind other than, those referred to in item (g) and (h) of Explanation (1) shall be deemed to accrue as income on the date of the sale thereof and shall be valued at the amount realized by such sale.Explanation (4). - Receipts in kind from immovable properties shall be valued, in cases of produce consumed or utilized by the charitable or religious institution or endowment, at their market value on the dates of their receipt.
