(1)The Registrar may, at any time, either on his own motion or on application of a person claiming to have interest in the Goshala or of an officer of the Animal Husbandry Department of the State Government not below the rank of District Livestock Officer, hold an enquiry in the prescribed manner to ascertain in respect of the Goshala-(a)the name and address of the trustee, and where the trustee is a body of persons the name and address of every such person;(b)the mode of succession to trusteeship;(c)the particulars of the Goshala property; and(d)the income and expenditure and the source of such income.
