Section 17 in The Rajasthan Public Trust Rules, 1962
17. Application for Registration.
(l) The application for registration of a public trust in addition, to the particulars specified in Clauses (i) to (ix) of Sub-section (4) of Section 17 shall contain the following particulars, namely:(i)other sources of income,(ii)particulars of encumbrances, if any, on Trust Property,(iii)particulars of title pertaining to the Trust Property and instrument of Trust (if such instrument has been executed and is in existence) and the names of the Trustees in possession thereof,(iv)particulars of scheme, if any, relating to Trust.(2)The application shall be in Form 6.
