Section 5 in Installation, Safeguarding and Accounting of Hundials Rules, 1975
5. Maintenance of register.
- The contents of all the hundials and other receptacles shall be recorded in the Hundial Assortment Register and signed by the concerned Executive Authorities and the Officer of the Department authorised in this behalf, besides members of the public, if any, present. At least two members of the public present shall sign in the Hundial Assortment Register. The proceeds of the hundials and other receptacles shall be immediately credited to the accounts of the institution and remitted into the Bank. In respect of big temples, due publicity should be given to the public regarding the date of counting.Explanation I. -"Big temple" means a religious institution whose hundial receipt exceeds Rs. 50,000 (Rupees fifty thousand only) per annum.Explanation II. - "Due publicity" means announcement of the date of opening of hundials by publishing a notice on the notice board of the Devasthanam, the interval between the date of such publication and the date of opening and counting the hundial being not more than 7 days and not less than 3 days.(G. O. Ms. No. 775 C.T. & R.E., dated 6th July 1982)
