Section 65(2) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(2)In respect of the services rendered by the Government and their employees, the Tirumala Tirupathi Devasthanams, shall be liable to pay the Government annually from the income derived by it, a contribution of seven per tum of such annual income or rupees fifty lakhs in lump sum whichever is higher.
