Section 6 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
6. Preparation and publication of list of charitable and religious institutions and endowments on the basis of income.
- The Commissioner shall prepare separately and publish in the prescribed manner, a list of-(a)(i)the charitable institutions and endowments ; or(ii)the religious institutions and endowments other than maths; whose annual income as calculated for the purpose of levy of contribution under Section 65 [exceed rupees twenty-five lakhs] [Substituted 'exceed rupees five lakhs' by Act No. 33 of 2007, dated 11.12.2007.];(b)(i)the charitable institutions and endowments;(ii)the religious institutions and endowments, other than maths; whose annual income calculated as aforesaid [exceeds rupees two lakhs but does not exceed rupees twenty-five lakhs] [Substituted 'exceeds rupees fifty thousand but does not exceed rupees twenty-five lakhs' by Act No. 33 of 2007, dated 11.12.2007.];(c)(i)the charitable institutions and endowments ; or(ii)the religious institutions and endowments other than maths not falling under clause (a) or clause (b);(d)the maths irrespective of the income :(e)the Dharmadayam irrespective of the income;Provided that the Commissioner may alter the classification assigned to an institution or endowment in the list and enter the same in the appropriate list in case the annual income of such institution or endowment calculated as aforesaid exceeds or falls below the limits specified in clause (a) or clause (b) or clause (c) for three consecutive years.
