(1)The trustee of every goshala shall submit the statement required under sub-section (1) of Section 5 in Form I which shall be signed by the trustee or his authorised agent and verified by the person signing the statement in the manner prescribed at the bottom of the Form.(2)When a trustee does not submit the statement within the period specified in sub-section (1) of Section 5, the Registrar may issue a notice to such trustee in Form II requiring him to submit the statement.(3)After the submission of the statement under sub-rule (1) the Registrar shall grant a receipt in Form III to the trustee or his agent.
