Section 20(1) in Maharashtra Public Trust Rules, 1951
(1)The fee for special audit under subsection (4) of section 33 shall be fixed by the Charity Commissioner according to the circumstances of each case:Provided that in no case shall such fee exceed [one per centum] [Substituted by Notification No. 26480/P, dated 1st October 1966.] of the gross annual income of the public trust or be less than Rs.50.Explanation. - For the purposes of this sub-rule the gross annual income shall include gross income from all sources in a year, excluding donations given or offerings made with a specific direction that they should form part of the corpus of the public trust.
