Section 22(2) in The Orissa Hindu Religious Endowments Rules, 1959
(2)The annual income under these rules shall mean gross income after deducting only-(a)the revenue payable to Government including the cesses;(b)the taxes payable to Panchayats or the Municipalities or Corporations;(c)the actual cost of collection not exceeding 10 per cent of the amount collected except in cases where the Commissioner permits more expenditure.Rules under Sections 63 and 76 (k)
