Section 5A in Collection of Income and the Incurring of Expenditure Rules
5A. [ Prevention of improper collection. [Inserted by G. O. Ms. No. 275, C. T. & R. E., dated the 16th July,1997.]
- No person, who is not, in any way, connected with the affairs of the religious institution, shall collect any money, subscription, donation or other property for religious purpose.connected with the religious institution. If it is brought to the notice of the competent authority having jurisdiction and administrative control over the religious institution, that a person or group of persons, indulged in making such collection, such authority shall direct such person or group of persons, to stop making such collection forthwith, and require such person or group of persons to deposit such collection with the religious institution concerned and to render an account of the collection made by such person or group of persons.Any person or group of persons, who fail to comply with the direction of such competent authority will be liable for prosecution under the provisions of the Indian Penal Code (Central Act XLV of 1860).]
