Section 76(2) in Madras Hindu Religious and Charitable Endowments Act, 1951
(2)Every religious institution, the annual income of which, for the fasli year immediately proceeding as calculated for the purposes of the levy of contribution under sub-section (1), is not less than one thousand rupees shall pay to the Commissioner annually, for meeting the cost of auditing its accounts such further sum not exceeding one and a half per centum of its income as the Commissioner may determine.] [Substituted by Act No. 27 of 1954.]
