Section 33(1) in Maharashtra Public Trust Rules, 1951
(1)When the contribution payable by a public trust has been assessed, [and the amount of advance contribution received under sub-rule (6A) of rule 32 is found to be less than the amount of contribution so assessed or where no advance payment of the contribution is made, then] [Inserted by Notification No. BPT.1183/(43)-VI, dated 16th August 1983.] the Deputy or Assistant Charity Commissioner shall issue a notice of demand in form of Schedule XV, or, where the public trust is a dharmada, in the form of Schedule XVA hereto, to the trustee or manager or the person charging or collecting the dharmada as the case may be, [specifying the balance amount of contribution payable or if no advance payment is made, the amount payable and the date by which the payment shall be made.] [Substituted by Notification No. BPT.1183/(43)-VI, dated 16th August 1983.]
