9. Fixation of area of goshala and payment by the traders of the area of certain moneys to the goshala — (1) The Director shall fix the area within which a goshala shall function and it shall be the duty of all traders of that area to pay at the end of each financial year to the trustee of the goshala functioning in that area all the moneys that they may have realised from their customers in the name of the goshala and fifty per centum of the money that he may have realised in the name of any other charitable objects like dharmadan, punyakhata, katauti and lag.
(2)The Registrar may, on the application of a trustee, call for the account book of a trader to ascertain whether such trader has paid the moneys payable by him to the trustee of the goshala under sub-section (1), but no inspection of such account book by any other person shall be allowed.(3)No person shall collect any money or accept any subscription for a goshala which is not registered under this Act.
