Section 32(6B) in Maharashtra Public Trust Rules, 1951
(6B)When the contribution payable by the public trust has been assessed and the nature of adjustment is communicated to the concerned trustee and after such assessment if it is found that the amount received under sub-rule (6) is more than the amount assessed, the Deputy or Assistant Charity Commissioner [shall, subject to the provisions of sub-rule (8) of rule 33, adjust the said excess amount against the amount of advance payment of contribution to be received during the next financial year.] [Substituted by Notification No. BPT.1183/(43)-VI, dated 16th August 1983.] ]
