4. Application for registration of a public trust under Section 4.
(1)The application for registration of a public trust, in addition to the particulars specified in clauses (i) to (ix) of sub-section (3) of Section 4 shall contain the following particulars,-(a)particulars of documents creating the trust;(b)particulars of encumbrances, if any, or trust property;(c)particulars of the scheme, if any, relating to the trust; and(d)particulars of title-deeds pertaining to trust properly and the names of trustees in possession thereof.(2)The application shall be in Form III.(3)The application, in addition to a copy of the instrument of trust, shall be accompanied by a copy of the scheme, if any, in operation in regard to the public trust.(4)In respect of trust the value of whose property is less than Rs. 2,000 it shall not be necessary for an applicant to give the particulars of the trust property of such trust.(5)The fee to accompany the application shall be in cash and of the following amount,-(i)When the value of the property of a public trust is below Rs. 5,000...........-Rs. 2(ii)When the value of the property of a public trust exceeds Rs. 5,000 but does not exceed Rs. 10,000...............-Rs. 3.(iii)When the value of the property of a public trust exceeds Rs. 10,000..................-Rs. 5.
