(1)The trustee of a Goshala shall furnish to the Registrar a statement setting out-(a)the name and location of the Goshala;(b)the date and the manner of establishment of the Goshala;(c)the name and address of the trustee of the Goshala and where the trustee is a body of persons the names and addresses of all such persons;(d)the mode of succession to the trusteeship;(e)particulars of Goshala property;(f)the gross annual income, if any, of the Goshala during the three years immediately preceding the year in which the statement is furnished;(g)the source of such income;(h)the expenditure, if any, incurred in connection with the Goshala during the period referred to in clause (f); and(i)such other particulars as may be prescribed.
