58. Contributions by public trusts to Public Trusts Administration Fund.
- [(1) Every public trust shall pay to the Public Trusts Administration Fund annually such contribution on such date and in such manner as may be prescribed;] [Section 58 was renumbered as sub-section (1) of thal Section by Gujarat 36 of 1961.][Provided that the contribution prescribed under this section shall-(i)in the case of a dharmada, be fixed at rates in proportion to the gross annual collection or receipts of the dharmada;(ii)in case of other public trusts, be fixed at rates in proportion to the gross annual income of such public trust.][Explanation: - For the purposes of this section the gross annual income shall include gross income from all sources in a year excluding donations given or offerings made with a specific direction that they shall form part of the corpus of public trust:Provided that interest or income accruing from such donations or offerings in the years following that in which they were given or made shall be taken into account in calculating gross annual income.] [This Explanation was added, by Bombay 14 of 1951, Section 15 (2).](2)[ Notwithstanding any contained in sub-section 1, the State Government may, by rules, provide for exemption of any public trust or class of public trusts from the whole or any part of the contribution payable under that sub-section, subject to such conditions, if any, as may be prescribed.] [Sub-section (2) of Section 58, shall be deemed to have been inserted by Gujarat 36 of 1961, Section 2.]
