Section 22 in Maharashtra Public Trust Rules, 1951
22. Inspection of entries in the Public Trusts Register and other documents.
(1)Subject to the conditions and on payment of the fees hereinafter specified, the [Charity Commissioner, Deputy] [Substituted by Notification No. 13337/P, dated 2nd June 1972.] or Assistant Charity Commissioner shall, on application by any person having interest or permitted in this behalf by the [Charity Commissioner, Deputy] [Substituted by Notification No. 13337/P, dated 2nd June 1972.] or Assistant Charity Commissioner, allow inspection of any entry or portion thereof, in the Register of Public Trusts or any statement, notice, intimation, account, audit report or any other document filed under the Act.(2)The application for inspection shall specify the particulars of the documents and contain such information as may be necessary for identifying the documents required for inspection.(3)A fee at the rate of one rupee per day shall be charged for the inspection of each entry or portion thereof in the Register of Public Trusts or each statement, notice, intimation, account or audit note or other document filed under the Act;Provided that the [Charity Commissioner, Deputy] [Substituted by Notification No. 13337/P, dated 2nd June 1972.] or Assistant Charity Commissioner may in his discretion, by an order in writing allow, in fit cases, inspection of any number of such entries and documents on payment of such smaller fee as he may deem proper;Provided further that the minimum fee which the [Charity Commissioner, Deputy] [Substituted by Notification No. 13337/P, dated 2nd June 1972.] or Assistant Charity Commissioner shall charge, shall be a fee payable at the rate of one rupee for every day on which the inspection is made.(4)Such inspection shall be allowed during office-hours only, subject to such supervision as the [Charity Commissioner, Deputy] [Substituted by Notification No. 13337/P, dated 2nd June 1972.] or Assistant Charity Commissioner may in each case direct.
