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State of Maharashtra - Section

Section 6 in Maharashtra Public Trust Rules, 1951

6. Application for registration of a public trusts under section 18.

(1)The application for registration of a public trust, in addition to the particulars specified in clauses (i) to (vii) of subsection (c) of section 18, shall contain the following particulars :
(a)Particulars of documents creating the trusts.
(b)Particulars other than documents about the creation or origin of the trust.
(c)Objects of the trust.
(d)Sources of income of the trust.
(e)Particulars of encumbrances, if any, on trust property.
(f)Particulars of the scheme, if any relating to the trust.
(g)Particulars of title deeds pertaining to trust property and the names of trustees in possession thereof.
The Charity Commissioner may, however, direct that in the case of any or all public trusts it shall not be necessary to give the particulars of the trust property of such value and such kind as may be specified by him.
(2)The application shall be in the form of Schedule II hereto.
(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)Every person signing the application shall subscribe on solemn affirmation before the Deputy or Assistant Charity Commissioner, a Justice of the Peace, [an Executive Magistrate or a Notary appointed under the Notaries Act, 1952 for the State of Maharashtra] [Substituted by Notification No. 31190/B, dated 4th December 1962.] that the facts mentioned in the said application are true to the best of my knowledge and belief.
(5)The fee to accompany the application shall be in cash and the following amounts:
  Rs.
(i) when the value of the property of a publictrust does not exceed Rs.2,000 3
(ii) when the value of the property of a publictrust exceeds Rs.2,000 but does not exceeds Rs.5,000. 5
(iii) when the value of the property of a publictrust exceeds Rs.5,000 but does not exceeds Rs.10,000. 10
(iv) when the value of the property of a publictrust exceeds Rs.10,000 but does not exceeds Rs.25,000. 20
(v) when the value of the property of a publictrust exceeds Rs.25,000. 25
Provided that no such fee shall be charged in the case of public trusts deemed to have been registered under section 28.
(6)When on an application for registration of a public trust made under section 18, it has been decided by the Deputy or Assistant Charity Commissioner or any other competent authority under the provisions of the Act, that the trust does not exist or that the trust is not a public trust to which the Act applies or that the value of the property of the public trust is less than the amount for which registration fee has been paid, the Deputy or Assistant Charity Commissioner or such other authority may direct the refund of the whole of the fee or such part of the fees as has been paid in excess of the fee payable under sub-rule (5), as the case may be, to the applicant.
(7)[ The memorandum referred to in subsection (7) of section 18 shall be in the form of Schedule IIA hereto. Such memorandum shall be verified in the manner prescribed under sub-rule (4).] [Inserted by Notification No. 23469/E, dated 12th October 1956.]