Section 58 in Bye-Laws for the State Board of Religious Trusts
58.
All notices or directions for any act to be done by a trustee shall ordinarily be sent by registered post. In case of refusal to avoid service of any notice or direction it shall be sent by a peon and the cost so incurred shall be recoverable from the trustee of the property under his charge at the discretion of the President.Appendix IThe trustees shall maintain the following Account Books:(1)Daily account of income and expenditure in cash and kind.(2)Account of expense on litigation, if any.(3)Monthly abstruct register of accounts in cash and kind.(4)Printed receipt books.(5)Register of Mauzaha with tauzi and revenue and cess payable for each per kist.(6)Land Register containing detailed list of each kind of land under different sub-heads.(7)Settlement Register.(8)Register of Public Trust.(9)Register of Temple under trustee and ornaments and utensil of the deity.(10)Pass Book of money deposited in the Bank.(11)Audit Report Register.(12)Establishment Register, both of Mofassil and Headquarters.(13)Register of Order, direction received by the Trustee from the Board.(14)Stock Register.(15)Register of Civil, Revenue and Criminal Cases.(16)Register of Expenses connected with cultivation of land.(17)Mutation Register.(18)Register of Miscellaneous Income.(19)Register of servants with their pay allowance, if any.Appendix IIForm I[Vide Rules 8 and 15 of the Bihar Hindu Religious Trusts Rules, 1952]
