Section 32(3) in Maharashtra Public Trust Rules, 1951
(3)In calculating the gross annual income of a public trust or where the public trust is a dharmada, its gross annual collection or receipt, for the purpose of assessing the contribution, the following deductions shall be allowed, namely:((i)in the case of a public trust having advancement and propagation of secular education as one of its purposes, the portion of the gross income or collection or receipt spent for that purpose;(ii)in the case of a public trust having medical relief as one of its purposes, the portion of the gross income or collection or receipt spent for that purpose;(iii)in the case of a public trust having veterinary treatment of animals as one of its purposes, the portion of the gross income or collection or receipt spent for that purpose;(iv)donations received from other public trusts and dharmadas;(v)expenditure incurred from donations for relief of distress caused by scarcity, drought, flood, fire or other natural calamity;(vi)grants received from Government or local authorities;(vii)allowance for annual repairs at 10 per cent of the estimated gross annual rent of buildings belonging to the trust which are not rented out and yield no income.Explanation. - The estimated gross annual rent shall mean the rateable value of the buildings or, where such rateable value is not fixed by a local authority, the gross annual rent as estimated by the Deputy or Assistant Charity Commissioner;(viii)interest on Depreciation Fund, if any, for replacement of buildings;(ix)interest on Sinking Fund, if any, for repayment of loans;(x)out of income or receipt from lands used for agricultural purposes,(a)land revenue and local fund cess, if payable by the trust;(b)rent payable to the superior landlord, if lands are held on lease by the trust,(c)the cost of production (which shall not include the capital cost of irrigation and other works or the cost of maintenance of or repairs to such works, in excess of a limit fixed by the Deputy or Assistant Charity Commissioner with reference to past expenditure on such maintenance or repairs)if lands are cultivated by the trust.Explanation. - Receipts from lands used for agricultural purposes when such receipts are in kind shall be valued at their market value at the time of receipt;(xi)out of income or receipt from lands (including buildings) used for nonagricultural purposes(a)assessment, ceases and other Government dues and municipal and other taxes, payable by the trust;(b)ground rent payable to the superior landlord;(c)insurance premia, if any, in respect of buildings;(d)allowance for annual repairs at 10 per cent of the gross rent of buildings;(e)allowance for cost of collection at 4 per cent of the gross rent of buildings let out;(xii)out of income or receipt from securities, stocks, shares and debenture allowance of one per cent for cost of collection.
