Section 32(5) in Maharashtra Public Trust Rules, 1951
(5)Every auditor, auditing the accounts of a public trust under subsection (2) of section 33, shall annex to the copy of the balance sheet and income and expenditure account required to be forwarded to the Deputy or Assistant Charity Commissioner under subsection (1) of section 34 a statement of the income of the trust liable to contribution in the form of Schedule IXC hereto.[Provided that, the auditor shall forward a copy of the statement of income of the trust liable to contribution in the form of IXC to the concerned trustee for enabling the said trust to remit to the Deputy or Assistant Charity Commissioner the contribution payable in advance according to the provisions of subsection (5) of section 58.]
