Section 32(6) in Maharashtra Public Trust Rules, 1951
(6)[ As soon as the statement of the income of the trust liable to contribution is received from the Auditor under sub-rule (5), every trustee of the public trust liable to pay contribution, shall, while filing a copy of the balance sheet and income and expenditure account under subsection (1A) of section 34, pay in advance the whole amount of the annual contribution of the public trust computed at the rate fixed under subsection (1) of section 58, and as shown in the Schedule IXC, to the Deputy or Assistant Charity Commissioner of the region or subregion or to the Charity Commissioner if the Charity Commissioner required him to do so.
