Section 6(1) in Maharashtra Public Trust Rules, 1951
(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.
