Section 65(1) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(1)In respect of the services rendered by the Government and their employees, every charitable or religious institution or endowment or Dharmadayam other than Tirumala Tirupathi Devasthanams whose annual income is [not less than rupees fifty thousand] [Substituted 'not less than rupees five thousands' by Act No. 33 of 2007, dated 11.12.2007.], shall be liable to pay to the Government annually from the income derived by it, such contribution not exceeding seven per tum of the annual income as may be prescribed.
