Section 14(1) in The M.P. Public Trusts Rules, 1962
(1)The fee for special audit under sub-section (4) of Section 16 shall be fixed by the Registrar according to the circumstances of each case :Provided that in no case shall such fee exceed two and a half per centum of the gross annual income of the public trust or be less than Rs. 50.Explanation. - For the purpose of this sub-rule, the gross annual income shall include gross income from all sources in a year, excluding donations given or offerings made with the specific direction that they should form part of the corpus of the public trust.
