Section 41C in The Maharashtra Public Trusts Act, 1950
41C. Persons (other than public trust) collecting moneys, etc., for religious or charitable purpose to inform Charity Commissioner of such collections forthwith etc.––
(1)Any person (not being a public trust registered under this Act) collecting any money, subscription, donation or other property for religious or charitable purpose shall forthwith inform the Charity Commissioner in writing of such collection and the purpose for which such collection is made.(2)On receipt of such information, the Charity Commissioner may, on making such inquiry as he deems fit, permit such collection to be continued subject to such condition as he deems fit, or may, after recording his reasons in writing in that behalf direct such person to stop making such collection forthwith and require such person to render an account of the collections made by him.(3)It shall be the duty of every such person to comply with the directions or any order made by the Charity Commissioner under subsection (2).
