Section 70(1) in Bihar Hindu Religious Trusts Act, 1950
(1)For the purpose of defraying the expenses incurred or to be incurred in the administration of this Act, the trustee of every religious trust shall, in each financial year pay to the Board such fee, not exceeding five per centum of its net income in the last preceding financial year as the Board may from time to time with the previous sanction of the State Government, determine.Explanation.-In this sub-section, the expression 'net income' means the total income realised by the trustee from all sources after deducting any amount payable as revenue, rent, local or other cesses and cost of management [at twenty percentum] [Substituted vide Section 24 for the words 'twelve and a half' by Amendment Act. 1 of 2007.].
