- The Registrar may, on his own motion or on the application of any person interested in a Goshala or when so ordered by the Director hold an enquiry to ascertain-(a)if any establishment in a Goshala to which this Act applies;(b)the details of the property appertaining to any Goshala;(c)the name and address of the trustee of any Goshala;(d)the mode of succession to the office of the trustee of any Goshala;(e)the income and expenditure of any Goshala; and(f)the sources of income of any Goshala.(2)In every inquiry under this section, the Registrar shall cause notice of such enquiry to be served on the trustee of the Goshala and permit such trustee to appear before him either personally or through agents.(3)On the conclusion of the inquiry, the Registrar may pass such order as he may deem fit.
