Section 92(1) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(1)Every religious institution shall, from the income derived by it, pay to the Commissioner annually such contribution not exceeding [twelve per centum] [Substituted for 'eleven per centum' by Tamil Nadu Act, of 2006.] of its income as may be prescribed in respect of the services rendered by the Government and their officers and for defraying the expenses incurred on account of such services.
