Section 92(2) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(2)[ Every religious institution, the annual income of which, for the fasli year immediately preceding as calculated for the purposes of the levy of contribution under sub-section (1), is not less than five thousand rupees, shall pay to the Commissioner annually, for meeting the cost of auditing its accounts, such further sum not exceeding one and a half per centum of its income up to five lakhs rupees and four per centum of its income if the income exceeds five lakhs, as the Commissioner may determine.] [Substituted by Tamil Nadu Act, of 2006.]
