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State of Gujarat - Section
Section 66 in The Bombay Public Trusts Act, 1950
66. Penalty.
- Whoever contravenes any provision of any of the sections mentioned in the first column of the following table shall, on conviction, for each such offence be punished with fine which may extend to the amount mentioned in that behalf in the third column of the said table:[Provided that a trustee who has previous conviction under this section shall be punished with fine which, except for adequate reasons to the contrary recorded in the judgement of the Court, shall not be less, that Rs. 300 or the amount mentioned in that behalf in the said table, whichever be less.] [This proviso was added by Gujarat 31 of 1963, Section 3.]Explanation. - The entries in the second column of the said table headed `Subject" are not intended as the definitions of offences described in the sections mentioned in the first column or even as abstracts of those sections, but are inserted merely as references to the subject to the sections, the numbers of which are given in the first column:-Table| Section | Subject | Fine which may be imposed |
| 1 | 2 | 3 |
| [Section 18, sub-sections (1) and (4) [These entries were substituted for the original by Bombay 23 of 1955, Section 8 (1).] | Duty of trustee to make an application to Deputyor Assistant Charity Commissioner for registration of publictrust within time... | Rs. 1,000 |
| Section 18, sub-section (7). | Duty of trustee to send memoranda of immovableproperty to certain officers and authorities within time. | 200] |
| Section 22 | Failure to report a change. | 1,000 |
| [Section 22B [These entries were inserted, by Bombay 23 of 1955, Section 8(2).] | Failure to make application within the timeprovided for. | 500 |
| Section 22C | Failure to send memoranda within the timeprovided for | 100] |
| [**** [The entry relating to section 27 was deleted by Bombay 39 of 1951, Section 2. First Schedule.] | **** | ****] |
| Section 29 | Duty of an executor to apply for theregistration of a public trust within the time provided for. | 1,000 |
| Section 32 | Duty to keep regular accounts. | |
| Section 35 | Failure or omission to invest money in publicsecurities. | 1,000 |
| Section 59 | Failure to pay contribution under section 58 bya trustee (other than the Charity Commissioner)[or by a personcharging or collecting dharmada] [These words were inserted by Bombay 14 of 1951, Section 18.] | 1,000 |
| Section 63 | Requiring an assessor to attend. | 500 |