Section 23 in The Orissa Hindu Religious Endowments Rules, 1959
23. Rates of contributions to be paid by institutions.
- Every religious institution the annual income of which exceeds Rs. 250 shall, for meeting the expenses of the Commissioner and the officers and servants working under him, pay to the Commissioner annually a contribution at the following rates :(a)at 1 per cent of the annual income when the income of the religious institution is Rs. 250 or more but does not exceed Rs. 1,000;(b)at 2 per cent of the annual income when the income of the religious institution exceeds Rs. 1,000 but does not exceed Rs. 2,500;(c)at 3 per cent of the annual income when the income of the religious institution exceeds Rs. 2,500 but does not exceed Rs. 5,000;(d)at 4 per cent of the annual income when the income of the religious institution exceeds Rs. 5,000 but does not exceed Rs. 10,000;(e)at 5 per cent of the annual income when the income of the religious institution exceeds Rs. 10,000 :Provided that the Commissioner in any particular case with previous permission of the State Government may, for any special reason, increase or decrease rates of contribution as he may consider it.
