Section 22(3) in Maharashtra Public Trust Rules, 1951
(3)A fee at the rate of one rupee per day shall be charged for the inspection of each entry or portion thereof in the Register of Public Trusts or each statement, notice, intimation, account or audit note or other document filed under the Act;Provided that the [Charity Commissioner, Deputy] [Substituted by Notification No. 13337/P, dated 2nd June 1972.] or Assistant Charity Commissioner may in his discretion, by an order in writing allow, in fit cases, inspection of any number of such entries and documents on payment of such smaller fee as he may deem proper;Provided further that the minimum fee which the [Charity Commissioner, Deputy] [Substituted by Notification No. 13337/P, dated 2nd June 1972.] or Assistant Charity Commissioner shall charge, shall be a fee payable at the rate of one rupee for every day on which the inspection is made.
