Section 4 in Assessment, Levy and Recovery of Contribution Costs Rules
4.
The trustee or the Chairman of the Board of Trustees of every religious institution shall submit to the Commissioner on or before the 31st of August in each fasli year:-(a)a statement showing the receipts and charges (cash and kind) relating to the fasli year immediately preceding under each head of account;(b)a statement showing the amounts claimed as deductions under items (a) to (g) in sub-rule (2) and the assessable income;(c)a statement showing the expenditure incurred under the various items under "cost of production" and the income derived from property in direct cultivation of the religious institution; and(d)a statement showing the special staff employed solely for work relating to collection of rents due, the designation of the different posts, the monthly pay and allowances of the members of such special staff and the amount of rents collected by them.
