Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Recovery of Surcharge and Contribution Rules, 1987 CONTENTS 1. Short title 2. The requisition referred to in Section 148 shall be made 3. . SCHEDULE 1 :- SCHEDULE Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Recovery of Surcharge and Contribution Rules, 1987 In exercise of the powers conferred by Section 148 read with Section 153 of the Andhra pradesh Charitable and Hindu Religious Institutions and Endowments Act,1987 (Act No.30 of 1987) the Governor of Andhra Pradesh hereby makes the following rules as the same having been previously published as required by sub- section (1) of Section 153 of the said Act. 1. Short title :- These rules may be called the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Recovery of Surcharge and Contribution Rules, 1987. 2. The requisition referred to in Section 148 shall be made :- (i) if it relates to the recovery of Contribution and Audit fee payable under Section 65, in Form-I (ii) if it relates to the recovery of costs, charges and expenses payable under Section 67, in Form -II. 3. . :- The requisition referred to in sub-section (1) of Section 1148 shall be, in form-III. SCHEDULE 1 SCHEDULE SCHEDULE Sl. No. Mandal & Village in which proper is situated Name of the charitable or religious institution or endowment Name,fath- er's name and address of trustee/Exe cutive Officer. Suit petition or other proceeding in respect of which costs, charges expenses were incurred. Amount of costs, charges and expenses Demand number and date Date of service of demand (1) (2) (3) (4) (5) (6) (7) (8)