Section 54 in Uttar Pradesh Muslim Waqfs Act, 1960
54. Penalties.
(1)If a mutawalli fails without reasonable cause or excuse, the burden of proving which shall be upon him :-(a)to apply for registration of a waqf as provided in section 29 ; or(b)to submit statements of particulars or of accounts and returns and to have the accounts audited as required by this Act; or(c)to supply information or particulars required by the Board or a sub-committee; or(d)to allow inspection, under the provisions of this Act, of waqf properties and deeds and documents relating thereto; or(e)to give assistance in enquiries and investigations when called upon to do so by the Board or by a sub-committee or by a Superintendent, Inspector, Auditor or any other person working under the orders of the Board ; or(f)to deliver possession of any waqf property if ordered to do so by the Board; or(g)to deposit any surplus income in his hands in any recognized bank when directed to do so by the Board; or(h)to carry out the directions given by the Board or a sub-committee consistent with the provisions of this Act; or(i)to do any other act which he is by or under this Act, required to do, he shall be liable to pay such penalty, not exceeding rupees fifty for the first contravention and rupees two hundred and fifty for every subsequent contravention, as the Board may determine.(2)The State Government may suo motu or on the application of the person aggrieved, call for the record of any case for the purpose of satisfying itself as to the correctness, legality or propriety of the order imposing penalty under sub-section (l) and may pass such orders as it deems fit.
