Section 66(1) in Rajasthan Muslim Wakf Regulations, 1964
(1)Every Mutawalli of a wakf shall submit before the first day of the month of May every year, a return in Form XI of the total net annual income of the wakf for the previous twelve months ending with the 31st day of the month of March of that year including the receipts for the immovable properties form investments and receipts in each and in kind for the purpose of fixing the contribution by the wakf to the Board under section 46 of the Act.
