(2)Notwithstanding anything contained in sub-section (1), if—(a)a mutawalli omits or fails, with a view to concealing the existing of a waqf, to apply for its registration under this Act,—(i)in the case of a waqf created before the commencement of this Act, within the period specified therefor in sub-section (8) of section 36;(ii)in the case of any waqf created after such commencement, within three months from the date of the creation of the waqf; or(b)a mutawalli furnishes any statement, return, or information to the Board, which he knows or has reason to believe to be false, misleading, untrue or incorrect in any material particular,he shall be punishable with imprisonment for a term which may extend to six months and also with fine which may extend to fifteen thousand rupees.
