Section 63(2) in Jammu and Kashmir Wakafs Act, 2001
(2)Any person, who pays to or receives from any other person any sum of money in respect of any property which he knows or has reason to believe to be Wakaf property or is likely to be declared to be Wakaf property within the meaning of this Act, shall be punished by the Chairman, Tehsil Committee with fine which shall not be less than sum of money paid to or received by him from such other person.
