(1)If a mutawalli fails to—(a)apply for the registration of a auqaf;(b)furnish statements of particulars or accounts or returns as required under this Act;(c)supply information or particulars as required by the Board;(d)allow inspection of waqf properties, accounts, records or deeds and documents relating thereto;(e)deliver possession of any waqf property, if ordered by the Board or Tribunal;(f)carry out the directions of the Board;(g)discharge any public dues; or(h)do any other act which he is lawfully required to do by or under this Act;he shall, unless he satisfies the court or the Tribunal that there was reasonable cause for his failure, be punishable with fine which may extend to ten thousand rupees for non-compliance of clauses (a) to (d) and in case of non-compliance of clauses (e) to (h), he shall be punishable with imprisonment for a term which may extend to six months and also with fine which may extend to ten thousand rupees.
