Section 3(1) in The Waqf Properties Lease Rules, 2014
(1)No mutawalli or Board shall give on lease any mosque, dargah, khanqah, graveyard or imambara:Provided that no such restriction shall apply to the waqf land situated outside the main premises of a mosque, dargah, khanqah, graveyard or imambara;Provided further that any graveyard given on lease before the commencement of the Waqf (Amendment) Act, 2013, in the States of Punjab, Haryana, Himachal Pradesh and Chandigarh may be continued in accordance with the provisions of these rules.
