Section 34(q) in Delhi Wakf Board Regulations, 1963
(q)To sanction payment out of the Wakf Fund of the arrears of land revenue, cess, rent, rates or taxes due to the Government or to a local authority from a registered wakf whose mutwalli refuses or fails to pay and also to recover the same with 12½% damages in case the failure or refusal of a mutwalli is wilful.
